NAMALA NYALAPATLA MALLIKA Vs. NAMALA NAVEEN KUMAR

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition, under Section 24 of the Code of Civil Procedure, 1908, is filed by the petitioner/wife, requesting to withdraw O.P.No.455 of 2018 from the Family Court, Warangal, and transfer the same to the Court of Senior Civil Judge, Bhongir, for trial and disposal in accordance with law.

(2.) Heard the learned counsel for both the sides and perused the record.

(3.) The learned counsel for the petitioner/wife would submit that the petitioner/wife filed M.C.No.18 of 2017 against the respondent/husband before the Additional Judicial Magistrate of First Class, Bhongir. The respondent/husband filed the subject O.P.No.455 of 2018 before the Family Court, Warangal, seeking divorce. Warangal is far away from the place where the petitioner/wife is residing now. The petitioner/wife has no source of income and she is taking shelter at her parental house at Bhongir. It will be difficult for her to travel around 100 kilometres from Bhongir to Warangal to attend the Court at Warangal and ultimately prayed to withdraw O.P.No.455 of 2018 pending on the file of the Family Court, Warangal, and transfer the same to the Court of Senior Civil Judge, Bhongir, which is convenient to her. Alternatively, the learned counsel for the petitioner/wife would contend that the presence of the petitioner/wife before the Family Court, Warangal, may be dispensed with on each and every date of adjournment.