K.VANITHA Vs. K.RANITH 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.534 of 2014 from the file of the II Additional Family Court, Miyapur, Kukatpally, Ranga Reddy District and transfer the same to the Family Court at Warangal, for trial and disposal in accordance with law.

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

(3.) The learned counsel for the petitioner/wife would submit that the marriage between the petitioner/wife and the respondent/husband took place on 02.11.2011 at Warangal. The couple lived happily for some time. Subsequently, disputes arose between the couple. Taking undue advantage of the health condition of the petitioner/wife and on the illadvice of his parents, the respondent/husband forced the petitioner/wife to leave her matrimonial home. Left with no other alternative, the petitioner/wife started living with her parents at Warangal. Subsequently, the respondent/husband filed the subject O.P.No.534 of 2014 before the II Additional Family Court, Miyapur, Kukatpally, Rangareddy district, for annulment of marriage. The father of the petitioner/wife expired. Her widow mother is aged about 68 years. The distance between Warangal and Hyderabad is about 140 kilometres. It will be difficult for the petitioner/wife to travel from Warangal to Hyderabad, all alone, to defend the case filed by the respondent/husband in the Court at Miyapur, Ranga Reddy District. Though petitioner/wife and respondent/husband hail from Warangal, the respondent/ husband filed the subject O.P. for annulment of marriage in the Court at Miyapur, only to harass the petitioner/wife. Moreover, the petitioner/wife is apprehending life threat in the hands of the respondent/husband and his associates at Hyderabad and ultimately prayed to transfer O.P.No.534 of 2014 pending on the file of the II Additional Family Court, Miyapur, Kukatpally, Ranga Reddy District, to the Family Court at Warangal, which is convenient to her.