Andhra Pradesh High Court - Amravati
Smt Kelothu Sugali Lawanya Bai vs Sugali Srinivasa Naik on 15 July, 2025
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.Tr.C.M.P.No.203 of 2025
PROCEEDING SHEET
Sl. DATE ORDER OFFICE
No. NOTE
01. 15.07.2025 VGKR, J
I.A.No.1 of 2025
Heard learned counsel for the
petitioner.
Learned counsel for the petitioner
contend that the petitioner is none
other than the wife of the
respondent/husband, due to the
matrimonial disputes between both the spouses, the petitioner/wife has been residing separately at her parents' house at Guntur.
Learned counsel for the petitioner contend that, in view of the harassment made by the respondent, the petitioner/wife lodged a complaint dated 19.06.2024, in F.I.R.No.91 of 2024, for the offences punishable under Sections 498-A, 506 & 509 of I.P.C. and under Sections 3 & 4 of the Dowry Prohibition Act, 1961, before the 2 Disha Police Station, Guntur and the same is pending for investigation. The petitioner/wife herein filed another three (3) cases against the respondent/husband i.e., 1) Divorce Petition vide F.C.O.P.No.842 of 2024 on the file of the Judge, Family Court, Guntur, under Section 13(1)(i)(ia) of the Hindu Marriage Act, 1955, seeking for dissolution of the marriage,
2) Domestic Violence Case vide D.V.C.No.122 of 2025 on the file of the Special Mobile Magistrate, Guntur and
3) Maintenance Case vide F.C.O.P. (M.C.)No.382 of 2024 on the file of the Judge, Family Court, Guntur, under Section 125 of Cr.P.C, seeking monthly maintenance from the respondent and the aforesaid cases are pending for adjudication against the respondent and the respondent/husband is also attending the Court proceedings before the competent Courts at Guntur.
Learned counsel for the petitioner would further contend that to cause inconvenience to the petitioner/wife, respondent/husband had filed 3 H.M.O.P.No.30 of 2025 on the file of the Senior Civil Judge, Adoni, Kurnool District, under Section 13(1)(ia)(ib) of the Hindu Marriage Act, 1955, seeking for dissolution of the marriage and the same is also pending for adjudication.
Learned counsel for the petitioner would further contend the petitioner/wife has been residing separately at her parents' house and depending upon the mercy of her parents, the distance between Guntur and Kurnool is more than 400 Kms, it is very difficult for the petitioner/wife to attend the divorce case proceedings before the Senior Civil Judge, Adoni, Kurnool District, on each and every adjournment without any male assistance and that she is constrained to file the present transfer petition.
Perused the record.
Considering the submissions made by the learned counsel for the petitioner and for the reasons mentioned in the accompanying affidavit, there shall be an Interim Stay of all further proceedings including the 4 appearance of the petitioner herein i.e., the respondent in H.M.O.P.No.30 of 2025 on the file of the Senior Civil Judge, Adoni, Kurnool District, till 18.08.2025.
Learned counsel for the petitioner is permitted to take out personal notice to the respondent through Registered Post with Acknowledgment Due and file proof of service before the Registry.
_________ VGKR, J Tr.C.M.P.No.203 of 2025 Admit.
Issue notice to the respondent. Post the matter on 18.08.2025.
_________ VGKR, J CVD