Andhra Pradesh High Court - Amravati
Challa Makkena Sravani vs Challa Hari Krishna on 16 December, 2024
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.Tr.C.M.P.No.426 of 2024
PROCEEDING SHEET
Sl. DATE ORDER OFFICE
No. NOTE
1. 16-12-2024 VGKR, J
I.A.No.1 of 2024
Heard learned for the petitioner.
Learned counsel for the petitioner
contends that, the petitioner is none other than
the wife of the respondent/husband; their
marriage was performed on 11.12.2020 at Andugula Kopthapalem Village, Vinukonda Mandal, Palnadu District. In view of the matrimonial disputes between both the parties, the petitioner/wife has been residing separately at her parents' house at Sarvereddypalem Village, Ongole Mandal, Prakasam District.
Learned counsel for the petitioner would further contends that, to cause inconvenience to the wife/petitioner, the respondent/husband filed H.M.O.P.No.135 of 2024 on the file of the Principal Senior Civil Judge, Narasaraopet, under Section 13(1)(ia) of Hindu Marriage Act, 1955, seeking dissolution of the marriage and the same is pending for adjudication.
Learned counsel for the petitioner 2 would further contends that, the distance between Sarvereddypalem Village and Narasaraopet is more than 100 Kms, since the petitioner being a woman, and depending upon her parents, it is very difficult for her travel from Sarvereddypalem Village to Narasaraopet without any male support to attend the Court proceedings before the said Court and that she was 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 appearance of the petitioner herein i.e., the respondent in H.M.O.P.No.135 of 2024 on the file of the Principal Senior Civil Judge, Narasaraopet, till 08.02.2025.
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 3 Tr.C.M.P.No.426 of 2024 Admit.
Issue notice to the respondent. List the matter on 08.02.2025.
_________ VGKR, J CVD