- (1.) The petitioner is the wife of the respondent. They are closely related even before the marriage, which took place in the year 2003. However, on account of differences between them, they are living separately. The respondent filed O.P. No.11 of 2006 in the Family Court, Visakhapatnam against the petitioner, for divorce. The petitioner seeks transfer of the O.P. to the Family Court, Hyderabad. She contends that ever since she was deserted by the respondent, she has been living with her parents at Hyderabad. She pleads that it would be difficult and unsafe for her to travel to Visakhapatnam to defend herself in the case.
(2.) The respondent filed a counter-affidavit. He states that he is an unemployee and he is under going treatment for psychiatric disorders. He contends that it would be difficult for him to travel to Hyderabad in case the O.P. is transferred.
(3.) Heard the learned counsel for the petitioner and the learned counsel for the respondent.;