Alakuntla Venkata Shivaranjani vs Alakuntla Raju
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Telangana High Court

Alakuntla Venkata Shivaranjani vs Alakuntla Raju on 19 August, 2025

       THE HONOURABLE SMT. JUSTICE RENUKA YARA

                        Tr.C.M.P.No.517 of 2024
ORDER:

Heard Sri Kavadi Naresh, learned counsel for the petitioner.

Learned counsel for the respondent is absent. Counter is not filed, though,

the matter is posted finally today for counter. Hence, deemed no counter.

No representation for the respondent, hence, deemed no arguments.

2. This petition is filed by the petitioner seeking transfer of

H.M.O.P.No.182 of 2024 pending on the file of the Additional Senior Civil

Judge-cum-Assistant Sessions Judge-cum-Additional Assistant Sessions

Judge at Sangareddy, Sangareddy District, to the Principal District and

Sessions Judge-cum-Family Court, Medchal-Malkajgiri District at

Kushaiguda.

3. The petitioner herein is residing in Medchal-Malkajgiri District.

The respondent though is a permanent resident of Sangareddy District is

residing at Bangalore for the purpose of his employment in an

I.T.company. Due to marital dispute between the petitioner and the

respondent, the respondent filed H.M.O.P.No.182 of 2024 before the

Additional Senior Civil Judge-cum-Assistant Sessions Judge-cum-

Additional Assistant Sessions Judge at Sangareddy, Sangareddy District.

In view of the petitioner residing in Medchal-Malkajgiri District travelling

to Sangareddy, which is at a distance of 100 kms is cumbersome and also RY,J Tr.CMP_517_2024

the petitioner is facing threat to her life and limb, as such, sought transfer

of the said case.

4. There is no counter and no opposition to the present petition.

Further, as per the judgment of the Hon'ble Supreme Court in N.C.V.

Aishwarya v. A.S. Saravana Karthik Sha 1 , wife's residence and

convenience has to be taken into consideration while considering transfer

of family dispute matters. Hence, the petitioner is granted the relief as

prayed for.

5. In the result, the Transfer Civil Miscellaneous Petition is allowed

and the H.M.O.P.No.182 of 2024 pending on the file of Additional Senior

Civil Judge-cum-Assistant Sessions Judge-cum-Additional Assistant

Sessions Judge at Sangareddy, Sangareddy District, is withdrawn and

transferred to the Court of Principal District and Sessions Judge-cum-

Family Court, Medchal-Malkajgiri District at Kushaiguda. The entire

original record shall be transmitted within a period of one month. There

shall be no order as to costs. Miscellaneous Petitions, if any, pending in

this appeal, shall stand closed.

_________________ RENUKA YARA, J Date: 19.08.2025 GVR

2022 SCC OnLine SC 1199