Donthineniannamanati Indra Kumari, vs Donthineni Nirosh Kumar,
2025 Latest Caselaw 5376 Tel

Telangana High Court

Donthineniannamanati Indra Kumari, vs Donthineni Nirosh Kumar, on 9 September, 2025

          THE HONOURABLE SMT. JUSTICE RENUKA YARA

                            Tr.C.M.P.No.262 of 2025
ORDER:

This petition is filed by the petitioner seeking transfer of H.M.O.P.No.19

of 2025 pending on the file of the Family Court-cum-III Additional District &

Sessions Judge at Nalgonda, to the Principal Family Court, Kalpataru,

Hyderabad.

2. Heard Sri B. Srikanth, learned counsel for the petitioner. In spite of

service of notice, there is no representation on behalf of the respondent. Perused

the entire record.

3. Learned counsel for the petitioner represented that the petitioner herein

has health issues and therefore, unable to travel to Nalgonda to defend

H.M.O.P.No.19 of 2025 pending on the file of the Family Court-cum-III

Additional District & Sessions Judge at Nalgonda.

4. In the circumstances stated, to facilitate the petitioner to defend H.M.O.P

and since there are catena of judgments of the Hon'ble Supreme Court to

consider the convenience of wife while transferring matters arising out of

matrimonial disputes, the relief sought for is granted.

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

H.M.O.P.No.19 of 2025 pending on the file of the Family Court-cum-III RY,J Tr.CMP_262_2025

Additional District & Sessions Judge at Nalgonda, is withdrawn and transferred

to the Principal Family Court, Kalpataru, Hyderabad. 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: 09.09.2025 gvl