Natham Bhavani Bandipalli Bhavani vs Natham Vijay Kumar
2025 Latest Caselaw 5438 Tel

Telangana High Court

Natham Bhavani Bandipalli Bhavani vs Natham Vijay Kumar on 11 September, 2025

          THE HONOURABLE SMT. JUSTICE RENUKA YARA

                            Tr.C.M.P.No.168 of 2025
ORDER:

Heard Sri G. Prem Kumar, learned counsel for the petitioner. In spite of

service of notice, none appeared and there is no representation for the

respondent. Perused the entire record.

2. This petition is filed by the petitioner seeking transfer of H.M.O.P.No.205

of 2024 pending on the file of the Principal Senior Civil Judge at Kothagudem,

to the Principal Family Court at Secunderabad.

3. 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, keeping in view of the convenience of the petitioner

herein, the relief prayed for is granted.

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

H.M.O.P.No.205 of 2024 pending on the file of Principal Senior Civil Judge a

Kothagudem, is withdrawn and transferred to the Principal Family Court at

Secunderabad. 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: 11.09.2025 GVR