Smt. Bandi Lasya vs Bandi Naveen
2025 Latest Caselaw 5441 Tel

Telangana High Court

Smt. Bandi Lasya vs Bandi Naveen on 11 September, 2025

         THE HONOURABLE SMT. JUSTICE RENUKA YARA

                          Tr.C.M.P.No.124 of 2025

ORDER:

Heard Smt. P. Sumalatha, learned counsel for the petitioner. In spite

of service of notice on respondent on 09.09.2025, 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.94 of 2024 pending on the file of the II Additional Senior

Civil Judge-cum-II Additional Assistant Sessions Judge, Hanamkonda, to

the Court of Senior Civil Judge, Peddapally District.

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.94 of 2024 pending on the file of the II Additional

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

Hanamkonda, is withdrawn and transferred to the Court of Senior Civil

Judge, Peddapally District. The entire original record shall be transmitted RY,J Tr.CMP_124_2025

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/GGD