Smt.Mayabramba Madhuri vs Mayabramba Sai Kumar
2025 Latest Caselaw 5528 Tel

Telangana High Court

Smt.Mayabramba Madhuri vs Mayabramba Sai Kumar on 16 September, 2025

       THE HONOURABLE SMT. JUSTICE RENUKA YARA

                          Tr.C.M.P.No.275 of 2025

ORDER:

Heard Sri A. Bhuvana Sunder Reddy, learned counsel for the

petitioner. In spite of service of notice on respondent, 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

F.C.O.P.No.344 of 2025 pending on the file of the II Additional District

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

to the Judge, Family Court, Mahabubnagar 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 F.C.O.P.No.344 of 2024 pending on the file of the II Additional

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

Medchal, is withdrawn and transferred to the Judge, Family Court,

Mahabubnagar District. The entire original record shall be transmitted RY,J Tr.CMP_275_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: 16.09.2025 GVR