Pallapu Kshathriya Renuka vs Pallapu Naveen
2025 Latest Caselaw 5654 Tel

Telangana High Court

Pallapu Kshathriya Renuka vs Pallapu Naveen on 23 September, 2025

             THE HONOURABLE SMT. JUSTICE RENUKA YARA

                               Tr.C.M.P.No.285 of 2025
ORDER:

Heard Sri Veera Babu Gandu, 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.126 of

2025 pending on the file of the Principal Senior Civil Judge Court at Mancherial, to

the VI Additional District and Sessions Judge Court at Sathupalli, Khammam 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.126 of 2025 pending on the file of the Principal Senior Civil Judge Court

at Mancherial, is withdrawn and transferred to the VI Additional District and Sessions

Judge Court at Sathupalli, Khammam District. 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 petition, shall stand closed.

_________________ RENUKA YARA, J Date: 23.09.2025 gvl