Sharvani Kiran @ Pragna Singh Thakur vs Bondhili Akhil Singh
2026 Latest Caselaw 366 Tel

Telangana High Court

Sharvani Kiran @ Pragna Singh Thakur vs Bondhili Akhil Singh on 6 April, 2026

      IN THE COURT FOR THE STATE OF TELANGANA
                   AT HYDERABAD

     THE HONOURABLE SMT. JUSTICE RENUKA YARA

 TRANSFER CIVIL MISCELLANEOUS PETITION NO.530 of 2024

                  6TH DAY OF APRIL, 2026

Between:

Sharvani Kiran @ Pragna Singh Thakur
                                              ...Petitioner
                             and

Bondhili Akhil Singh
                                              ...Respondent

ORDER:

Heard Mrs. Priya Iyengar, learned counsel for the

petitioner and none appeared for the respondent. Perused the

record.

2. The Transfer CMP is filed under Section 24 of Civil

Procedure Code by the petitioner-wife seeking transfer of HMOP

No.129 of 2024 filed by the respondent-husband from the file of

the learned Senior Civil Court, Mahabubnagar to the Family

Court at Ranga Reddy District at L.B.Nagar.

3. The petitioner pleaded that she got married to the

respondent on 19.02.2024 as per Hindu rites and customs at ::2::

Badangpet, Hyderabad. After marriage, the couple visited

Tirumala Tirupati Devasthanam and thereafter, there was

mental and physical harassment for additional dowry. The

petitioner informed the respondent that her parents are not in a

position to give additional dowry, as the marriage itself was

performed by taking loans. Thereafter, the harassment

increased. In a span of one month, the petitioner, due to

harassment, left the society of the respondent and went to her

parents' house. In May 2024, without intimation, the

respondent created huge nuisance and disturbance threatening

her family members with dire consequences. The respondent

harassed the petitioner by contacting her friends through

various social media platforms. On 31.05.2024, the respondent

created ruckus near the workplace of the petitioner, due to

which, her HR Team had to hand him over to the police. On

11.08.2024, on the pretext of reconciliation, when the relatives

met, the family members of the respondent have beaten the

family members of the petitioner leading to filing of a criminal

case in FIR No.952 of 2024 on 16.08.2024. The respondent

filed HMOP No.129 of 2024 under Section 9 of Hindu Marriage

Act for restitution of conjugal rights. Due to the constant abuse, ::3::

humiliation and physical assaults from the respondent and his

family, the petitioner apprehends threat to her life and limb and

therefore, unwilling to travel to Mahabubnagar to appear before

the court. Hence, filed transfer petition.

4. The respondent opposed the transfer by filing written

counter, denying the allegations made by the petitioner. With

reference to the petitioner leaving the matrimonial house within

a period of one month, the respondent pleaded that there was

no demand for dowry ever and the petitioner who is a resident

of Hyderabad is unable to live in the town environment of

Mahbubnagar and therefore, demanded that the respondent

shall live separately in Hyderabad by leaving his parents in

Mahbubnagar town. The respondent compromised and has

rented a double bedroom flat in Hyderabad in April, 2024, but

the petitioner went to her parents' house in Hyderabad and

never returned back. The respondent pleaded that the

petitioner is accustomed to individual and independent life

being pampered by her parents and is habituated to city life

and therefore, she left the respondent, though there were no

disputes. The respondent denied causing harassment through

social media platforms. When the petitioner's parents ::4::

obstructed contact between the petitioner and the respondent,

the respondent tried to reach the petitioner through common

friends through various social media platforms. With respect to

the ruckus that took place in the reconciliation meeting

between the members of both the families, according to

respondent, it is the petitioner's father who provoked the family

members of the respondent by abusing them in mean language

and escalated the incident. With respect to the respondent

creating an unpleasant situation at the workplace of the

petitioner, it is pleaded that since there was no means to meet

the petitioner on account of her being blocked by her parents,

the respondent made an attempt to meet her at her workplace

by waiting for hours without causing slightest problem.

However, the petitioner under the false pretext of causing

inconvenience informed the matter to Jubilee Hills Police

Station. The Police Jubilee Hills have left the respondent after

thorough enquiry, after finding that there was no fault on his

part. The police have been calling the respondent and his family

members for counseling. The respondent is attending the same,

but the petitioner and her family members never appeared

before the Police Station and the same is evident from records.

::5::

The respondent pleaded that he has rightly filed

H.M.O.P.No.129 of 2024 for restitution of conjugal rights and

denied threat to life being the cause for petitioner's inability to

travel to Mahbubnagar. It is pleaded that the same is a

concocted story aimed at creating sympathy for transfer. The

respondent's case is that the petitioner harassed him to dessert

his old-aged parents and therefore, filed the present Tr.C.M.P.

Lastly, the respondent pleaded that the petitioner stayed with

him for only 15 days from the date of marriage before leaving.

Further, the petitioner is a dental surgeon earning handsome

amount and she can attend the proceedings in the H.M.O.P. at

Senior Civil Judge Court, Mahabubnagar, as such opposed the

transfer.

5. Having regard to the rival versions presented, this Court

in the present Tr.C.M.P. proceedings cannot venture into

whether the petitioner is right in her allegations about the

respondent and his family members harassing her and her

family members for additional money or the petitioner has

harassed the respondent to leave his old-aged parents and to

shift to Hyderabad, as she is accustomed to city life. The said

facts cannot be looked into in the present transfer proceedings.

::6::

6. The only facts that can be looked into at this stage are

grounds for transfer. For said purpose, the petitioner pleaded

that there is constant threat from the respondent and his family

members and the same is evident from the conduct of the

respondent and his family members on 16.08.2024 in a meeting

between both the family members meant for solving the

disputes between the couple. In said meeting at a temple, the

respondent has beaten the petitioner and the family members

of respondent have beaten the mother and father of the

petitioner. In that context, FIR No. 952 of 2024 has been

lodged. This incident is also acknowledged by the respondent,

wherein he claims that there was provocative words on the part

of the petitioner's father, which led to escalation. There is no

denial of the fact that the petitioner and her mother were

beaten up by the family members of the respondent. Verbal

provocation cannot be a reason to physically assault the

petitioner or her mother, and the same is not justifiable for any

excuse that may be cited by the respondent. Since there is

prima facie case of physical abuse of the petitioner and her

family members by the respondent, there is ground for the

petitioner to apprehend threat to her life and limb. Therefore, ::7::

though the petitioner is an educated lady, a dentist, practicing

with handsome income, this Court is of the opinion that the

H.M.O.P. needs to be transferred to the Family Court at

L.B.Nagar, to give fair opportunity and safe environment for the

petitioner to defend the H.M.O.P.

7. In view of the foregoing discussion, the petitioner is

entitled to the relief sought for.

8. In the result, the Tr.C.M.P. is allowed and the

H.M.O.P.No.129 of 2024 pending on the file of the learned

Senior Civil Judge Court, Mahabubnagar, is withdrawn and

transferred to the file of the learned Family Court, Ranga Reddy

District at L.B.Nagar. The Court concerned shall transfer the

entire case record duly indexed within one month from the date

of receipt of copy of this order. There shall be no order as to

costs. Miscellaneous applications, if any, pending shall stand

closed.

____________________ RENUKA YARA, J Dt. 06.04.2026 gvl/gvr