Ramdeni Thirupathi vs Ambadi Sathyavathi Embadi Sathyavathi
2026 Latest Caselaw 818 Tel

Telangana High Court

Ramdeni Thirupathi vs Ambadi Sathyavathi Embadi Sathyavathi on 16 April, 2026

IN THE HIGH COURT FOR THE STATE OF TELANGANA
                  AT HYDERABAD

       THE HON'BLE SMT. JUSTICE RENUKA YARA

                  Tr.C.M.P. No.63 of 2025

                      16th APRIL, 2026
Between:

Ramdeni Thirupathi
                                            ... Petitioner
                AND

Ambadi Sathyavathi @ Embadi Sathyavathi
and 4 others.
                                            ... Respondents

ORDER:

Heard Mr. Lakkadi Dayakar Reddy, learned counsel

appearing for the petitioner and Mr. P. Shravan Kumar

Goud, learned counsel appearing for respondent No.1.

Perused the record.

2. This Transfer Civil Miscellaneous Petition is filed

under Section 24 of the Code of Civil Procedure, 1908, by

the petitioner to withdraw the M.V.O.P.No.166 of 2023

pending on the file of the learned Principal District Judge

(MACT), Karimnagar, and to transfer the same to the file of RY,J Tr.CMP_63_2025

the learned Chairman, Motor Accident Claims Tribunal-

cum-Principal District and Sessions Judge, Mancherial

and to pass such other order or orders, as this Court

deems fit and proper.

3. After hearing both the learned counsel, they have

come to a consensus for trial and disposal of the said

M.V.O.P. before the learned Chairman, Industrial Tribunal

and Labour Court-cum-Additional District and Sessions

Judge, Godavarikhani.

4. In view of the consensus arrived between the parties,

the relief sought by the petitioner is granted.

5. Accordingly, the Transfer Civil Miscellaneous Petition

is disposed of. M.V.O.P.No.166 of 2023 stands transferred

from the file of the learned Principal District Judge (MACT),

Karimnagar, to the file of the learned Chairman, Industrial

Tribunal and Labour Court-cum-Additional District and

Sessions Judge, Godavarikhani. The Court concerned is

hereby directed to transmit the entire case file relating to

M.V.O.P.No.166 of 2023, after duly indexed, within a

period of one (01) month from the date of receipt of a copy RY,J Tr.CMP_63_2025

of this Order, under intimation to the other side. However,

there shall be no order as to costs.

Miscellaneous petitions, if any, pending in this

Tr.C.M.P., shall stand closed.

___________________ RENUKA YARA, J

Date: 16.04.2026 Isn