Telangana High Court
K.Navaneeta vs K.Konda Sai Praveen on 13 March, 2019
Author: M.S. Ramachandra Rao
Bench: M.S.Ramachandra Rao
THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO
Tr.CMP.No.211 of 2018
O R D E R:
This Tr.CMP., is filed seeking transfer of O.P.No.42 of 2018 from the file of Family Court, City Civil Court, Hyderabad to the Court of Senior Civil Judge, Bodhan at Nizambad District.
2. When notice was ordered in this Tr.CMP. without granting stay, petitioner filed another Tr.CMP.No.11 of 2019 suppressing the filing of Tr.CMP.No.211 of 2018 and obtained an interim order of stay in the said Tr.CMP.
3. Counsel for respondent pointed out this fact and today both this Tr.CMP as well as Tr.CMP.No.11 of 2019 came to be listed and Tr.CMP.No.11 of 2019 was withdrawn with liberty to pursue this Tr.CMP.
4. Counsel for respondent opposed transfer of the O.P. from Hyderabad to Bodhan stating that there is a threat to the life of the respondent from the petitioner and her family members since on 04.06.2017 petitioner and her family members visited the house of the respondent, abused his parents, aunt and younger sister; that when the respondent went there, he was also abused, that he had lodged a complaint before the Saifabad Police Station; and that the 2 respondent is safe at Hyderabad and not in either Bodhan or Nizamabad.
5. In view of the said apprehension expressed by the respondent and in view of the conduct of the petitioner in suppressing filing of this Tr. CMP and filing Tr.CMP.No.11 of 2019, I am not inclined to grant any relief to the petitioner.
6. Accordingly, this Tr.CMP., is dismissed. No order as to costs.
7. Consequently, miscellaneous petitions pending if any, shall stand closed.
____________________________ M.S. RAMACHANDRA RAO, J 13th March, 2019.
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