Supreme Court - Daily Orders
Sireesha Ambati vs Kakara Sekhar on 14 May, 2026
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 3078 OF 2025
SIREESHA AMBATI Petitioner(s)
VERSUS
KAKARA SEKHAR Respondent(s)
O R D E R
(1) The petitioner (wife) has filed this transfer petition seeking transfer of O.P. No. 136 of 2024 titled as Kakara Sekhar v. Sireesha Ambati filed by the respondent (husband) under Section 10(x) of the Divorce Act, 1869, pending before Principal Family Court, Charminar, Hyderabad, Telangana, to the Court of IX Additional District Judge, Kovvur, East Godavari District, Andhra Pradesh. It is informed that Kovvur is in West Godavari, which is wrongly mentioned as East Godavari. The said fact is taken on record.
(2) Despite service of notice on the respondent, no Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2026.05.21 13:52:38 IST one has entered appearance on his behalf. However, Reason: vide order dated 09.04.2026, awaiting representation 1 TP (C) No. 3078/ 2025 of the respondent, the matter was adjourned. Even today, there is no one present on behalf of the respondent to oppose the prayer as made in the transfer petition.
(3) Having heard learned counsel for the petitioner and considering that a 5.5 years old daughter is with the petitioner as also looking to the distance between Hyderabad and Kovvur, West Godavari District, in our view, it would be inconvenient to the petitioner(wife) to attend the proceedings at Hyderabad.
(4) Therefore, we deem it appropriate to allow this transfer petition and accordingly, O.P. No. 136 of 2024 titled as Kakara Sekhar v. Sireesha Ambati filed by the respondent (husband) under Section 10(x) of the Divorce Act, 1869, pending before Principal Family Court, Charminar, Hyderabad, Telangana, is ordered to be transferred to the Court of IX Additional District Judge, Kovvur, West Godavari District, Andhra Pradesh. 2 TP (C) No. 3078/ 2025 (5) It is on the discretion of the transferee Court to allow the presence of the respondent (husband) virtually until necessarily required. (6) On intimation by e-mail, the records of the case be transferred to the transferee Court without any delay and immediate compliance be made. (7) The transfer petition is, accordingly, allowed. Pending application(s), if any, shall stand disposed of.
………………………………………………………., J.
[ J.K. MAHESHWARI ] ………………………………………………………., J.
[ ATUL S. CHANDURKAR ] New Delhi;
May 14, 2026.
3 TP (C) No. 3078/ 2025 ITEM NO.22 COURT NO.3 SECTION XVI-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Transfer Petition(s)(Civil) No(s). 3078/2025 SIREESHA AMBATI Petitioner(s) VERSUS KAKARA SEKHAR Respondent(s)
(IA No. 283105/2025 - EX-PARTE STAY) Date : 14-05-2026 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI HON'BLE MR. JUSTICE ATUL S. CHANDURKAR For Petitioner(s) :
Mr. Tadimalla Bhaskar Gowtham, Adv. Ms. Shambhawi Shiva, Adv.
M/S. Godavari Law Associates, AOR For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R
1) The transfer petition is allowed in terms of the signed order. Pending application(s), if any, shall stand disposed of.
(NIDHI AHUJA) (NAND KISHOR)
DEPUTY REGISTRAR ASSISTANT REGISTRAR
[Signed order is placed on the file.] 4