Telangana High Court
Koppusetty Keerthi vs Valluri Sai Ram on 24 March, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA AT
HYDERABAD
THE HONOURABLE SMT. JUSTICE RENUKA YARA
Tr.C.M.P.No.408 of 2024
THE 24TH DAY OF MARCH, 2026
Between:
Koppusetty Keerthi
...Petitioner
AND
Valluri Sai Ram
...Respondent
ORDER:
This petition is filed under Section 24 of CPC by the petitioner-wife seeking transfer of H.M.O.P.No.139 of 2024 filed by the respondent- husband before the Principal Senior Civil Judge, Sangareddy District, to be withdrawn and transferred to the file of the Senior Civil Judge, Bhadradri- Kothagudem District.
2. Heard Sri G. Ravi Chandrasekhar, learned counsel for the petitioner and Sri Kasireddy Mohan Chandra Has, learned counsel for the respondent. Perused the entire record.
3. The petitioner-wife and the respondent-husband were married on 17.12.2021 at Bhadradri Kothagudem, as per Hindu rites and customs.
RY,J Tr.CMP_408_2024 Thereafter, due to physical and mental harassment, the petitioner lodged a complaint against the respondent in Kothagudem I Town P.S vide Crime No.55 of 2023 under Section 498-A of IPC and Section 3 and 4 of Dowry Prohibition Act. The said matter was compromised subsequently. However, the respondent again started harassing the petitioner and therefore, the petitioner again lodged a complaint against the respondent under Section 498-A of IPC and Section 3 and 4 of Dowry Prohibition Act in FIR No.114 of 2024 and currently, a charge sheet has been filed against the respondent as C.C.No.1201 of 2024. The petitioner also filed a maintenance case against the respondent under Section 144 of BNSS Act for grant of maintenance. The petitioner claims to be under constant threat from the respondent and fears for her life and limb. The parents of the petitioner made attempt to settle the issue before the elders, but the same did not materialize due to the adamant attitude of the respondent and his parents. The petitioner pleaded that the respondent is harassing her for additional dowry on one hand and on the other hand, has filed H.M.O.P.No.139 of 2024. The petitioner pleaded that she has no independent source of income and does not have shelter with the respondent abandoning her and therefore, living with her parents in Kothagudem. The respondent and his family are furious with the petitioner for lodging criminal complaint 2 RY,J Tr.CMP_408_2024 against the respondent and his family members and therefore, there is threat to life and the petitioner cannot travel to Sangareddy for every hearing and therefore sought transfer.
4. The respondent-husband filed counter affidavit, denying the allegations made by the petitioner about harassing her with a demand for additional dowry. The respondent claims that the petitioner is not interested in doing household work, but spends most of her time doing reels and posting them on Instagram and YouTube. Further, the respondent pleaded that the petitioner is used to leading a lavish life and demanded huge money from the respondent. The allegations about demand for dowry and harassment are false. The respondent pleaded that the petitioner is working in Hyderabad and she is using the two wheeler belonging to the respondent and there are many pending challans. The petitioner is studying in JNTU College in Fine Arts and Design and also working as life advisor in Kotak Premier Bank at Hyderabad. Only to harass the respondent, the petitioner is claiming that she is unable to travel 340 kilometres distance between Sangareddy and Bhadradri Kottakudam. The respondent pleaded that he has old aged parents and has to look after their health. The respondent also claimed that he is facing threat from the family members of the petitioner 3 RY,J Tr.CMP_408_2024 and therefore, cannot travel to Kothagudem. The respondent filed Rank Card showing that the petitioner is studying BFA (Photography) at Jawaharlal Nehru Architecture and Fine Arts University, Hyderabad and a copy of policy showing that the petitioner is working as a life advisor in Kotak Mahindra Bank in a branch located at Himayatnagar, Hyderabad. Further, the respondent filed list of traffic challans showing that the petitioner has violated traffic rules during the interim between June, 2024 to September, 2025 while riding on a Scooty in Hyderabad.
5. The learned counsel for petitioner argued that the petitioner is a household lady with no source of income and that she is residing with her parents at Kothagudem. However, the cause title shows that the petitioner is working as a YouTuber in Bhadradri Kothagudem. The learned counsel for petitioner argued that it is very difficult for the petitioner to travel from Bhadradri Kothagudem District to Sangareddy on every date of hearing to defend the HMOP. Further, the respondent is in any case traveling to Bhadradri Kothagudem to attend to the criminal case in C.C.No.1201 of 2024 and the maintenance cases which are pending before the I Additional JFCM, Kothagudem.
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RY,J Tr.CMP_408_2024
6. The learned counsel for the respondent argued that the petitioner has approached this court with unclean hands about living in Bhadradri Kothagudem, when actually she is living in Hyderabad while working as a life advisor in Kottak Mahindra Bank. To demonstrate the same, the learned counsel for respondent filed list of traffic challans against the petitioner herein and Rank Card showing that the petitioner is studying BFA (Photography) in JNTU. Further, it is argued that the parents of the respondent are old aged and they need constant care and therefore, the respondent cannot be compelled to travel to Bhadradri Kothagudem. Further, according to the respondent, there is life threat to him from the petitioner and her relatives in case he travels to Bhadradri-Kothagudem.
7. There is filing of a criminal complaint and maintenance case by the petitioner against the respondent in Bhadradri Kothagudem, followed by the respondent filing the HMOP seeking dissolution of marriage. In any transfer petition involving matrimonial matters, normally, the convenience of the wife would be considered given the social and financial constraints. In the instant case, the petitioner is claiming to be a person with no source of income and living with her parents in Bhadradri Kothagudem whereas the documentary evidence filed by the respondent shows contrary scenario, 5 RY,J Tr.CMP_408_2024 wherein, the petitioner is studying at JNTU and is also working as a life advisor at Kotak Mahindra Bank. In spite of filing these documents, there was no reply filed by the petitioner to clarify the stand taken by her about living with her parents in Bhadradri Kothagudem. When the petitioner is working as a life advisor, there is no question of not having income and also there is no denial about studying BFA (Photography) at JNTU.
8. The documents produced by the respondent show that the petitioner is living in Hyderabad using the two wheeler belonging to the respondent, at least up to September, 2025 while the HMOP was filed in the year 2024. Therefore, the pleadings about petitioner living in Bhadradri Kothagudem with her parents, as she is not having shelter, are all false. The petitioner approached this court with unclean hands. Any person who approaches the court with unclean hands is not entitled to any relief and therefore, this court does not see any reason to transfer the HMOP. Further, it is to be noted that a HMOP before a Senior Civil Judge is in the nature of a civil case which does not require presence of the petitioner on every date of hearing. The petitioner can hire a counsel to represent her and prosecute the case by travelling to Sangareddy when her evidence is to be recorded, alternatively, she can get the evidence recorded before an Advocate 6 RY,J Tr.CMP_408_2024 Commissioner or through video conferencing. Therefore, this Court does not see any reason to grant the relief prayed for, more particularly, when the petitioner approached the Court with unclean hands stating falsehoods.
9. In the result, the Transfer Civil Miscellaneous Petition is dismissed. There shall be no order as to costs.
Pending Miscellaneous Petitions, if any, shall stand closed.
_________________ RENUKA YARA, J Date: 24.03.2026 GVL 7