Telangana High Court
Alkaturi Swetha Medhasri vs Challuri Ganapathi on 6 April, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HONOURABLE SMT. JUSTICE RENUKA YARA
Tr.C.M.P.No.335 of 2025
Date: 06.04.2026
Between:
Challuri @ Alkaturi Swetha @ Medhasri
... Petitioner
and
Challuri Ganapathi
...Respondent
ORDER
Heard Mr. S.Prasad Babu, learned counsel for the petitioner.
2. This Transfer Civil Miscellaneous Petition is filed by the petitioner-wife under Section 24 of the Code of Civil Procedure seeking transfer of O.P.No.39 of 2025 pending on the file of the learned Senior Civil Judge, at Huzurabad, Karimnagar District, to the file of the learned Senior Civil Judge at Peddapalli, Peddapalli District.
3. In spite of service of notice, the respondent did not choose to file counter since October, 2025. Hence, it is deemed that there is no objection to the respondent for transfer of the said OP.
4. The marriage between the petitioner-wife and the respondent- husband was solemnized on 29.12.2021 in Karimnagar District as per Hindu rites and customs. Both the parties are Government employees. After three months of marriage, differences arose between the couple and the same led to the respondent filing O.P. seeking dissolution of marriage.
5. The petitioner is living with her parents at Peddapalli District. The distance between Peddapalli and Huzurabad is 90 Kilometers, which is causing much inconvenience to the petitioner to travel and appear in the proceedings of the O.P. As per judgment of the Hon'ble Supreme Court in N.C.V.Aishwarya v. A.S.Saravana Karthik sha 1 , the convenience of wife has to be considered in transfer proceedings involving matrimonial proceedings. Hence, the petitioner-wife is granted the relief sough.
6. Accordingly, the Transfer Civil Miscellaneous Petition is allowed by transferring of O.P.No.39 of 2025 pending on the file of the learned Senior Civil Judge, at Huzurabad, Karimnagar District, to the file of the learned Senior Civil Judge at Peddapalli, Peddapalli District. The Court concerned is hereby directed to transmit the entire case file relating to O.P.No.39 of 2025, after duly indexed, within a period of one month from the date of receipt of a copy of this 1 222 SCC Online SC 1199 order, under intimation to the other side. There shall be no order as to costs.
Miscellaneous Petitions, if any, pending in this petition, shall stand closed.
__________________________ JUSTICE RENUKA YARA Date: 06.04.2026 Bj THE HONOURABLE SMT. JUSTICE RENUKA YARA Tr.C.M.P.No.335 of 2025 Date: 06.04.2026 BJ