Supreme Court - Daily Orders
K Saranya @ Kota Saranya vs P. Srinivasa Rao @ Pubbisetty ... on 11 February, 2026
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO(s).157 OF 2024
K SARANYA @ KOTA SARANYA PETITIONER(S)
VERSUS
P. SRINIVASA RAO @ PUBBISETTY SRINIVASARAO RESPONDENT(S)
O R D E R
1. By way of this Transfer Petition, the petitioner seeks transfer of proceedings being H.M.O.P.No.481 of 2023 titled “P. Srinivasa Rao @ Pubbisetty Srinivasarao vs. K. Saranya @ Kota Saranya“, pending before the Sub-Court, Alandur, Chennai to the Family Court, Ongole, Andhra Pradesh.
2. The grounds raised by the petitioner for transfer are:
she has to take care of her child; she has no sufficient source of income and, on account of long distance, she is unable to effectively defend the proceedings initiated at Alandur.
3. On such consideration, we are of the view that the transfer can be allowed. Consequently, the Transfer Petition is allowed.
4. Accordingly, the proceedings being H.M.O.P.No.481 of 2023 titled “P. Srinivasa Rao @ Pubbisetty Srinivasarao vs. K. Saranya @ Kota Saranya“, pending before the Sub- Signature Not Verified Digitally signed by NAVEEN D Date: 2026.02.14 Court, Alandur, Chennai is transferred to the Family Court, 14:19:04 IST Reason: Ongole, Andhra Pradesh.
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5. The records shall be forwarded to the transferee Court as expeditiously as possible.
6. Parties are directed to appear before the concerned Court on 17.03.2026.
7. The respondent-husband is permitted to attend the proceedings virtually, unless his physical presence is required by the concerned Court.
8. Pending application(s), if any, shall stand disposed of.
..................J. (SANJAY KAROL) ..................J. (NONGMEIKAPAM KOTISWAR SINGH) NEW DELHI 11-02-2026 2 ITEM NO.13 COURT NO.11 SECTION XII 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).157/2024 K SARANYA @ KOTA SARANYA PETITIONER(S) VERSUS P. SRINIVASA RAO @ PUBBISETTY SRINIVASARAO RESPONDENT(S) IA No. 14744/2024 - EX-PARTE STAY Date : 11-02-2026 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH For Petitioner(s) :
Mr. Alapati Sahithya Krishna, Adv. Ms. Pooja Tripathi, Adv.
Mrs. Taruna Singh Gohil, 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, which is placed on the file.
2. Pending application(s), if any, shall stand disposed of.
(D. NAVEEN) (ANU BHALLA)
COURT MASTER (SH) COURT MASTER (NSH)
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