RAMINENI SAI CHANDU Vs. RAMINENI

JUDGEMENT

(1.) These Transfer Civil Miscellaneous Petitions filed by the same parties can be disposed of by Common Order.

(2.) The Transfer Civil Miscellaneous Petition No.205 of 2022 filed by the husband against the wife seeking transfer of F.C.O.P.No.320 of 2021 from Family Court-cum-IX Additional District Judge at Rajamahendravaram to Family Court at Vijayawada or any Court in Krishna District.

(3.) The Transfer Civil Miscellaneous Petition No.94 of 2022 filed by the wife against the husband seeking transfer of F.C.O.P.No.1492 of 2021 from Family Court-cum-II Additional District Judge, Vijayawada to Family Court-cum-IX Additional District Judge, Rajamahendravaram to conduct trial and dispose the same.