GOTTIPATI MANIDHAR Vs. GONUGUNTA TEJASWI

JUDGEMENT

(1.) The petitioner/husband in Tr.C.M.P.No.33 of 2026 filed the present petition under Sec. 24 of the Code of Civil Procedure, 1908, seeking to withdraw F.C.O.P.No.46 of 2023, on the file of the Judge, Family Court, Nellore, and transfer the same to the Judge, Family Court, Tirupati. The petitioner/husband in Tr.C.M.P.No.34 of 2026 filed the present petition under Sec. 24 of the Code of Civil Procedure, 1908, seeking to withdraw F.C.O.P.No.480 of 2024, on the file of the Judge, Family Court, Nellore, and transfer the same to the Judge, Family Court, Tirupati. The petitioner/husband in Tr.C.M.P.No.35 of 2026 filed the present petition under Sec. 24 of the Code of Civil Procedure, 1908, seeking to withdraw F.C.O.P.No.138 of 2022, on the file of the Judge, Family Court, Nellore, and transfer the same to the Judge, Family Court, Tirupati.

(2.) Since the issue involved in all the three (03) transfer civil miscellaneous petitions is one and the same and the parties in all the three (03) transfer petitions are also one and the same, the present transfer civil miscellaneous petitions are heard together and a common order is being passed in all the three (03) transfer petitions.

(3.) The case of the petitioner/husband in the transfer petitions in brief is as follows: