LAWS(APH)-2008-7-140

BUTHA RAJU SREENIVASA RAJU Vs. BUTHA RAJU RAMA

Decided On July 31, 2008
BUDHA RAJU SREENIVASA RAJU Appellant
V/S
BUDHA RAJU RAMA Respondents

JUDGEMENT

(1.) Heard the Counsel.

(2.) Sri Rama Gopal, the learned Counsel representing the petitioner would submit that when an Additional Family Court was constituted at Visakhapatnam, though this matter was part-heard before the original Family Court, this matter also was transferred and it would be just and proper if the said Family Court further proceeds with this matter since the matter already was made part-heard before the said Court.

(3.) Sri T.N.M. Ranga Rao, however, would maintain that the petitioner is the husband and since the petitioner is not interested in the disposal of the O.P., this Tr.C.MP. had been thought of.