LAWS(TLNG)-2020-2-97

ETNENI PADMA Vs. ETNENI VENKATESWARLU

Decided On February 03, 2020
ETNENI PADMA Appellant
V/S
ETNENI VENKATESWARLU Respondents

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition, under Section 24 of the Code of Civil Procedure, 1908, is filed by the petitioner/wife seeking to transfer F.C.O.P.No.285 of 2019 from the file of Judge, Family Court, Warangal District, to the file of Additional District Judge, Mancherial District, for trial and disposal in accordance with law.

(2.) Heard the learned counsel for petitioner/wife and perused the record.

(3.) No representation for the respondent/husband.