T.NEHA SINGH Vs. T.HEERA SINGH

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition is filed by the petitioner-wife seeking transfer of G.W.O.P.No.63 of 2019 from the file of the I Additional Family Court, City Civil Court, Hyderabad, to the Principal Family Court, Ranga Reddy District, L.B.Nagar.

(2.) Brief facts leading to filing of the present transfer petition are that the marriage of the petitioner-wife was solemnized with the respondent-husband on 9/12/2009 and out of their wedlock they were blessed with 03 female children. In view of the harassment and differences, the petitioner filed a complaint against the respondent before the Police, Kulsumpura, Hyderabad, and the same was registered as FIR No.261 of 2022, dtd. 13/10/2022, for the offences punishable under Ss. 323 and 506 I.P.C. Thereafter, the respondent filed GWOP No.63 of 2019 on the file of the I Additional Family Court, City Civil Court, Hyderabad, for custody of the children and also FCOP.No.710 of 2019 before I Additional Family Court, City Civil Court, Hyderabad, for grant of divorce and both the cases are pending for adjudication.

(3.) It is stated that five cases filed by the petitioner-wife against the respondent-husband and others are pending adjudication before the Ranga Reddy Court, L.B.Nagar, the details of which are as under: