SHRUTHI KEERTHI Vs. KANDI NARENDAR NATH

JUDGEMENT

(1.) This Transfer Civil Miscellaneous Petition, under Section 24 of the Code of Civil Procedure, 1908, is filed by the petitioner/wife, requesting to withdraw F.C.O.P.No.16 of 2019 from the Family Court, City Civil Court, Hyderabad, and transfer the same to the Court of II Additional Family Judge, Ranga Reddy District at Kukatpally, to try along with F.C.O.P.No.2559 of 2018, in accordance with law.

(2.) Heard the learned counsel for both the sides and perused the record.

(3.) The learned counsel for the petitioner/wife would submit that the marriage between the petitioner/wife and the respondent/husband was performed on 03.06.2017 at Quthbullapur Mandal, Medchal District. Subsequently, disputes arose between the couple. On 17.07.2017, the petitioner/wife was sent to her parental home by the respondent/husband with an assurance to get her back, but the respondent/husband abandoned her. Subsequently, the petitioner/wife filed F.C.O.P.No.2559 of 2018 on the file of II Additional Family Judge, Ranga Reddy District at Kukatpally, seeking restitution of conjugal rights. The petitioner/husband filed F.C.O.P.No.16 of 2019 before the Family Court, City Civil Court, Hyderabad, seeking divorce. To avoid conflicting decisions in the petitions filed by the petitioner/wife and respondent/husband, both the matters are required to be heard and disposed of together. The said course would also save the valuable time of the Court and would be helpful in minimising the financial expenses of both the parties and ultimately prayed to withdraw F.C.O.P.No.16 of 2019 from the Family Court, City Civil Court, Hyderabad, and transfer the same to the Court of II Additional Family Judge, Ranga Reddy District at Kukatpally, to try along with F.C.O.P.No.2559 of 2018, in accordance with law.