LAWS(TLNG)-2019-1-197

RODHA THACHAR Vs. B.SHIVAKUMAR SAMUEL

Decided On January 25, 2019
Rodha Thachar Appellant
V/S
B.Shivakumar Samuel Respondents

JUDGEMENT

(1.) Heard counsel for petitioner and counsel for respondent.

(2.) Petitioner has filed this petition under Section 24 of CPC seeking transfer of O.P.No.23 of 2018 filed by the respondent against the petitioner from the file of the Family Court, Nalgonda to any Court having jurisdiction to try the same at R.R.District.

(3.) It is the contention of the petitioner that petitioner is resident of Vanastalipuram, Hyderabad and that it would be difficult to the petitioner to travel to Nalgonda and there is also a threat to her life.