MUNAGALA MAMATHA Vs. MUNAGALA LAXMIKANTHA RAO

JUDGEMENT

(1.) This application is filed to transfer F.C.O.P.No.861 of 2018 on the file of Family Court, Ranga Reddy District, at L.B. Nagar to the Family Court-cum-Additional District Court, Nalgonda, Telangana.

(2.) In the affidavit filed in support of this application, it is stated that the said O.P. was filed by the respondent against the petitioner for dissolution of their marriage which took place on 22.02.2009 on the ground of cruelty; that petitioner had filed complaint under Section 498-A of I.P.C. before the Special Judicial Magistrate of I Class, Nalgonda and another Crime No.512 / 2016 was also registered against the family members of the respondent apart from a D.V.C. No.26/2016 at Nalgonda, and so all the cases being at Nalgonda, this case also should be transferred to Nalgonda; and that petitioner is having minor children, aged 6 and 3 years, and her mother is an oldage person and there is a life threat in the hands of the respondent and his family members.

(3.) Admittedly, the petitioner is employed as a Government teacher while the respondent is employed in a Software Company at Hyderabad.