Theja V. Nagarjuna v. V. Nagarjuna .

Order

1. This petition is filed seeking transfer of Divorce Petition OP No. 7 of 1999 pending before First Senior Civil Judge, Ranga Reddi District Court, Saroor Nagar, Hyderabad, to the Family Court at Bangalore.

2. Notice was issued to the respondent and the office report shows that although the respondent has been served but he has not put in appearance in this case. We, therefore, decide the matter ex parte.

3. In the petition, the petitioner has stated that she is unable to meet the expenditure of travel to Hyderabad from Bangalore for attending the day-to-day proceeding of the divorce petition and moreover she has a minor son and excepting her aged parents there is none to accompany her to Hyderabad.

4. The petitioner has already filed a petition for restitution of conjugal rights, which is pending before the Family Court, Bangalore.

5. Under such circumstances, we transfer Divorce Petition OP No. 7 of 1999 titled V. Nagarjuna v. V. Theja pending before First Civil Judge, Ranga Reddi District Court, Saroor Nagar, Hyderabad to Family Court at Bangalore to be heard and decided along with MC No. 632 of 1999, pending before the Family Court at Bangalore.