Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.123 OF 2016
(Arising out of SLP(C)No.25014 of 2015)
VANKA NEERAJA ... APPELLANT(S)
VS.
VEERINA SAI @ SAIRAM ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Application for permission to argue and appear as
respondent in-person is allowed.
2. Leave granted.
3. Heard the learned counsel for the appellant and the
respondent, party in-person.
JUDGMENT
4. Looking at the facts of the case, we are of the view
that the High Court should have transferred the
matrimonial case O.P.No.61 of 2014 titled as Veerina Sai @
Sai Ram Vs. Veerina Neeraja from the Court of Senior Civil
Judge, Narasapuram, West Godavari District to the Family
Court, City Civil Courts, Hyderabad. We, therefore, direct
that the case shall be transferred accordingly.
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5. Wi th the above direction s, the appeal is disposed of
as allowed with no order as to cost s.
6. Pending application, if any, stands disposed of.
..............J.
[ANIL R. DAVE]
..............J.
[ADARSH KUMAR GOEL]
New Delhi;
th
5 January, 2016.
JUDGMENT
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