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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. 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. With the above directions, the appeal is disposed of  as allowed with no order as to costs. 6. Pending application, if any, stands disposed of.

       ..............J.

[ANIL R. DAVE]

..............J. [ADARSH KUMAR GOEL]

New Delhi; 5th January, 2016.

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