SANJAY P NAIDU Vs. PUPREKA BHASKAR

JUDGEMENT

(1.) The parties were married on 17.06.2010. Petitioner filed M.C.No.43/2013, under Section 12 of the Hindu Marriage Act, 1955 (for short 'Act'), in the Family Court at Bangalore, to grant a decree declaring the marriage solemnized on 17.06.2010 as a nullity. Respondent filed M.C.No.1120/2013, under Section 13(1)(i) and (i-a) of the Act, in the Family Court at Bangalore, to grant a decree of divorce.

(2.) Petitioner filed I.A., under Section 10 r/w Sec.151 of CPC, on 03.02.2014, in M.C.No.1120/2013, to stay all further proceedings of the case, till disposal of M.C.No.43/2013, pending on the file of the I Additional Family Court, Bangalore. Considering the nature of petitions, said I.A. was rejected by the Prl. Judge, Family Court. However, M.C.No.1120/2013 was made-over to the I Additional Family Court, Bangalore for disposal along with M.C.No.43/2013. To quash the said order, this writ petition was filed.

(3.) Heard, Sri Sarat Chandra Bijai, learned advocate for the petitioner and Smt. Shwetha Anand, learned advocate for the respondent and perused the writ record. Point for consideration is, whether the impugned order calls for any interference?