JANE DEVI NAGESWARI Vs. K RAM BABU

JUDGEMENT

(1.) The Transfer CMP is filed seeking transfer of O.P.No. 437/99, pending on the file of the Family Court, Visakhapatnam, to be transferred to the Family Court, Hyderabad, and tried along with O.P. No. 359/99, which is pending before the Family Court, Hyderabad.

(2.) The petitioner is the wife. She filed an application in O.P.No. 359/99, seeking a decree for nullity of marriage, before the Family Court, Hyderabad. It appears that the respondent-husband filed an application in O.P.No. 437/99 before the Family Court, Visakhapatnam, seeking restitution of conjugal rights. It is also brought to the notice by the Counsel for the petitioner that, at present, the petitioner is working as a Medical Officer at Anantapur. It is the case of the petitioner that it would cause inconvenience for her to attend the Courts both at Visakhapatnam and Hyderabad at the same time, and that it will be in the interests of both parties, if the O.P. pending before the Family Court, Visakhapatnam is transferred to Family Court, Hyderabad, and tried jointly.

(3.) Though the learned Counsel for the petitioner tried to refer to certain merits of the case, I am not inclined to entertain such contentions on the merits.