APPALA MANOJA Vs. APPALA SOMASEKHAR ANJANEYA KUMAR

JUDGEMENT

(1.) Heard Sri A.Sai Rohit, learned counsel for the petitioner and Sri M.K.Raj Kumar, learned counsel for the respondent.

(2.) The petitioner is the wife of the respondent. They have a child too. For certain reasons, which are not relevant for the present purpose, both of them have been living separately. The petitioner is a resident of Tadikonda Village of Guntur District and whereas, the respondent is working at Hyderabad.

(3.) The petitioner is also an Engineering Graduate, who worked for some time as a Software Engineer and later resigned. According to her, for the purpose of this petition, she has to forego her job. HMOP No.330 of 2017 is now pending in between them on the file of the Court of learned Family Judge, Vijayawada, for divorce, instituted by the respondent. Now, the petitioner contends that there is another case pending in the Family Court at Guntur, instituted by her against the respondent and she finds it difficult to attend the Court at Vijayawada, since she has to look after her three months premature child..