KALAPARTHI RANJIT KUMAR Vs. KALAPARTHI MARY KAMALA PRIYA

JUDGEMENT

(1.) Heard Sri Sunkara Rajendra Prasad, learned counsel for the petitioner and Sri Venkata Reddy Chittem, learned counsel for the respondent.

(2.) This petition is filed for transfer of F.C.O.P.No.677 of 2017, which is now pending on the file of the Court of learned Family Judge, Guntur, to the Family Court at Vijayawada.

(3.) The petitioner is the husband of the respondent. He is working as Sub-Divisional Engineer in Telecom Department and is a resident of Vijayawada. He has instituted O.P.No.391 of 2017, which is now pending on the file of the Court of learned Principal Family Judge, Vijayawada. The nature of the relief sought for in the said O.P. is to declare that the marriage between the petitioner and the respondent solmenized on 17.02.2005 is not legal and valid, being a void marriage. It is now stated that the said O.P. is part-heard since trial has already been commenced.