KANDULURI SAMADANAM Vs. KANDULURI VENKATASWAMI

JUDGEMENT

(1.) Heard Sri Sai Gangadhar Chamarty, learned counsel for the petitioner. None represented the respondent.

(2.) The petitioner is the wife of the respondent. Their marriage was celebrated on 22.02.2017 at Piduguralla, as per applicable rites and customs. For certain reasons, which are not relevant for the present purpose, the petitioner and the respondent have been living separately at Machilipatnam and Piduguralla respectively. They have a son, Harijith Kumar.

(3.) The respondent has instituted H.M.O.P.No.165 of 2019 on the file of the Court of learned Senior Civil Judge, Gurazala, for restitution of conjugal rights against the petitioner. The petitioner stated that M.C.No.13 of 2019 filed by her against the respondent for grant of maintenance for her and for her son is now pending on the file of the Court of learned II Additional Judicial Magistrate of First Class, Machilipatnam and that she gave a complaint in Inaguduru Police Station against the respondent, where Crime No.220 of 2018 was registered for offence under Section 498-A I.P.C. and other offences.