N KAVITHA Vs. N VEERAIAH

JUDGEMENT

(1.) Heard the learned counsel for both parties. Perused the material placed before me.

(2.) Wife filed this petition seeking transfer of the O.P. No. 325 of 2003, filed by her husband for divorce, pending on the file of the Court of II Additional Senior Civil Judge, Rangareddy at L.B. Nagar to the Court of Senior Civil Judge, Khammam to be tried along with O.P. No. 133 of 2004 filed by her for restitution of conjugal rights.

(3.) The grounds urged are that the petitioner filed O.P. No. 133 of 2004 for restitution of conjugal rights at Khammam, recently, and that it would be inconvenient for her to go to Rangareddy to contest the OP filed by her husband for divorce, because she is a lonely lady, living with her parents at Thamminenipalem village in Khammam District.