KOPPERA SANTH KUMR Vs. KOPPERA SUNEETHA

JUDGEMENT

(1.) Heard both the counsel.

(2.) As the parties are husband and wife and the subject-matter is connected in all the three petitions, they are being disposed of by this common order.

(3.) The petitioner in Tr. Crl. P. No. 174/2005 and Tr. C.M.P. No. 406/2005 is the husband and the respondent in these two petitions is the wife. The petitioner in Tr. C.M.P. No. 426/2005 is the wife and the respondent, is the husband.