N SREEKUMARI V NADIPALLI VENKATA Vs. NAGENDRA PRAKASH

JUDGEMENT

(1.) All the rivers do not have straight course line. Some pass through difficult serpentine course before they join the straight line; so also the lives of some human beings are not straight. They are coupled with many ups and downs. Here is the case of young broken hearts struggling for an amicable solution for reunion of their hearts and souls.

(2.) Marriage between the petitioner and respondent was solemnised in 1993 and differences arose between them shortly. They started living separately from 1995. Though the parties are educated, they were not in a position to reconcile each other and consequently they fell in legal battles exerting their respective rights.

(3.) The petitioner in this Transfer CMP is the wife, who is seeking transfer of OP ^'o.!24 of 1997, pending on the file of the Principal Subordinate Judge, Ranga Reddy District, filed by the husband (respondent herein) for divorce. It also appears that the wife had already filed OP No.40 of 1997 for restitution of conjugal rights before the learned Subordinate Judge, Nuzivid and the same was decreed ex parte.