LAWS(APH)-1999-2-8

SANDARI VANI Vs. SANDARI RAVIDRANATH

Decided On February 18, 1999
SANDARI VANI Appellant
V/S
SANDARI RAVIDRANATH Respondents

JUDGEMENT

(1.) By the present petition, the wife is seeking for transfer of O.P No. 26 of 1997 on the file of the Subordinate Judge at Karimnagar, to the file of the Family Court. Secunderabad, where her application in O.P. No. 282 of 1997 is pending.

(2.) The petitioner and the respondent are wife and husband and got two children out of the wedlock. The wife and husband are living separately due to differences since 1996. The husband filed O.P. No. 26 of 1997 on the file of the Subordinate Judge at Karimnagar seeking divorce on the grounds of mental cruelty and infidelity. The. wife filed O.P. No. 282 of 1997 before the 'Family Court, Secunderabad for restitution of conjugal rights. She also filed a private complaint in C.C.No. 191 of 1998 under Sections 492-A, 323 and 500 I.P.C. and also under Sections 4 and 6 of Dowry Prohibition Act and the same is pending on the file of the Family Court, Hyderabad. By the present application, the petitioner is seeking transfer of O.P. No. 26 of 1997 on the file of the Sub ordinate Judge at Karimnagar to the Family Court, Secunderabad.

(3.) Heard both sides.