TATINA SUBBALAKSHMI Vs. TATINA VENKATAKRISHNA RAO

JUDGEMENT

(1.) These two applications are at the instance of the wife and daughter of the respondent herein seeking transfer of OS No.330 of 1991 and OS No.70 of 1997 respectively from the files of the I Additional District Munsif and Sub-Court, Tanuku in West Godavari District the competent Courts at Rajahmundry.

(2.) The petitioners claim to be the residents of Katheru, Rajahmundry. The suit in OS No.330 of 1991 was filed by the respondent seeking a declaration that the marriage between the respondent and the petitioner No. 1 is void since he is a Christian and the wife is a Hindu and the marriage was performed as per Hindu rites and not as per the Special Marriage Act. It appears that the respondent had already obtained divorce on the ground of desertion. According to the petitioner No. 1, the sole intention of the respondent is to obtain a declaration that the petitioner No.2 is an illegitimate daughter. The petitioner No.2 attained majority on 27-4-2000.

(3.) The suit in OS No.70 of 1997 is filed seeking partition of schedule properties by the petitioner No.2, the daughter, claiming 1/4th share.