Full Judgment Text
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PETITIONER:
JAYASHREE
Vs.
RESPONDENT:
M. SRINIVASA MURTHY
DATE OF JUDGMENT14/08/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
HANSARIA B.L. (J)
CITATION:
1995 SCC Supl. (3) 525 1995 SCALE (4)850
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
We are happy to note that pursuant to the directions of
this Court, the petitioner-wife and the respondent-husband
have settled their differences and agreed to live together.
They have stated in a written memo filed in this Court that
they have sorted out their problems and agreed to live
together at Hyderabad. It is also agreed that the wife would
join her husband within two years from August 4, 1995, or as
early as may be after sorting out her property problems at
Bangalore.
It is stated that appropriate direction may also be
given by this Court. We say that the period of two years
will be an outer limit for sorting the problems and for
living at Hyderabad. In the meanwhile also, they can live
together, in particular, during the school vacations of the
children.
The Transfer Petition is accordingly disposed of. The
Divorce Petition stands dismissed.