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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.