LAKSHMI SHARAN Vs. ANURAG SHARAN

JUDGEMENT

(1.) SINCE both these petitioners are directed against the order dated 6th of July 2000 made in M. C. No. 318 of 1998, on the file of the Court of I Additional Principal Judge, Family Court, Bangalore City, these petitions are heard together and though they are listed for preliminary hearing in 'b Group', with the consent of learned Counsel appearing for the parties, they are taken up for final disposal and disposed of by this common order.

(2.) THE petitioner in Writ Petition No. 25193/2000 is the wife of the respondent in the said writ petition. In Writ Petition No. 25830/2000, the petitioner is the husband and the respondent is the wife. A copy of the order made by the Family Court which is impugned is produced as Annexure-E to Writ Petition No. 25193/2000. The parties to these petitions will hereinafter be referred to as the wife and the husband.

(3.) THE few facts that may be relevant for disposal of these petitions, may be stated as hereunder :