ANUSREE CHANDRAHASAN Vs. RAJESH KUMAR R.

JUDGEMENT

(1.) These appeals are listed to consider the petition filed under Section 13-B(1) as well as the application filed under Section 13-B(2) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act ' for the sake of brevity).

(2.) These appeals are filed by the wife assailing the common Judgment dated 03.02.2017 passed by the II Additional Principal Judge, Family Court, Bengaluru in M.C.No.4913/2013 connected with M.C.No.527/2015. M.C.No.4913/2013 was filed by the appellant - wife under Section 13(1)(i-a) of the Act seeking dissolution of marriage by a decree of divorce, while M.C.No.527/2015 was filed by the respondent - husband under Section 9 of the Act seeking restitution of conjugal rights. By the impugned Judgment and Decree, the Family Court has dismissed the petition filed by the appellant - wife, while allowing the petition filed by the husband. Hence, the wife has filed these appeals.

(3.) Learned counsel for the respective parties along with the parties have appeared through Video Conference.