C. C. CHALUVARAJU Vs. K. S. HEMALATHA

JUDGEMENT

(1.) Though MFA No.8021/2014 is listed today for Orders regarding non-compliance of objections on an interlocutory application, as the records of the Trial Court are received, it is taken up along with the connected appeal - MFA No.71/2015 for final disposal, with the consent of the learned counsel for the parties.

(2.) Mfa No.8021/2014 is filed challenging the Judgment and Decree dated 27.09.2014 passed by Principal Judge, Family Court, Bangalore in M.C.No.3689/ 2011 by which, a petition filed by the appellant for divorce was dismissed.

(3.) Mfa No.71/2015 is filed by the wife challenging the quantum of maintenance awarded by Principal Judge, Family Court, Bangalore in M.C.No.3689/2011.