SUMA Vs. H.KUMAR

JUDGEMENT

(1.) This appeal and petition are filed by the wife challenging the judgment and decree in M.C.No.2680/2008 granting restitution of conjugal rights, at the instance of her husband and dismissing Crl.Misc. No.368/2007 filed by her seeking maintenance at the rate of Rs.6,000.00 p.m. in favour of herself and her two daughters.

(2.) Since, both the appeal and petition arise out of a common judgment, they are clubbed together and are decided by this common order.

(3.) For the sake of convenience, the parties are referred to by their rank in M.C.No.2680/2008.