Y. ARAVIND KUMAR Vs. THARASHRI

JUDGEMENT

(1.) These two appeals have been filed against the common judgment and decree in M.C.Nos.1736/2012 and 5272/2014 dtd. 30/11/2018, by which the Family Court has dismissed the petition filed by the appellant/husband under Sec. 13(1) (i-a) and (i-b) of the Hindu Marriage Act , 1955 (hereinafter referred to as 'the Act' for short) seeking a decree of divorce on the ground of cruelty and desertion and has allowed M.C.No.5227/2014 filed under Sec. 9 of the Act by the respondent/wife seeking restitution of conjugal rights.

(2.) Since these two appeals are arising out of a common judgment and decree, they are heard analogously and disposed of by a common judgment.

(3.) For the sake of convenience hereinafter the husband is referred to as petitioner and the wife is referred to as respondent.