T.S.BHARATHI Vs. G.VENKATESHAPPA

JUDGEMENT

(1.) These appeals arise out of common judgment in M.C.No.900/2010 and M.C.No.1671/2008 passed by the V Additional Principal Judge, Family Court, Bangalore.

(2.) The appellant filed M.C.No.1671/2008 against the respondent seeking decree for restitution of conjugal rights. Initially, the respondent filed M.C.No.21/2008 before the Senior Civil Judge, Kolar against the appellant seeking decree of divorce on the ground of cruelty and desertion. On transfer application of the applicant in C.P.No.80/2008 the said case was transferred to the Court of V Additional Principal Judge, Family Court, Bangalore for hearing along with M.C.No.1671/2008. On transfer M.C.No.21/2008 was renumbered as M.C.No.900/2010, both the cases were consolidated and common evidence was recorded in M.C.No.900/2010.

(3.) The marriage of the appellant and the respondent was solemnized on 21/2/2003 at Kaiwara as per Hindu traditions and customs. On 10/2/2004 the couple were blessed with son by name Puneeth.