LAWS(KAR)-2023-7-426

SMITHA T. R. Vs. NATARAJ J. R.

Decided On July 03, 2023
Smitha T. R. Appellant
V/S
Nataraj J. R. Respondents

JUDGEMENT

(1.) These two appeals are filed invoking Sec. 19(1) of the Family Court Act, 1994. In terms of the common impugned judgment and decrees dtd. 27/7/2017 passed the Family Court, Tumakuru has dismissed the wife's petition in M.C.No.206/2014, filed under Sec. 9 of the Hindu Marriage Act, 1955, ('Act' for short) and allowed M.C.No.73/2016 filed by the husband under Sec. 13(1) (i-a)(i-b) of Act.

(2.) Aggrieved by the judgment and decrees, the wife has filed two appeals. MFA No.7103/2017 is filed challenging the decree for dissolution of marriage and MFA No.7104/2017 is filed challenging the decree dismissing the petition seeking restitution of conjugal rights.

(3.) Since both cases are disposed of by a common judgment, these appeals are also disposed of by a common judgment. Heard the learned counsel for the wife. There is no representation for the husband. However the court has considered the statement of assets and liabilities and the affidavit filed by the husband.