R. BHAGYA Vs. S. A. GANGADHAR

JUDGEMENT

(1.) MFA. No.7124/2016 is filed by the respondent/wife in M.C.No.5/2014 on the file of Family Court, Tumkur. In terms of the impugned judgment and decree dtd. 6/9/2016, the Family Court, allowed the petition filed by the husband in part and directed the wife to pay maintenance of Rs.3,000.00 per month to the husband. Aggrieved by the said judgment and decree, the wife is in appeal in MFA No.7124/2016.

(2.) MFA No.7637/2016 is filed by wife challenging the judgment and decree dtd. 31/8/2016 in M.C. No.36/2013 on the file of the Family Court at Tumkur. In terms of the said judgment and decree, the petition filed by the wife seeking dissolution of marriage solemnized with the respondent is dismissed. Hence, the wife is in appeal seeking dissolution of marriage solemnized on 30/3/2000.

(3.) Since the parties in both the proceedings are the same, both the appeals are heard together and disposed of by this common judgment. For the sake of convenience, the parties are referred to as husband and wife in both appeals.