P. RAGHAVENDRA Vs. SOUMYASHREE

JUDGEMENT

(1.) Both the appeals arise out of the common impugned judgment and decree passed in MAT.No.4/2015 and MAT.No.15/2016 on the file of the II Additional Senior Civil Judge, Ballari, sitting at Siruguppa (hereinafter referred to as the 'trial Court').

(2.) MAT.No.4/2015 was filed by the respondent- wife seeking restitution of conjugal rights, while MAT.No.15/2016 was filed by the appellant- husband seeking decree for divorce against the respondent- wife. By the impugned common judgment and decree the MAT.No.4/2015 filed by the respondent- wife was allowed and MAT.No.15/2016 filed by the appellant- husband was dismissed by the trial Court, aggrieved by which the appellant- husband is before this Court by way of the present appeals.

(3.) The joint compromise petition under Order XXIII Rule 3 read with Sec. 151 of the Code of Civil Procedure is filed by the parties who are physically present before this Court admit their signatures on the compromise petition and have been identified by their respective counsel who have also signed the compromise petition.