K R PRASAD Vs. B S LAKSHMI

JUDGEMENT

(1.) MFA No.6349/2015 and MFA No.6350/2015 arise out of common judgment and decree dtd. 23/7/2015 passed in M.C.No.2089/2005 and M.C.No.279/2004.

(2.) MFA No.6349/2015 has been filed by the appellant/husband being aggrieved by the judgment and decree dtd. 23/7/2015 passed in M.C.No.2089/2005 by which the petition filed by the respondent/wife under Sec. 9 of the Hindu Marriage Act, 1955, has been allowed.

(3.) MFA No.6350/2015 has been filed by the appellant/husband being aggrieved by the judgment and decree dtd. 23/7/2015 passed in M.C.No.279/2004 by which the petition filed under Sec. 13 of the Hindu Marriage Act, 1955, has been dismissed.