K V AMRUTHA Vs. M G RAGHAVENDRA

JUDGEMENT

(1.) MFA No.2902/2016 has been filed against the order dated 16th of January 2016 filed by the Family Court by which the petition filed by the respondent under Sec. 13 of the Hindu Marriage Act, 1956, viz., M.C.No.388/2013 has been allowed.

(2.) MFA No.2901/2016 has been filed against the order dated 16th of January 2016 passed in M.C.No.1328/2012 by which the petition filed by the appellant under Sec. 9 of the Hindu Marriage Act, 1956, has been dismissed.

(3.) Since both the appeals arise out of common order passed by the Family Court, they were heard together and being disposed of by this common judgment.