M SHARATH Vs. A K KRITHIKA

JUDGEMENT

(1.) With the consent of learned counsel for both the parties these appeals are heard together, as they arise out of common Judgment and Decree dtd. 26/3/2015 passed by Family Court.

(2.) These appeals under Sec. 19(1) of the Family Courts Act 1984, (for short 'the Act') have been filed by the appellant/husband against the common judgment and decree dtd. 26/3/2015 passed in M.C.No.9/2013 (Old No.37/2010) and M.C.No.17/2013 (Old No.105/2010) by the Principal Judge, Family Court, Chikkamagaluru.

(3.) The appellant/husband filed M.C.No.9/2013 under Sec. 13(1)(i)(ia)(ib) of the Act seeking decree of divorce, which was dismissed whereas M.C.No.17/2013 filed by first respondent/wife under Sec. 9 of the Act seeking restitution of conjugal rights, was allowed.