DAMODAR RAJU B. K Vs. SARITHA

JUDGEMENT

(1.) These two appeals under Sec. 19(1) of the Family Courts Act, 1984 arise from the judgment and decree dtd. 23/8/2016 in M.C. No.2747/2007 clubbed with M.C. No.3231/2013 on the file of V Additional Family Court at Bengaluru. In terms of the impugned judgment and decree the Family Court has dismissed the husband's petition in M.C.No.2747/2007 seeking dissolution of marriage and allowed M.C.No.3231/2013 filed by the wife seeking restitution of conjugal rights.

(2.) In terms of the impugned judgment and decree dtd. 23/8/2016, the suit in O.S.No.200/2009 filed by the wife seeking partition and separate possession was also decided by the Family Court and the suit is dismissed. The said judgment and decree dismissing the suit has attained finality.

(3.) The parties to the proceedings, hereinafter are referred to as husband and wife.