SOMASHEKAR S V Vs. ANNAPURNA R

JUDGEMENT

(1.) THESE two appeals are filed by the aggrieved husband against the common judgment and decree dated 14.09.2012 passed in M.C.Nos.5/2011 and 157/2011 on the file of the Judge, Family Court, Davangere.

(2.) WE have heard Sri K.N.Mohan, learned Counsel for the appellant / husband and Sri M.N.Madhusudhan, learned Counsel for the respondent / wife.

(3.) THE appellant and respondent are present before the Court and their presence is placed on record.