SRINIVAS Vs. MANJULA

JUDGEMENT

(1.) These two appeals are filed by the appellanthusband calling in question the common Judgment and Decree dated 15.6.2011 passed by the learned Family Court Judge, Mysuru.

(2.) MFA No.7450/2011 is filed challenging the Judgment and Decree in M.C.No.62/2006 rejecting his prayer for grant of a decree of divorce and MFA No.8162/2011 is filed challenging the Judgment and Decree allowing M.C.No.328/2008 for restitution of conjugal rights filed by the respondent wife.

(3.) Brief facts of the case: Petition averments in M.C.No.62/2006 disclose that the appellant and respondent were married as per Hindu Custom for 8 years. Respondent used to go out of the house and coming back at her whims and pick up frequent quarrels with the appellant.