MAHESH KUMAR V. Vs. M. NANDINI

JUDGEMENT

(1.) THERE is a delay of 21 days in filing the appeal. The application is not opposed. The delay of 21 days in filing the appeals is condoned. I.A. No. 1/2015 filed in both the appeals are allowed.

(2.) THE appeals are taken up for hearing with the consent of both the parties and heard.

(3.) FOR the purpose of convenience, the parties are referred to as they are referred to in M.C. No. 3853/2011, filed by the petitioner -husband.