SUREKHA Vs. R. GIRISH ARADHYA

JUDGEMENT

(1.) Both these appeals are arising out of the common judgment dated 29.07.2011 passed by the III Additional Principal Judge, Family Court at Bangalore in M.C.No.110/2004 and G & WC No.76/2004 between the same parties.

(2.) The parties are referred to their respective ranks before the Trial Court, that is to say that appellant/wife in both the appeals is referred to as respondent and respondent/husband in both the appeals is referred to as petitioner.

(3.) Brief facts which gave rise to these appeals are as under:-