MABEL TREEZA PINTO Vs. FRANCIS PINTO

JUDGEMENT

(1.) These two appeals preferred by the wife in a matrimonial dispute have emanated out of a common Judgment and Decree dated 20.1.2011 in M.C.No.98/2003 and M.C.No.1/2008 on the file of Principal Senior Civil Judge, Mangaluru.

(2.) MFA No.3500/2011 is directed against the Judgment and Decree in M.C.No.1/2008 and MFA No.3501/2011 against the Judgment and Decree in

(3.) Brief facts of the case: