M.A. NARAYANA Vs. M.A. MANJULA

JUDGEMENT

(1.) These two appeals arise out of the same order and therefore, they are taken up for consideration together and disposed of by this common order.

(2.) For the purpose of convenience, the parties are referred to as per their ranking before the Family Court.

(3.) M.C. No. 4271/2011 is filed by the Husband - M.A. Narayana against the wife - - M.A. Manjula @ M.S. Chandrika for a decree of divorce on the ground of cruelty and desertion under Sec. 13(1)(1a)(1b) of Hindu Marriage Act, 1955. M.C. No. 3692/2013 is filed by the wife against the husband under Sec. 10 r/w. Sec. 27 of the Hindu Marriage Act, 1955, for judicial separation and for a direction to the husband for half share in the property situated at No. 59/1, ground floor, Ananth Mansion, 7th Cross, Malleswaram, Bangalore - - 560003. In fact the matter was referred to the Mediation Centre and the mediation having failed, the matter came back to the Court.