SHYAMALA Vs. SARASWATHI AND ORS.

JUDGEMENT

(1.) Both these appeals are arising out of common judgment and decree dated 13.3.2015 in R.A. No. 42/2014 and R.A. No. 43/2015 on the file of IV Addl. District & Sessions Judge, Dakshina Kannada, Mangalore.

(2.) The brief facts which gave rise to these appeals are as under: -

(3.) Upon hearing both the learned counsel, the following substantial question of law is raised in both the appeals: -