NALINI KUMARI Vs. K. S. BOPAIAH

JUDGEMENT

(1.) THESE appeals are disposed of by a common order, since the parties in these appeals are common.

(2.) THESE first appeals are filed against the common judgment and decree passed by the learned Family Court Judge, Virajpet, in M.C. No. 5/1996, M.C. No. 17/1996 and G. and W.C. No. 2/1998 dated 23 -2 -2000.

(3.) M . C. No. 17/1996 is filed by the wife for restitution of conjugal rights.