(1.) These two appeals are directed against the judgment and decree passed by the Prl. Judge, Family Court, Vijayapura dated 26.04.2018 in M.C.No.225/2015.
(2.) By consent of learned advocates appearing for the parties, these appeals are taken up for final disposal.
(3.) Parties are referred to as per their rank before the Prl. Judge, Family Court, Vijayapura ('Family Court' for short)