CHITTEMMA ALIAS MAHADEVI Vs. A. MALLIKARJUNA

JUDGEMENT

(1.) Miscellaneous First Appeal No.102839 of 2015 is filed by the wife against the judgment and decree dated 28.01.2014 passed by the Principal Judge, Family Court, Bellary, passed in MC No.318 of 2013. Miscellaneous First Appeal No.101732 of 2017 is also preferred by the wife against the order dated 10.07.2015 passed by the Principal Judge, Family Court, Ballari, in Civil Misc. Case No.7 of 2014. Since the subject matter involved in both the appeals are interconnected with other in order to avoid repetition of facts and issues involved, both the cases are taken up together and dispos of by this common judgment.

(2.) Brief facts of the case are as under:

(3.) Further, alleged that, she had filed a false complaint against the husband and his family members in S.C.No.82/2006. Subsequently, the respondent and his family members acquitted. Hence, on these grounds, he has been filed the petition for divorce.