ASFAQ QURESHI Vs. AYSHA QURESHI

JUDGEMENT

(1.) F.A. (M) Nos. 47/2008 & 128/2008 arising out of the common judgment and decree dated 6-2-2008 passed by the 2nd Additional Principal Judge, Family Court, Durg (for short 'the Family Court) in Civil Suit Nos. 157A/2007 & 158A/2007 are being disposed of by this common judgment.

(2.) Vide F.A. (M) No. 128/2008, the appellant has challenged legality and propriety of the judgment and decree dated 6-2-2008 passed by the Family Court in Civil Suit No. 157A/2007 whereby the petition for restitution of conjugal rights filed by the appellant has been dismissed.

(3.) Vide F.A. (M) No. 47/2008, the appellant has challenged legality and propriety of the judgment and decree dated 6-2-2008 passed by the Family Court in Civil Suit No. 158A/2007 whereby the Family Court has decreed the suit, filed by the respondent against the appellant, for declaration of marriage void.