LILESHWAR KURRE Vs. SMT.PREETIBALA KURRE

JUDGEMENT

(1.) Since the parties in both the cases are same, therefore, both the appeals are being heard together and are decided by this common judgment.

(2.) The appeal i.e. FA(MAT) No.30/2021 has been filed against the judgment and decree dtd. 25/3/2021 passed by learned Family Court, Balod (C.G.) in Civil Suit No. 40-A/2016 whereby the application filed under Sec. 9 of the Hindu Marriage Act by the respondent/wife has been allowed and decree for restitution of conjugal rights has been passed in favour of the respondent/wife.

(3.) The appeal i.e. FAM No. 119/2016 has been filed against the judgment and decree dtd. 13/5/2016 passed by learned 1st Additional Principal Judge, Link Court/Family Court , Balod in Civil Suit No. 23- A/2010 whereby the application filed under Sec. 13 of the Hindu Marriage Act by the appellant/husband for grant of divorce, has been dismissed.