VINAY KHURANA Vs. SHWETA KHURANA

JUDGEMENT

(1.) MAT. APP. (F.C.) 213/2018 has been filed by the appellant-husband Vinay Khurana (hereinafter referred to as "appellant") challenging the judgment dtd. 2/7/2018 passed by the Family Court, Shahdara District, wherein the Family Court has granted a relief of Judicial Separation, instead of the relief of divorce-as had been sought by the appellant.

(2.) On the other hand, MAT. APP. (F.C.) 231/2018 has been filed by the respondent-wife - Shweta Khurana (hereinafter referred to as "respondent") challenging the findings returned by the Family Court, Shahdara District against the respondent in the said judgment.

(3.) The admitted facts are as under: