SANGEETA GERA Vs. SANJEEV GERA

JUDGEMENT

(1.) This present batch of connected Appeals arises out of the same matrimonial proceedings being HMA No. 1061/2017, titled Mr. Sanjeev Gera v. Mrs. Sangeeta Gera, and involves the same set of parties. The first three appeals, being MAT.APP.(F.C.) 217/2017, MAT.APP.(F.C.) 102/2018 and MAT.APP.(F.C.) 20/2018, assail the interim Order in the proceedings dtd. 6/12/2017. The last appeal, MAT APPL. (F.C.) 38/2019, is filed by Sh. Sanjeev Gera against the Judgement dtd. 15/1/2019, wherein his petition for dissolution of marriage under Sec. 13(1)(a) and (b) of the Hindu Marriage Act, 1955 [hereinafter referred to as "HMA"] was dismissed.

(2.) These Appeals, having arisen from the same lis and involving the same parties, are being disposed of by this common judgment with the consent of learned counsel for the respective parties.

(3.) For convenience of reference, the parties shall be referred to as per their status and rank in the main case, i.e., MAT.APP.(F.C.) 38/2019. Sh. Sanjeev Gera shall hereinafter be referred to as the Husband/Appellant, and Smt. Sangeeta Gera as the Wife/Respondent.