ATUL SACHDEV Vs. MEENU SACHDEV

JUDGEMENT

(1.) THE appellant has filed this appeal against two judgments/decrees both dated 9th May, 2008 passed by the Learned Trial Court in two separate petitions, one on the ground of cruelty under Section 13(1)(ia) and the other on the ground of desertion under Section 13(1)(ib) of the Hindu Marriage Act, 1955. The Learned Trial Court decreed both the petitions by separate judgments.

(2.) THE respondent has raised a preliminary objection as to maintainability of a single appeal against two decrees in two separate petitions. The counsel for the respondent submits that single appeal is not maintainable against two decrees in two petitions. The Learned Counsel refers to and relies upon the judgments of Darayas Bamanshah Medhora v. Nariman Bamanshah Medhora : AIR 2002 Guj 166 and In Re: R. Gunda Rao, AIR 1960 Mad 57.

(3.) I find merit in the contention of the respondent. This case is squarely covered by the aforesaid judgments cited by the respondent. The single appeal is not maintainable against two decrees.