BEENA ROY Vs. ARAVINDHAN

JUDGEMENT

(1.) This original petition is filed under Article 227 of the Constitution of India, challenging the order passed by the Family Court, Palakkad in I.A.No.344/219 in O.P.No.873/2017 (Ext.P6).

(2.) The petitioner in this original petition has filed OP.No. 873/2017, inter- alia, seeking a decree for return of money and gold ornaments. The respondent in this original petition has filed O.P.No. 1018/2018 before the same Family Court, seeking a decree for restitution of conjugal rights. Subsequently, the petitioner has also filed O.P.No.1060/2018, seeking a decree of divorce for dissolution of her marriage with the respondent.

(3.) During the pendency of the above proceedings, the petitioner filed Ext.P5 application, seeking consolidation and joint trial of O.P.No.873/2017 with O.P.No.1018/2018 and O.P.No.1060/2018.