KRISHNAKUMAR Vs. AMBILY C

JUDGEMENT

(1.) MAT. Appeal No.421 of 2010 arises out of O.P.No.732 of 2007 on the file of the Family Court, Kottayam at Ettumanoor. O.P.No.732 of 2007 was filed by the husband for divorce. That Original Petition was dismissed. The husband filed MAT.Appeal No.421 of 2010.

(2.) MAT. Appeal No.425 of 2010 is filed by the husband challenging the judgment in O.P.No.683 of 2007 on the file of the Family Court, Kottayam at Ettumanoor, by which, the prayer for restitution of conjugal rights made by the wife was allowed by the Family Court.

(3.) IT is admitted by the learned counsel appearing for the wife that she received a sum of Rupees Eight lakhs from her husband in terms of the settlement agreement and that she had issued receipt dated 30.5.2012.