RAJAN Vs. MINI, D/O VARKEY

JUDGEMENT

(1.) ALL the three appeals are filed by the husband and the wife is the respondent.

(2.) MAT .Appeal No. 382/2009 is filed by the husband against the order passed by the Family Court in O.P.No. 112/2004 by which the Family Court dismissed the above original petition filed by the appellant/husband seeking dissolution of his marriage with the respondent on the ground of cruelty.

(3.) MAT .Appeal No.251/2009 is filed by the husband against the judgment and decree in O.P.No.323/2004 which was an Mat.Appeal Nos. 251/2009 & others 2 original petition filed by the respondent/wife seeking a declaration that properties covered by Exts.B1 and B2 title documents executed by the respondent's father jointly in favour of the appellant and the respondent are null and void . The above original petition was decreed in favour of the wife and the appeal is filed challenging that decree.