BINCY JOSEPH Vs. MANOJ T.M.

JUDGEMENT

(1.) THESE appeals are filed against orders passed by the Family Court, Kozhikode in O.A.No.756 of 2011 and O.A.No.700 of 2011.

(2.) O .A.No.756 of 2011 has been filed by the respondent herein under Section 10(ix) & (x) of the Indian Divorce Act. O.A.No.700 was also filed by the respondent for custody of the child. Before the Family Court, the respondent and three other witnesses were examined as PWs.1 to 4 and appellant and another witness were examined as RWs.1 and 2. Exts.A1 to A7, B1 to B4 and X1 to X4 were also marked. Family Court, thereafter passed a common order along with O.A.No.702 of 2011 on the 3rd of March, 2012. By this order accepting the ground of cruelty pleaded by the respondent -husband. O.A.No.756 of 2011 for divorce was allowed.

(3.) THE appellant and the respondent are wife and husband and their marriage was solemnized on 25.11.2002. In the wedlock a female child by name Anugraha Manoj was born on