V RAGHUPATHI Vs. R TRIVENI

JUDGEMENT

(1.) These appeals arise from the common judgment of the Family Court, Kasaragod in O.P.Nos.6/2007 and 3/2005, order in I.A.No.808/2007 in O.P.No.3/2005, judgment in O.P.Nos.22/2007 and 288/2006 respectively.

(2.) Briefly stated facts, which led to these litigations are as follows:

(3.) Regupathi (hereinafter referred to as husband) married Triveni (hereinafter referred to as the wife) at Guruvauyoor on 17-2-2000. It is the common case of the parties that they got separated on 31.3.2000 and that on 12.11.2000 a girl child by name 'Aishwarya' was born to the couple.