P. M. GEROGE Vs. LEELAMMA GEORGE

JUDGEMENT

(1.) The husband is in appeal against the common judgment in two Original Petitions. Since the parties are the same, the above Mat.Appeals are being heard together and disposed of by this judgment.

(2.) Mat. Appeal No. 53 of 2014 is filed challenging the dismissal of the petition for divorce in O.P.No.261 of 2012 filed by the husband under Sec. 10(i)(ix) and (x) of the Divorce Act, 1869.

(3.) Mat.Appeal No.5 of 2014 is filed challenging the order passed in O.P.No.553 of 2012 filed by the wife for return of 50 sovereigns of gold ornaments and money.