VINU VARGHESE Vs. DYNA MARRY ANIYAN

JUDGEMENT

(1.) By this judgment, we are disposing of Mat.Appeal.No. 283/24 preferred by the husband challenging the judgment and decree of divorce granted by the Family Court and Mat.Appeal.No.895/2024 filed by him challenging the judgment and decree declining the relief of restitution of conjugal rights sought by him.

(2.) Since the issues involved in both these appeals are interlinked and intertwined, both these appeals are jointly disposed of for the sake of convenience and to avoid conflict of decisions.

(3.) Parties in this appeal shall be referred to by their rank in O.P.No.254/2020 as the petitioner and the respondent.