(1.) Mat. Appeal No. 611/15 has been filed against the common judgment in OP No. 412/14. The petition was filed by the appellant's wife seeking divorce on the ground of cruelty. Mat. Appeal No. 612/15 is filed by the respondents in OP No. 552/2013 challenging the very same common judgment. The Original Petition was filed by the respondent/wife seeking for return of gold ornaments and money.
(2.) RP(FC) No. 221/15 arises from MC No. 272/13 which was also decided by the very same common judgment by which the wife claimed maintenance which was allowed by the Family Court directing payment of maintenance @Rs. 6,000/- per month from the date of petition ie 12/7/2013. In OP No. 412/14, the marriage was directed to be dissolved and in OP No. 552/13, respondent therein was directed to return gold ornaments weighing 271/2 sovereigns or to pay Rs. 5,50,000/- and the 1st respondent was further directed to return Rs. 10,00,000/- received by him as dowry.
(3.) Mat. Appeal No. 612/15 has been filed by the respondent/husband and his mother whereas Mat. Appeal No. 611/15 and RP(FC) had been filed by the husband alone.