ANITHA KESAVADAS Vs. K BABUKUTTAN PILLAI

JUDGEMENT

(1.) Since these appeals arise out of separate original petitions decided by the Family Court by a common judgment dated 07/02/2015, they are heard and decided together.

(2.) M.A.No.311/2015 has been filed by the petitioner in O.P.No.1521/2011 and the respondent's appeal is M.A.No.403/2015. M.A.Nos.562/2015 and 575/2015 have been filed by the petitioner in O.P.No.508/2011 and the petitioners in O.P.No.662/2011. M.A.No.404/2015 has been filed by the respondents in O.P.No.600/2010 by which the Family Court had directed that the appellant should be prosecuted under Order 39 Rule 2A of the CPC.

(3.) Brief outline of the factual circumstances involved in the matrimonial dispute which has arisen in the facts of the case can be narrated as under: