RAJITHA Vs. SAJEEVAN K

JUDGEMENT

(1.) Mat.Appeal Nos. 1216/16 and 1217/16 have been filed by Rajitha, W/o Sajeevan. Appeals have been filed challenging common judgment dated 17/11/2016 in OP Nos.279/2015 and 217/2015. RP(FC) No.598/16 has been filed by Rajitha challenging judgment dated 17/11/2016 in MC No. 153/14 which is also part of common judgment dated 17/11/2016. Sajeevan has filed RP(FC) No. 24/2017 limiting his challenge to the judgment dated 17/11/2016 in MC No.153/14.

(2.) The facts involved in the above matters are common in nature and to state in brief are as under. Parties are referred to as shown in OP No.279/15.

(3.) All the three petitions had been filed by the petitioner. OP No.279/15 had been filed seeking for divorce. OP No.217/15 is filed for recovery of money and MC No.153/14 has been filed for maintenance.