JANAKI Vs. C A GOPI

JUDGEMENT

(1.) Mat.Appeal No.441/2017 arises out of the judgment and decree passed by the Family Court, Ernakulam in O.P.No.471/2016 filed by the respondent against the appellant. Mat.Appeal No.483/2017 arises out of the judgment and decree passed by the Family Court, Ernakulam in O.P.No.1657/2015 which was filed by the appellant against the respondent.

(2.) The appellant in both appeals is the wife and the respondent therein is the husband. The parties shall be hereinafter referred to as the husband and the wife.

(3.) The husband filed O.P.No.471/2016 in the Family Court for granting a decree of divorce on the grounds of cruelty and adultery. The marriage between the parties had taken place on 30.04.1986. It is alleged by the husband in the petition for divorce that the wife is guilty of committing the act of adultery with her paramour one P.K.Muraleedharan. The husband also alleged in the petition for divorce various acts of cruelty committed by the wife.