EDISON JOHN Vs. METILDA ALFRED

JUDGEMENT

(1.) These two appeals are preferred against the common judgment, dated 15.5.2008, in O.P.Nos.308 of 2003 and 383 of 2004 of the Family Court, Ernakulam by the original respondent/husband.

(2.) O.P.No.308 of 2003 was filed for divorce of the marriage under Sections 10(I), (VII), (IX) and (X) of the Indian Divorce Act by the wife/original petitioner on the ground of desertion, cruelty and also on the ground that the marriage was not consummated due to impotency.

(3.) The other petition, O.P.No.383 of 2004, was filed for recovery of the amount entrusted with the husband at the time of marriage.