NOBBY M. GEORGE Vs. JOSSY JOSEPH

JUDGEMENT

(1.) The appellant in these appeals is the petitioner in O.P.617/2014 and the respondent in O.P. No.1692/2012 on the files of the Family Court, Kottayam at Ettumanoor. The respondent herein is the respondent in the former case and the petitioner in the latter case.

(2.) The appellant is aggrieved by the common judgment passed by the Family Court, dismissing O.P. No.617/2014 and allowing O.P.No.1692/2014. The parties are for the sake of convenience referred to as "appellant"? and "respondent"?, as per their status in the appeals.

(3.) The appellant had filed O.P. No.617/2014 seeking a decree of divorce to dissolve his marriage with the respondent on the ground that the respondent treated him with cruelty as provided under clause (x) of sub-section (1) of Section 10 of the Divorce Act, 1869.