O.P. PRAKASH Vs. ASHA

JUDGEMENT

(1.) Common questions of law and facts arise for consideration in these appeals and, therefore, we think, it is appropriate to deal with the above cases jointly.

(2.) O.P. No. 1502/2010 is a petition for dissolution of marriage on the ground of cruelty, adultery and desertion filed by the husband as petitioner before the Family Court, Kottayam at Ettumanoor. The first respondent is the wife of the petitioner and the second respondent is the alleged adulterer. Challenging the judgment, the husband filed Mat. A. No. 454/2012 before this Court.

(3.) O.P. No. 1133/2010 is a petition for return of patrimony and movables filed by the wife as petitioner. The respondent therein is the husband. The respondent filed a counter claim seeking to recover 16 sovereigns of gold ornaments or its current value alleged to have been given to the wife at the time of marriage. Feeling aggrieved, the husband filed Mat. A. No. 456/2012 before this Court.