SMT. SEEMA Vs. SHIV SINGH NEGI

JUDGEMENT

(1.) These are two appeals, being First Appeal No. 13 of 2016, Smt. Seema Vs. Shiv Singh Negi and First Appeal No. 14 of 2016, Smt. Seema Vs. Shiv Singh Negi.

(2.) In the former appeal, the appellant wife has challenged the judgment dated 16.12.2015, whereby, the Family Court has decreed the Suit, being Suit No. 118 of 2013, filed by the respondent Shiv Singh Negi, under Section 13 of the Hindu Marriage Act for dissolution of marriage.

(3.) While, in the connected Appeal, being First Appeal No. 14 of 2016, filed by the wife, challenges have been given by the appellant wife to the judgment dated 17th December, 2015, whereby her Original Application No. 91 of 2011, Smt. Seema Vs. Shiv Singh Negi under Section 9 has been rejected.