HEMLATABEN HIRENKUMAR BHAIDASNA Vs. HIREN MANILAL BHAIDASNA

JUDGEMENT

(1.) BHAIDASNA has seen the light of this Court room, as two different orders passed by the learned lower Court viz., order dated 10/05/2006 passed below Application Exh.24 in Hindu Marriage Petition No.148 of 1995 passed by the learned IInd Additional Senior Civil Judge, Vadodara and the order dated 01/09/2005 passed below application Exh.33 in Special Civil Suit No.613 of 1995 passed by the learned Principal Senior Civil Judge, Vadodara, have been challenged by way of preferring these petitions invoking the writ jurisdiction of this Court under Article 227 of the Constitution of India being Special Civil Application No.12530 of 2006 and Special Civil Application No.23035 of 2006 respectively.

(2.) MR .Haresh J Trivedi, learned Advocate for the petitioner and Mr.N.L.Dave, learned Advocate for the respondent in both these petitions have submitted that both these petitions to be heard and decided together and it is, therefore, possible for this Court to heard and dispose of these petitions by this common judgment and order.

(3.) THE respondent -husband filed petition for divorce in the year 1995 on the ground of desertions.