M. SENTHIL KUMAR Vs. DEVASENA

JUDGEMENT

(1.) Both these appeals are taken up for hearing through Video- conferencing.

(2.) The appellant/husband has come up with these respective Civil Miscellaneous Appeals, aggrieved by the common order and Decree dated 20.09.2019 passed in O.P.Nos.4323 of 2011 and 1763 of 2014 respectively. By the said Judgment dated 20.09.2019, the Family Court dismissed O.P.No.4323 of 2011 filed by the appellant/husband, while allowing OP No. 1763 of 2014 filed by the respondent/wife for restitution of conjugal rights.

(3.) The appellant-husband has filed OP No. 4323 of 2011 under Section 13 (1) (ia) of The Hindu Marriage Act before the Family Court, for dissolution of the marriage solemnised between him and the respondent- wife. The averments in OP No. 4323 of 2011 are elucidated hereunder in brief.