JAYA BHARATHY Vs. S.N. VENKATA KRISHNAN

JUDGEMENT

(1.) By this common order, we are disposing both the Civil Miscellaneous Appeals filed by the appellant-wife. These Civil Miscellaneous Appeals have been filed against Common Judgement and respective Decrees both dated 16.04.2019 passed by the VI Additional Family Court, Chennai passed in H.M.O.P.Nos.3092 and 3613 of 2017.

(2.) By the impugned Common Judgement and the respective Decrees, the Family Court has allowed H.M.O.P.No.3092 of 2017 filed by the respondent (husband) for dissolving the marriage solemnised between the appellant and the respondent on 16.06.2016 on the ground of cruelty under Section 13(1)(i-a) of the Hindu Marriage Act, 1955 and dismissed H.M.O.P.No.3613 of 2017 filed by the appellant (wife) under Section 9 of the said Act for restitution of conjugal rights.

(3.) The Family Court has concluded that the appellant was cruel to the respondent and therefore, the respondent was entitled for a decree of divorce and has thereby dissolved the marriage solemnised between them on 16.06.2016. H.M.O.P.No.3613 of 2017 filed by the appellant under Section 9 of the said Act has been dismissed without much discussion perhaps on account of the Judgment and Decree in H.M.O.P.No.3092 of 2017.