V PREMA KUMARI Vs. M PALANI

JUDGEMENT

(1.) Appeal filed under Sec.19 of the Family Court Act, 1984 against the order and decreetal order passed by the learned Principal Family Judge, Chennai in FCOP No.1345 of 2006 dated 22.7.2010.

(2.) The appellant in the above appeals, is the petitioner in O.P No.650 of 2007, which was filed under Sec.11 of Hindu Marriage Act 1955 to declare the marriage of the petitioner with the respondent as null and void. She is the respondent in O.P No.163 of 2007 filed under Sec.9 of the Act for restitution of the conjugal rights.

(3.) The appellant's petition for declaration of the marriage as null and void was dismissed and the respondent's petition for restitution of conjugal rights being ordered. These appeals were preferred against the common order.