(1.) The Appellant/Wife has preferred these two Civil Miscellaneous Appeals as against the Common Order dated 22.12.2009 in F.C.O.P.Nos.568/1997 and 805/1998 on the file of the Principal Family Court, Chennai.
(2.) The Appellant/Wife has filed F.C.O.P.No.568 of 1997 [under Section 9 of the Hindu Marriage Act, 1955] on the file of Principal Family Court, Chennai praying for restitution of conjugal rights.
(3.) The Respondent/Husband has filed F.C.O.P.No.805 of 1998 [under Section 13 (1)(i-a), Sections 26 and 27 of the Hindu Marriage Act, 1955, read with Section 7 of the Family Courts Act, 1984] on the file of Principal Family Court, Chennai praying for dissolution of marriage that took place between him and the Appellant/Wife on 27.05.1994 at Thirupathi.