S LAKSHMI Vs. R SEKAR

JUDGEMENT

(1.) The Appellant / Wife has filed these Civil Miscellaneous Appeals as against the common order dated 8.4.2010 in FCOP. Nos.2283 of 2004 and 646 of 2009, on the file of the Principal Family Court, Chennai.

(2.) The parties are referred to as they are arrayed in C.M.A. No. 1347 of 2010 for convenience.

(3.) The Respondent / Husband has filed the HMOP. No. 92 of 2004, on the file of the Subordinate Judge, Kumbakonam, and later the same was transferred to the Principal Family Court, Chennai as HMOP. No. 646 of 2009, praying for the relief of divorce from the Appellant / Wife on the ground of cruelty as per Section 13(1)(i-a) of the Hindu Marriage Act, 1955 .