J.PADMAPRIYA Vs. S.RAJKUMAR

JUDGEMENT

(1.) Both these appeals are filed by the appellant/wife assailing the common Order and Decree dated 11.01.2013 passed in FCOP No.1747 of 2009 and FCOP No. 3167 of 2011, in and by which, the Principal Family Court, Chennai granted a decree of divorce as prayed for by the respondent/husband in these appeals and dismissed the Original Petition filed by the appellant/wife for restitution of conjugal rights.

(2.) Before the Family Court, the respondent herein (husband) had filed F.C.O.P. No. 1747 of 2009 under Section 13 (1) (i-a) of the Hindu Marriage Act, for dissolving the marriage solemnised between him and the appellant on 30.08.2007 on the ground of cruelty.

(3.) On notice, the appellant (wife) has filed O.P. No. 79 of 2009 under Section 9 of The Hindu Marriage Act for restitution of conjugal rights before the Principal Sub Court, Tindivanam, which was subsequently transferred and re-numbered as FCOP No. 3167 of 2011 before the Family Court, Chennai.