PARIMALA DEVI Vs. P.PANEER SELVAN

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed under Sec. 19 of the Family Court Act, 1894, against the common order dtd. 13/6/2014 passed in H.M.O.P. Nos.311 of 2007 and 392 of 2007, by which the learned Family Court Judge allowed H.M.O.P. No.392 of 2007 and dismissed H.M.O.P. No.311 of 2007.

(2.) The respondent as the petitioner, filed H.M.O.P. No.392 of 2007 under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 seeking divorce of marriage solemnised between the respondent and the appellant on 6/6/2002, on the ground of cruelty. The appellant as the petitioner, filed H.M.O.P. No.311 of 2017 under Sec. 9 of the Hindu Marriage Act, 1955, for restitution of conjugal rights against the respondent.

(3.) The case of the respondent as seen from the divorce petition, reply statement, counter and additional counter filed in the petition for restitution of conjugal rights, in brief, is as follows: