C. TAMILKUMARAN Vs. VEDAGNANA LAKSHMI

JUDGEMENT

(1.) Both the Civil Miscellaneous Second Appeals are filed by the husband against the Common Judgment and Decree. Hence, both the cases were taken up together and a Common Judgment is passed.

(2.) (i) C.M.S.A.(MD) No.27 of 2015:

(3.) The H.M.O.P. No.183 of 2008 was filed by the wife for restitution of conjugal rights and the same was allowed, against which the husband had preferred Appeal in HM.C.MA. No.3 of 2011 and the same was dismissed, aggrieved over the same the C.M.S.A.(MD) No.27 of 2015 if filed. The H.M.O.P. No.178 of 2008 was filed by the husband for divorce and the same was dismissed, against which the husband had preferred Appeal in HM.C.M.A. No.2 of 2011 and the same was dismissed, aggrieved over the same the present C.M.S.A.(MD) No.28 of 2015 is filed.