G. KANNIAPPAN Vs. SAROJA

JUDGEMENT

(1.) C.M.A.No. 3366 of 2009 is filed against the order of the Family Court, dismissing the divorce petition filed by the appellant/husband against the respondent/wife. C.M.A.No. 3367 of 2009 is filed by the appellant/husband against the order made in F.C.O.P.No. 1099 of 2004 allowing the application filed by the respondent/wife for restitution of conjugal rights.

(2.) The parties to the litigation namely, husband and wife have gone before the Family Court and made their rival allegations, one by the husband seeking for divorce and the other by the wife seeking for restitution of conjugal rights. The allegations and counter allegations in both the proceedings are almost one and the same.

(3.) The case of the husband, who is the appellant before this Court, in short, is as follows: