S.HARSHAVARTHAN Vs. S.KARPAGAVALLI

JUDGEMENT

(1.) Both the Civil Miscellaneous Second Appeals have been filed against the common judgment and decree, dated 07.08.2014, passed in H.M.C.M.A.Nos.4 and 5 of 2013 by the learned District Judge, Sivagangai District, setting aside the judgment and decree, dated 11.09.2013, passed in H.M.O.P.Nos.149 and 155 of 2010, by the learned Subordinate Judge, Devakottai. The Trial Court as well as the First Appellate Court heard both the H.M.O.Ps. and H.M.C.M.As. together and disposed the same by a common order and judgment. The parties in both the appeals are one and the same and issue is interlinked.

(2.) The parties are referred to as appellant and respondent.

(3.) The appellant in both the appeals is husband and the respondent is wife. The appellant filed H.M.O.P.No.149 of 2010, for a declaration that the marriage between him and the respondent solemnized on 24.06.2010, as null and void. The respondent filed H.M.O.P.No.155 of 2010, for restitution of conjugal rights.