VIKAS JAIN Vs. SNEHA JAIN

JUDGEMENT

(1.) All the three Civil Miscellaneous Appeals arise from a common order dtd. 20/9/2023 passed by the VI Additional Principal Family Court, Chennai in O.P.No.1472 of 2018, O.P.No.4009 of 2017 and I.A.No.3826 of 2018 in O.P.No.4009 of 2017.

(2.) C.M.A.No.68 of 2024 had been filed to set aside the decree dtd. 20/9/2023 in O.P.No.1472 of 2018. O.P.No.1472 of 2018 had been filed by the appellant, Vikas Jain, seeking restitution of conjugal rights. The said petition had been dismissed, necessitating filing of the appeal in C.M.A.No.68 of 2024.

(3.) C.M.A.No.114 of 2024 had been filed to set aside the decree dtd. 20/9/2023 in O.P.No.4009 of 2017. O.P.No.4009 of 2017 had been filed by the respondent Sneha Jain, seeking dissolution of the marriage solemnized on 17/12/2014. The dissolution of marriage was sought under Sec. 13(1)(i-a) of the Hindu Marriage Act, 1955 on the ground of cruelty. The said petition had been allowed, necessitating filing of the appeal in C.M.A.No.114 of 2024.