A.ASWINI Vs. T.RAJAVARMAN

JUDGEMENT

(1.) The Civil Miscellaneous Appeals have been filed against the decree and judgments dated 20.06.2016 in C.M.A. Nos. 44 and 45 of 2015 on the file of the Additional District Court/Fast Track Court at Kumbakonam reversing the decree and judgments dated 30.06.2015 in H.M.O.P. Nos. 68 and 69 of 2013 on the file of the Principal Sub-Court at Kumbakonam.

(2.) Since the issues are inter-related to each other, both the appeals are taken up together and decided by this common judgment.

(3.) This appellant herein is the wife of the respondent herein. For the sake of convenience, the parties are referred to as per the rank mentioned in the civil miscellaneous second appeals.