SUGUNA Vs. KUBENDIRAN

JUDGEMENT

(1.) These memorandums of Civil Miscellaneous Appeals have been directed against the common fair and decretal order dated 17.08.2015 and made in O.P.Nos.2853 of 2007 and 1288 of 2003 on the file of the learned I Additional Family Court at Chennai.

(2.) The appellant herein is the petitioner in O.P.No.1288 of 2003 which was filed by her under Section 9 of Hindu Marriage Act for restitution of conjugal rights. The respondent is none other than the husband of the appellant and he had also filed another petition in O.P.No.2853 of 2007 under Section 13(1)(i-a) and (i-b) of the Hindu Marriage Act, 1955 for dissolving their marriage which was solemnized on 23.09.1999 on the ground of cruelty and desertion.

(3.) The petition filed by the respondent herein (O.P.No.2853 of 2007) was allowed, granting the relief of divorce as prayed for, whereas the petition (O.P.No.1288 of 2003) filed by the appellant for restitution of conjugal rights was dismissed. Having been aggrieved by the common order dated 17.08.2015, these memorandums of Civil Miscellaneous Appeals have been filed by the appellant.