R MARISAMY Vs. KUPPU RAJESWARI

JUDGEMENT

(1.) These appeals have been filed by the husband whose petition for divorce in H.M.O.P.No.45 of 2002 was dismissed and H.M.O.P.No.142 of 2006 filed by the wife seeking restitution of conjugal rights was allowed by the trial Court and the said orders having been confirmed by the lower appellate Court, the appellant is before this Court by way of these Civil Miscellaneous Second Appeals.

(2.) The case of the husband in H.M.O.P.No.45 of 2002, in short, is as follows:

(3.) I have heard Mr.J.Anandkumar, learned Counsel for the appellant/husband and Mr.V.Janakiramulu, learned Counsel for the respondent/wife.