V MURALIDHARAN Vs. M C SATHIYABAMA

JUDGEMENT

(1.) CIVIL Miscellaneous Appeal No.72 of 2002 filed against the order of the Family Court dated 05.10.2000 made in H.M.O.P.No.287 of 2000 on the file of Family Court Judge, Coimbatore, allowing the petition filed by the wife for restitution of conjugal rights.

(2.) CIVIL Miscellaneous Appeal No.153 of 2002 filed against the order of the Family Court dated 05.10.2000 made in H.M.O.P.No.60 of 1997 on the file of Family Court Judge, Coimbatore, rejecting the petition filed by the husband for divorce.