K DEVIKA Vs. K KANNIAPPAN

JUDGEMENT

(1.) THESE appeals are filed by the appellant/ wife against the orders of the II Additional Family Court, Chennai dated 17.9.2002 made in F.C.O.P.No.1371 of 1995 non-suiting the appellant for restitution of conjugal rights and F.C.O.P.No.216 of 1996 granting the relief of divorce to the respondent on the ground of cruelty under Section 13(1)(ia) of the Hindu Marriage Act, 1955 by dissolving the marriage of the appellant with the respondent solemnised on 4.2.1985.

(2.) THE material facts that are necessary for disposal of these appeals are as follows:

(3.) BEFORE us also, the very same plea is raised by the appellant that the respondent has driven the appellant away from her marital home and she was always ready and willing to have a cordial and peaceful marital life.