SHANMUGAPRIYA SINDUJA Vs. B SATHISH

JUDGEMENT

(1.) C.M.S.A.No.28 of 2016 has been filed challenging the judgment passed by the learned II Additional District Court, Tiruppur in C.M.A.No.12 of 2015, by which decree for divorce granted by the learned Sub Court, Tiruppur, in H.M.O.P.No.114 of 2013, was confirmed and C.M.S.A.No.29 of 2016 has been filed challenging the judgment passed by the learned II Additional District Court, Tiruppur in C.M.A.No.13 of 2015, by which dismissal of petition for restitution of conjugal rights by the learned Sub Court, Tiruppur in H.M.O.P.No.146 of 2014, was confirmed.

(2.) On the consent of both sides, the Civil Miscellaneous Second Appeals, pending at the admission stage, are taken up for final disposal.

(3.) In both the appeals, the wife is the appellant and the husband is the respondent.