G. VIJAY ANAND Vs. G. RAJARAJESWARI

JUDGEMENT

(1.) Both these appeals are filed by the appellant/husband. The appeal in C.M.A. No. 321 of 2016 has been filed by the appellant against the Order dated 05.10.2015 passed in HMOP No. 876 of 2013 on the file of Additional Principal Judge, Additional Family Court, Coimbatore allowing the petition filed by the respondent under section 9 of The Hindu Marriage Act for restitution of conjugal rights. C.M.A. No. 719 of 2011 has been filed against the order dated 05.12.2014 dismissing HMOP No.719 of 2011 filed by the appellant for dissolution of the marriage solemnised with the respondent on the ground of cruelty.

(2.) As the issue involved in these appeals are inter-twined and interconnected with each other, they are taken up for hearing together and are disposed of by this common Judgment.

(3.) The appellant herein has filed HMOP No. 719 of 2011 against the respondent under Sec. 13 (1) (i-a) of The Hindu Marriage Act for dissolution of marriage. According to the appellant, the marriage between him and the respondent was solemnised on 02.02008 at Suguna Kalyana Mandapam, Coimbatore as per Hindu rites and customs.