A VETRIKUMARAN Vs. M KEERTHANA

JUDGEMENT

(1.) The judgment and decree passed by the Family Court, Madurai in HMOP No.633/2015 and 648/2015 dated 09.03.2016, is under challenge in these Civil Miscellaneous Appeals.

(2.) The husband has filed the petition in HMOP No.648/2015 on the file of the Family Court, Madurai, seeking a relief of divorce. The application for divorce has been dismissed by the judgment and decree dated 09.03.2016. By the same order, the application for restitution of conjugal rights as prayed for by the wife has been allowed.

(3.) The husband has filed the appeal in CMA No.656 of 2017 challenging the dismissal of the divorce petition and challenging the grant of decree for restitution of conjugal rights, CMA No.657/2017 has been filed.