JERINA Vs. KOILRAJ

JUDGEMENT

(1.) These Civil Miscellaneous Appeals are filed against the common Order dated 30.11.2012, passed in DOP.No. 79 of 2011 and DOP.No. 8 of 2012, on the file of the learned Principal District Judge, Thoothukudi.

(2.) The appellant in both the appeals is wife and the respondent is the husband. Hereinafter, the parties are referred to as "husband" and "wife".

(3.) The petition in DOP No.79 of 2011 filed by the husband against wife for restitution of conjugal rights under Section 32 of Divorce Act and DOP.No.8 of 2012 filed by the wife against the husband under Section 10(1)(x) of Divorce Act, for dissolution of marriage held on 29.12.2005. DOP.No.79 of 2011 filed by husband for restitution of conjugal rights was allowed and DOP.No.8 of 2012 filed by wife for divorce was dismissed by the common order. Against the order of allowing the DOP.No.79 of 2011 and dismissal of DOP.No. 8 of 2012, the wife has come out with present two Civil Miscellaneous Appeals.