PATRIC KINGSLEY IRUTHAYARAJ Vs. VENARTIUS ANTO

JUDGEMENT

(1.) Both the appeals are arising out of common order dated 12.12.2011 made in IDOP Nos.137203 of 2007 on the file of the District Judge, Kanyakumari at Nagarcoil and hence they are disposed of by this common judgment.

(2.) The appellant is the husband and the respondent is the wife in both IDOP Nos.137203 of 2007. IDOP No.137 of 2007 is filed by the respondent/wife for restitution of conjugal rights and IDOP No.203 of 2007 is filed by the appellant/husband for divorce. IDOP filed by the husband was dismissed and the IDOP filed by the wife was allowed vide common order dated 112001.

(3.) Against the common order dated 12.12.2011 made in IDOP Nos.137203 of 2007, the present two appeals are filed by the appellant/husband.