P.SURESH MUTHUKUMAR Vs. S.DHEEPA

JUDGEMENT

(1.) These civil miscellaneous appeals have been filed by the husband challenging the common Judgment in H.M.O.P.Nos.269 of 2008 and 634 of 2011, dated 24.11.2014, on the file of the Family Court, Madurai.

(2.) The reason for filing two appeals is because the petition for divorce filed by the husband in H.M.O.No.269 of 2008, praying for a decree of divorce on the ground of cruelty was dismissed and the petition filed by the respondent wife in H.M.O.P.No.634 of 2011 for restitution of conjugal rights was allowed.

(3.) Before the Family Court, the warring spouses examined themselves as P.W.1 and R.W.1. On the side of the appellant husband, two documents were marked, namely, marriage invitation as Ex.P1 and a photostat copy of letter sent by the Commissioner of Police, Madurai, along with wife's complaint as Ex.P2. The respondent wife did not mark any documents.