N.PONNI Vs. N.KARTHIRAJ

JUDGEMENT

(1.) These two appeals and RCP's are directed against common fair and separate decretal orders dated 11.11.2016 passed by the Family Court, Madurai in HMOP No.320 of 2014 and HMOP No.426 of 2014 and a separate decretal order in M.C.No.67 of 2014.

(2.) The appellant and the petitioner before this Court is the wife (for the sake of uniformity referred to as " the appellant, appellant was the respondent in HMOP No.320 of 2014 and the petitioner in HMOP NO.426 of 2014 and M.C.No.67 of 2014.

(3.) By the decretal order in HMOP No.320 of 2014, the Family Court has dissolved the marriage solemnized between the appellant and respondent on 25.10.2009 under Section 13(1)(ia) of Hindu Marriage Act, 1955 and thereby allowed the said HMOP filed by the respondent husband. CMA No.1455 of 2016 has been filed by the appellant wife against decretal order in HMOP No.320 of 2014.