KALA KUMARI (SMT.) Vs. RAM BHAWAN ANAND

JUDGEMENT

(1.) - These two appeals at the instance of wife are directed against the judgment and order dated 28-4-1998 passed by Sri V.N. Shukla, the then Family Judge, Gorakhpur, whereby he dismissed the petition under Sec. 13(1)(1-a) of the Hindu Marriage Act and allowed the petition of the husband under Sec. 9 of the Hindu Marriage Act (hereinafter referred to as the 'Act') and directed the wife to discharge her marital obligations within two months.

(2.) Smt. Kala Kumari wife of Ram Bhawan Anand filed a petition for dissolution of her marriage with the husband by a decree of divorce on the ground of cruelty meted out to her by her husband.

(3.) This petition was filed on 10-10-1996. Subsequently, in Jan. 1997, the husband filed a petition for restitution of conjugal rights. Both the petitions filed by the parties were heard together and disposed of by a common judgment and order dated 28-4-1998. Therefore, both the appeals filed by the wife against the aforesaid judgment and decree were heard together and are being disposed of by a common order.