ASHOK KUMARI Vs. DILIP KUMAR YADAV

JUDGEMENT

(1.) Heard learned counsel for the appellants and respondents.

(2.) First Appeal No. 40 of 2008 and First Appeal No. 41 of 2008 respectively have been filed by the appellant (wife) against respondent (husband) under Section 28 Hindu Marriage Act, 1955. Appeal No. 40 of 2008 is directed against the judgment passed by learned Additional District Judge, Court No. 1, Sultanpur in Case No. 458 of 2006 (Ashok Kumari Vs. Dilip Kumar) under Section 13 Hindu Marriage Act for dissolution of marriage while First Appeal No. 41 of 2008 is directed against the judgment of learned Additional District Judge, Court No. 1, Sultanpur in Suit No. 397 of 2004 (Dilip Kumar Vs. Ashok Kumari and others) for restitution of conjugal rights.

(3.) Learned Court below decided both the cases vide separate judgments dated 14.02.2008 while petition of the appellant for dissolution of marriage was dismissed, the petition of the respondent-husband for restitution of conjugal rights was decreed.