(1.) Heard Mr. Rohit Tripathi, learned counsel for appellant and Mr. D.P. Singh Somvanshi, learned counsel for the respondent.
(2.) These appeals under Sec. 19 (1) of the Family Court Act, 1984 read with Sec. 28 of the Hindu Marriage Act, 1955 have been filed by the appellant/husband, assailing the judgment and decree dtd. 15/2/2021 passed by the Principal Judge/District Judge, Family Court, Lucknow, whereby Regular Suit No. 886 of 2012 filed by the appellant/husband under Sec. 13 of the Hindu Marriage Act, 1955 for dissolution of marriage was dismissed and Regular Suit No. 29 of 2013 filed by the respondent/wife under Sec. 9 of the Hindu Marriage Act, 1955 for restitution of conjugal right was decreed in favour of the respondent/wife.
(3.) Since the above-captioned appeals arise out of a common factual matrix and judgment, hence they are being decided by a common order. FACTS