SOW.TEJASHRI ASHOK AWACHAR Vs. ASHOK

JUDGEMENT

(1.) Heard.

(2.) Admit. Both these appeals are being disposed of by common order as they arise out of the same judgment.

(3.) Facts leading to these appeals can be stated succinctly as under :- Appellant No. 1 in First Appeal no. 1178/2018 and the appellant in First Appeal No. 1774/2018 were wife and husband respectively. Their marriage was solemnised on 18.05.2001. For convenience, the appellant No. 1 in First Appeal No. 1178/2018 is hereinafter referred to as "appellant-wife" and appellant in First Appeal No. 1774/2018 is hereinafter referred to as "appellant-husband".