VASANT PUNJU CHAVAN Vs. SARALA VASANT CHAVAN

JUDGEMENT

(1.) These second appeals arise out of two different litigations between the same couple arising out of matrimonial dispute.

(2.) The Second Appeal No.567/2017 is preferred by the husband who filed a petition for divorce under Sec. 13 (1) (i-a) and 13 (1) (i-b) of the Hindu Marriage Act, 1955. The trial court allowed his petition but by the judgment and order under challenge in this Second Appeal, the district court has quashed and set aside the trial court's judgment and dismissed the petition.

(3.) The Second Appeal No.11/2016 is filed by the wife and the daughter of the couple who filed a suit for enhancement of maintenance awarded to them under Ss. 18 and 20 of the Hindu Adoptions and Maintenance Act, 1956 initially. While the application was allowed to the extent of daughter, the wife was refused any such increase in the maintenance on the ground that in the intervening period the husband had succeeded in obtaining a decree for divorce which is the subject matter in the other second appeal.