AJAY JAWAHARLAL KAKARIA Vs. SANDHYA AJAY KAKARIA

JUDGEMENT

(1.) The first of the two above-mentioned Appeals namely, Family Court Appeal No. 37 of 1992 is filed by the original patitioner-husband whose petition was presented in the first instance to the City Civil Court at Bombay and thereafter transferred to the Family Court at Bombay, claiming in the first instance a decree of annulment of marriage with the respondent-wife and alternatively dissolution of marriage by a decree of divorce, which came to be rejected by the Family Court.

(2.) The second of these two Anneals being Family Court Appeal No. 58 of 1992, also arising from the same judgment, however takes exception to the omission or failure on the part of the Family Court to consider the question of granting relief to the respondent-wife on the issue of appropriate and adequate maintenance, a direction for return of stridhan property as also direction in regard to the provisions for an adequate residence for her.

(3.) We shall be referring to the appellant and the respondent in both these appeals by their original position as the petitioner and the respondent respectively.