SAINAND KASHINATH DHAKNE Vs. KALPANA SAINAND DHAKNE

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Admit. With consent of the parties, the Appeals are taken up for final disposal.

(3.) The above two appeals are directed against the common judgment and order passed by the Family Court, Aurangabad in Petition No.A-67/2010 and Petition No.A-81/2011, dated 18th August, 2014.