LOKESHWARI Vs. SRINIVASA RAO

JUDGEMENT

(1.) C.M.A. No. 1082 of 1996 arises out of an order passed by the Court of Subordinate Judge, Kavali in O.P. No. 2 of 1988 filed by the husband under Section 13(1)(ia) of the Hindu Marriage Act, 1955 and C.M.A. No. 1257 of 1996 arises out of an order passed by the same Court in O.P. No. 85 of 1988 filed by the wife under Section 9 of the Hindu Marriage Act, 1955 for restitution of conjugal rights. The learned Subordinate Judge, Kavali allowed, O.P. No. 2 of 1988 filed by the husband and granted a decree of divorce between the parties and dismissed O.P. No. 85 of 1988 filed by the wife for restitution of conjugal rights, by a common order dated 28-9-1995. The wife has filed these two appeals aggrieved by the common order passed by the Court below in the two respective O.Ps.

(2.) For the sake of convenience, the parties are addressed to as the wife and husband.

(3.) The appellant-wife and respondent- husband are doctors by profession. Their marriage took place on 19 -3-1981 at Secunderabad as per custom and usage. The wife joined the society of the husband eight months after the marriage. Initially, both of them lived together at Kavali for about four months. Thereafter, the husband secured a job at Vijayawada and he worked there for a period of one year.