USHA RANI Vs. N SRIDHAR

JUDGEMENT

(1.) Since both the appeals involve common questions of fact and law, they are heard together and are being disposed of by this common order.

(2.) The appellant in both the appeals is the wife and the respondent is the husband. For the sake of convenience, the parties will be referred to as Appellant-wife and Respondent-husband respectively.

(3.) CMA No.2517 of 2000 is filed by the appellant-wife aggrieved by the order of the learned Family Judge, Hyderabad dated 3.7.2000 made in O.P. No.6 of 1995 whereas C.M.A. No.2518 of 2000 is directed against the order in O.P. No.592 of 1997.