(1.) These three appeals are between the same parties. Hence, they are disposed of through a common judgment. For the sake of convenience, the parties herein are referred to as arrayed in O.P. No. 515 of 1998.
(2.) The appellant is the wife of the respondent. Their marriage took place, on 24.05.1981, at Rajahmundry. They were also blessed with a female child, on 26.08.1987. They were residents of Rajahmundry. On account of her employment, the appellant came to Hyderabad in 1996. She filed O.P. No. 450 of 1996 under the Guardians and Wards Act, with a prayer to appoint her as guardian of minor child. The respondent, on the other hand, filed O.P. No. 133 of 1997 in the same Court for custody of the minor child. Both the O.Ps., were compromised on 03.07.1998, and the custody of the child was given to the respondent, subject to certain conditions.
(3.) The appellant filed O.P. No. 515 of 1998 in the Family Court, Hyderabad, under Section 13(1)(i.a) of the Hindu Marriage Act (for short 'the Act'), against the respondent, for divorce. The respondent, on the other hand, filed O.P. No. 605 of 1997, under Section 9 of the Act, for restitution of conjugal rights. Both the O.Ps. were tried together. Through a common order, dated 22.12.2001, the trial Court dismissed both the O.Ps. However, it granted a decree for judicial separation for a period of one year with effect from the date of the order. Appellant filed C.M.A. No. 161 of 2002 aggrieved by dismissal of O.P. No. 515 of 1998. Respondent, on the other hand, filed C.M.A. No. 799 of 2002 against the dismissal of O.P. No. 605 of 1997. Apart from that, he filed F.C.A. (SR) No. 29494 of 2010 challenging the decree for judicial separation.