K KAVITHA Vs. SHIVA SHANKAR

JUDGEMENT

(1.) F .C.A. No. 176 of 2008 is preferred, under Section 19(1) of the Family Courts Act, 1984, by the respondent -wife in O.P. No. 540 of 2005, aggrieved of the order therein, dated 14 -09 -2006, passed by the Judge, Family Court, Hyderabad, granting decree for restitution of conjugal rights under Section 9 of the Hindu Marriage Act, 1955.

(2.) F .C.A. No. 60 of 2010 is preferred, under Section 19 of the Family Courts Act, 1984, by the unsuccessful petitioner - husband in O.P. No. 737 of 2008, aggrieved of the order therein, dated 19 -P2 -2010, passed by the Judge, Additional Family Court, Hyderabad, whereby and whereunder his request for dissolution of marriage by grant of decree of divorce, under Section 13(1)(i -a) and 13(1 -A)(ii) of the Hindu Marriage Act, 1955, was refused.

(3.) FOR the sake of convenience, the parties are hereinafter referred to as 'wife' and 'husband' respectively.