KORAGANJI SITA MAHALAKSHMI Vs. KORAGANJI YELLASWARA RAO

JUDGEMENT

(1.) These two appeals do arise out a common order dated 16.10.1997 passed by the Judge, Family Court at Visakhapatnam, in OP No.85 of 1995 and OP No.98 of 1997. Appellant in these two appeals is the wife.

(2.) Original Petition No.85 of 1995 was filed by one K. Yelleswara Rao Patrudu against the appellant herein/wife Smt. K. Sita Mahalakshmi and another under Section 13(l)(ib) of the Hindu Marriage Act seeking divorce.

(3.) Original Petition No.98 of 1997 was filed by the appellant herein/wife against her husband K. Yelleswara Rao Patrudu, under Section 9 of the Hindu Marriage Act, seeking restitution of conjugal rights.