KOLLAM PADMA LATHA Vs. KOLLAM CHANDRA SEKHAR

JUDGEMENT

(1.) Both these appeals have been filed by the appellant, Dr. Kollam Padma latha, against the common judgment in O.P. Nos.1 of 1999 and 203 of 2000 dated 29-08-2002 passed by the learned I Additional Senior Civil Judge, Kakinada, East Godavari District.

(2.) O.P. No.1 of 1999 was filed by Dr. Kollam Padma Latha (hereinafter referred to as 'appellant') against her husband Dr. Kollam Chandrasekhar (hereinafter referred to as 'respondent') under Section 9 of Hindu Marriage Act (for short 'the Act') and Rule 6(f) of the Rules for restitution of conjugal rights where as O.P. No.203 of 2000 was filed by the respondent against the appellant under Section 13(iii) of the Act for divorce. Both the O.Ps. ware disposed of by a common order dated 29-08-2002.

(3.) The facts in brief and relevant to decide the appeal as per the appellant are as under: