P MOHAN RAO Vs. P VIJYALAXMI

JUDGEMENT

(1.) Heard both sides.

(2.) Since both these appeals are interrelated and arise out of the common order and decrees, they are being disposed of by this common judgment.

(3.) The appeals C.M.A.No.3773 of 2004 and A.S.No.3602 of 2004 are directed against the common order and decrees, dated 18-08-2004, passed by the Judge, Family Court, Hyderabad, in O.P.No.764 of 2002 and O.S.No.74 of 2002, respectively.