KOTHAMASU MURALI KRISHNA Vs. KOTHAMASU BINDU REKHA

JUDGEMENT

(1.) The husband has come up with both the above appeals, questioning the correctness of a common judgment rendered by the Family Court in O.P.Nos.640 and 695 of 2006, dismissing his petition for divorce and allowing the petition of the wife for restitution of the conjugal rights.

(2.) During the pendency of the above appeals, the parties have entered into a compromise. Therefore, two miscellaneous petitions are filed, one each in the appeals, seeking to record the compromise.

(3.) Heard Ms. O.Sailaja, learned counsel for the appellant and Mr. Sai Gangadhar Chamarty, learned counsel for the respondent.