VANJARI PRAVEEN KUMAR Vs. VANJARI LAKSHMI BHAVANI

JUDGEMENT

(1.) Both these appeals are filed by the husband challenging a common judgment of the Family Court, Ranga Reddy District, rendered on a petition for divorce filed by him and on a petition for restitution of conjugal rights filed by the respondent/wife. The Family Court granted a decree for restitution in favour of the wife and rejected the petition for divorce filed by the husband.

(2.) It is seen from the record that the petitioner and the respondent got married on 22-5-2006 and they have a son born in wedlock on 03-6-2007. The custody of the minor child is admittedly with the respondent/wife.

(3.) Now the parties have entered into a settlement and they filed a Joint Memo along with applications for converting the petition for divorce into one under Section 13-B of the Hindu Marriage Act, 1956.