BABY Vs. SHAILENDRA KUMAR

JUDGEMENT

(1.) This judgment shall govern the disposal of First Appeal No.112/2008 (Smt. Baby Vs. Shailendra Kumar) and First Appeal No.74/2014 (Shailendra Kumar Vs. Smt. Baby) as in both the cases, parties are same.

(2.) First Appeal No.112/2008 is preferred by the appellant (hereinafter referred to as "wife") against the respondent (hereinafter referred to as "husband") challenging the judgment and decree dated 27/03/2008 passed by First Additional District Judge, Ambah, District Morena in Civil Suit No.4-A/2007 (Hindu Marriage Act ), whereby trial Court allowed the application filed by the husband under Section 9 of Hindu Marriage Act, 1955.

(3.) First Appeal No.74/2014 has been filed by the husband against the wife challenging the judgment and decree dated 4/03/2014 passed by Additional District Judge, Ambah, District Morena in matrimonial case No.03/2010, whereby petition filed by the husband under Section 13(d) (k) and explanation II of Hindu Marriage Act has been rejected.