(1.) Both these appeals will be disposed of by a common judgment
(2.) Chamelibai who is the appellant in First Appeal No. 100 of 1982 had filed a suit against her husband Naval Kishore under section 10 of the Hindu Marriage Act for judicial separation on the ground that her husband had married another woman with whom he was living separately. She had also claimed Rs. 100 per month as maintenance.
(3.) Respondent Naval Kishore in his written statement admitted that he had married another woman but had pleaded that he was prepared to keep his filed wife petitioner Chamelibai also with him. He denied any liability for payment of maintenance.