YOGITA JAIN Vs. MAHENDRA KUMAR JAIN

JUDGEMENT

(1.) Heard Shri T. Rajendra, learned Advocate appearing for the appellants in MFA No.1 of 2017 and the respondents in MAF No.1 of 2021 while Shri H. Nabachandra, learned Advocate appearing for the appellant in MAF No.1 of 2021 and the respondent in MFA No. of 2017.

(2.) Since the above appeals have arisen out of a similar set of facts, the same are being disposed of by this common judgment and order. For the convenience and in order to avoid any confusion, the parties in these two appeals have been described as the appellants/ respondents and the respondent/ appellant in line with the cause title as mentioned in the Misc. First Appeal being MFA No.1 of 2017.

(3.) ***