SMT. MUNNI DEVI Vs. PARMA RAM

JUDGEMENT

(1.) These four appeals are somewhat inter-connected, so hereby they are being disposed of by a common order for the sake of clarity and convenience.

(2.) In S.B. Civil Misc. Appeal No. 5331/2011, appellant Smt. Munni Devi has challenged the order dated 11.10.2011 passed by Addl. District Judge, Parbatsar, District Nagaur against the appellant under section 9 of the Hindu Marriage Act, 1955 (for short the Act of 1955 hereinafter) in Civil Misc. Case No. 42/2010 whereby decree for restitution of conjugal right has been passed in favour of her husband Parma Ram.

(3.) In S.B. Civil Misc. Appeal No. 5332/2011, appellant Smt. Maina Devi, who is sister of Munni Devi has challenged the order dated 11.10.2011 passed by Addl. District Judge, Parbatsar in Civil Misc. Case No. 24/2010 against hereunder section 13 of the Act of 1955 whereby her petition for divorce was dismissed against her husband Dharma Ram.