KRISHNA SAINI Vs. MANOJ KUMAR SAINI

JUDGEMENT

(1.) In the instant case, both the parties have come-forward without any previous reservations with open mind and have resolved their matrimonial ongoing dispute through the process of mediation which is one of the effective and alternative mechanism for resolving the personal/family dispute.

(2.) Instant appeals have been preferred against the order passed by the Family Court No.1, Jaipur on an application filed by the appellant-wife Ms. Krishna Saini u/S. 13 of Hindu Marriage Act, seeking divorce and at the same time another application was filed by the respondent-husband Mr. Manoj Kumar Saini u/S. 9 of Hindu Marriage Act for restitution of conjugal rights.

(3.) The Family Court after adjudicating on both two applications, reference of which has been made supra, allowed the application filed by the respondent-husband Mr. Manoj Kumar Saini u/S. 9 of Hindu Marriage Act for restitution of conjugal rights and at the same time dismissed the application filed by the appellant-wife Ms. Krishna Saini u/S. 13 of Hindu Marriage Act by common judgment dated 01/04/2011 and both the two present appeals have been preferred by the appellant separately against rejection of her respective claims u/S. 9 and 13 of Hindu Marriage Act.