EATHAKOTA RAMESH KUMAR Vs. KURAGANTI EATHAKOTA SAPNA

JUDGEMENT

(1.) Since all the appeals arising out of Common Order and Decree dtd. 6/12/2019 in FCOP Nos.137 of 2013 & 341 of 2014 and parties also same, they are being heard together and disposed of by way of this Common Order.

(2.) The appellant/wife filed FCA Nos.36 and 39 of 2020 against orders in FCOP No.137 of 2013 dismissing petition for restitution of conjugal rights filed by her and allowing FCOP No.341 of 2014 filed by the respondent/husband for grant of decree of divorce, on the file of Judge, Family Court at Warangal and respondent/husband filed FCA No.34 of 2014 against granting of permanent alimony of Rs.30,00,000.00 (Rupees thirty lakhs only).

(3.) The trial Court recorded common evidence in both the FCOPs and taken the pleadings of the parties in FCOP No.137 of 2013 for disposal. For the sake of convenience, the pleadings and parties hereinafter will be referred to as arrayed in FCOP No.137 of 2013.