REGENT COMPUTRONICS PVT. LTD.

C. Sridhar Kiran Appellant

V/S

D. Anuradha Respondents

Referred Judgements :-

RAMCHANDER VS. ANANTA [REFERRED TO]
SAJAL DAS VS. CHAMPA DAS [REFERRED TO]
SUSMITA SAHA MAZUMDER VS. SUSANTA SAHA [REFERRED TO]
MANGAYAKARASI VS. M.YUVARAJ [REFERRED TO]
KAMLESHWARI BAI VS. PEELURAM LATKHOR SAHU [REFERRED TO]
NAVEEN KOHLI VS. NEELU KOHLI [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
GURBUX SINGH VS. HARMINDER KAUR [REFERRED TO]
VISHWANATH SITARAM AGRAWAL VS. SARLA VISHWANATH AGRAWAL [REFERRED TO]
NABAKUMAR BANIK VS. AMITA DATTA [REFERRED TO]
NAVAL KISHORE SOMANI VS. POONAM SOMANI [REFERRED TO]
P MALLESWARAMMA VS. P PRATHAP REDDY [REFERRED TO]
CHIRANJEEVI VS. LAVANYA ALIAS SUJATHA [REFERRED TO]
M PUSHPALATHA VS. M VENKATESHWARLU [REFERRED TO]
P SRINIVASULU VS. HEMALATHA [REFERRED TO]
PIYASA GHOSH VS. SOMNATH GHOSH [REFERRED TO]
V.VENKATESHWARLU VS. V.MAMATHA [REFERRED TO]
MALATHI RAVI VS. B.V. RAVI [REFERRED TO]
ANEEL KAUR VS. JAYA CHANDRA [REFERRED TO]
K.SRINIVAS VS. K.SUNITA [REFERRED TO]
RAJ TALREJA VS. KAVITA TALREJA [REFERRED TO]
P. PADMA VS. P. CHENNAIAH [REFERRED TO]

JUDGEMENT

(1.) The appellant in both the appeals is the husband and the respondent is his wife. He filed FCOP. No.22 of 2014 on the file of Principal Judge, Family Court, City Civil Court at Hyderabad against the respondent under Sec. 13(1)(i-a) of the Hindu Marriage Act, 1955 (for brevity hereinafter referred to as 'the Act') seeking a decree of divorce on the ground of 'cruelty'. The respondent - wife filed FCOP.No.634 of 2014 on the file of the same court under Sec. 9 of the Act seeking a decree for restitution of conjugal rights against the petitioner.

(2.) Vide common order and decree dtd. 19/6/2018, the Trial Court dismissed the FCOP.No.22 of 2014 filed by the husband for divorce, and allowed the FCOP.No.634 of 2014 filed by the respondent - wife for restitution of conjugal rights and directed the petitioner - husband to restore the conjugal rights to the respondent - wife by joining her within two months from the date of the order.

(3.) Assailing the above stated common order and decree, the husband filed the respective appeals. For the sake of convenience, parties will be referred to as arrayed in the original petitions.

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C. SRIDHAR KIRAN Vs. D. ANURADHA

Referred Judgements :-

JUDGEMENT

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