K. ANURUPA Vs. K.RAMA KRISHNA

JUDGEMENT

(1.) Lis involved in both the appeals and the parties are one and the same. Therefore, both the appeals were heard together and decided by way of this common order.

(2.) Heard Mr. Kowturu Pavan Kumar, learned counsel for the appellant/wife and Mr. Vedula Srinivas, learned senior counsel representing Smt. Vedula Chitralekha, learned counsel appearing for the respondent.

(3.) Feeling aggrieved and dissatisfied with the common order dtd. 15/2/2016 passed in O.P.No.3 of 2012 and O.P.No.793 of 2011 by the Judge, Family Court, City Civil Court at Hyderabad, the wife preferred these two appeals.