DRONAMRAJU VIJAYA LAKSHMI Vs. DRONAMRAJU SRIKANTH PHANI KUMAR

JUDGEMENT

(1.) Heard Sri Pavan Kashyap, learned counsel, representing Sri M. Kalyana Ramakrishna, learned counsel for the appellant - wife and Sri N.V.Anantha Krishna, learned counsel appearing for respondent - Husband, in both the appeals. (For the sake of convenience, the parties are hereinafter referred to as 'the wife and the husband')

(2.) The appellant - wife filed both the appeals against the respondent - husband. FCA No.87 of 2015 is filed challenging the order dtd. 23/2/2015 in O.P.No.904 of 2008, whereas, FCA No.100 of 2015 is against the order dtd. 23/2/2015 in O.P.No.570 of 2008 passed by the learned Family Court, Ranga Reddy District at L.B. Nagar.

(3.) The appellant - wife has filed an application vide O.P.No.570 of 2008 under Sec. 9 of the Act, 1955 (hereinafter referred to as 'the Act, 1955') against the respondent - husband before the learned Judge, Family Court, Ranga Reddy District at L.B.Nagar seeking restitution of conjugal rights. Vide impugned order, dtd. 23/2/2015, learned Family Court dismissed the said application.