BOMMI NARASIMHA SANKEERTH REDDY Vs. NEELIMA VANGRURU

JUDGEMENT

(1.) The Family Court Appeals arise out of an impugned Common Order dtd. 28/1/2021 passed by the learned XV Additional District and Sessions Judge-cum-II Additional Family Judge, Ranga Reddy District at Kukatpally. The impugned Common Order was passed in the two Family Court Original Petitions (F.C.O.P.Nos.1139 and 1252 of 2017) by the respondent wife and the appellant husband, respectively.

(2.) The respondent/wife filed F.C.O.P.No.1139 of 2017 on 29/5/2017 seeking restitution of conjugal rights. The appellant/husband thereafter filed F.C.O.P.No.1252 of 2017 on 31/5/2017 seeking divorce on the ground of cruelty.

(3.) By the impugned Common Order, the learned Family Court allowed the respondent's F.C.O.P. by granting a decree for restitution of conjugal rights and dismissed the appellant's F.C.O.P. for divorce, with costs. The appellant was directed to comply with the order dtd. 6/3/2020 passed by the Trial Court and as confirmed by the High Court on 2/12/2020 with regard to payment of interim maintenance of Rs.2.00 lakhs to the two children of the parties from 29/3/2018 - 4/12/2018 and from 5/2/2018 at the rate of Rs.3,12,500.00 per month until further orders.