SUMIT KUMAR Vs. RANJEETA GUPTA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Both appeals are by the appellant-husband. First Appeal No. 68 of 2015 is directed against the judgment dated 13th April, 2015, decree dated 1st May, 2015 passed by learned Principal Judge, Family Court, Garhwa, in M. M. Case No. 44A/2014/MTS Case No. 144 of 2012, whereunder the suit of the petitioner/husband for declaration of marriage with the respondent as null and void and also for a decree of divorce on the grounds of adultery and cruelty in terms of Section 13(1)(i)(i-a) of the Hindu Marriage Act has been dismissed.

(3.) First Appeal No. 72 of 2015 is also by the appellant-husband directed against the judgment dated 17th April, 2015 passed in M.M. Case No. 55 of 2012 by same learned Court of Principal Judge, Family Court, Garhwa, whereunder the suit instituted by the wife/respondent herein for Restitution of Conjugal Right in terms of Section 9 of Hindu Marriage Act was decreed.