R ANIL KUMAR Vs. S VEENA

JUDGEMENT

(1.) These two appeals have arisen out of the common judgment and decree dated 22.11.2017 passed in M.C. No.3872/2013 by the Principal Family Court, Bengaluru.

(2.) M.F.A. No.9157/2017 is preferred for setting aside the judgment and decree dated 22.11.2017 passed by allowing the petition under Section 13(1)(1A) of the Hindu Marriage Act.

(3.) M.F.A. No.9158/2017 is preferred for setting aside the judgment and decree dated 22.11.2017 by dismissing the counter claim of the appellant under Section 9 of the Hindu Marriage Act.