KASTURI Vs. SENTHIVEL

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed by the Appellant/ wife against the fair and Decretal Orders, dated 31.10.2011 made in H.M.O.P. Nos. 426 of 2011446 of 2011 on the file of the Family Court, Madurai.

(2.) Originally, the Appellant/Wife filed a Petition in H.M.O.P. No. 48 of 2009 on the file of the Sub-Court, Aruppukottai, for divorce and the same has been transferred and renumbered as H.M.O.P. No. 426 of 2011, on the file of the Family Court, Madurai and the Respondent/husband filed a Petition in H.M.O.P. No. 89 of 2009, on the file of the SubCourt, Paramakudi, for restitution of conjugal rights and the same has also been transferred and renumbered as H.M.O.P. No.446 of 2011, on the file of the Family Court, Madurai.

(3.) The brief facts in H.M.O.P. No. 426 of 2011, filed by the Appellant/ wife are as follows: