KIRAN KUMAR Vs. PRAVEENA SAMAL

JUDGEMENT

(1.) Both the appeals have been filed by the appellant-Kiran Kumar Parida under Section 19 of the Family Court's Act.

(2.) Both these two appeals are heard analogously and disposed of by this common judgment.

(3.) Two applications were filed before the Judge, Family Court, Cuttack, one is under Section 13 of the Hindu Marriage Act bearing Civil Proceeding No.478 of 2004 filed by the husband-appellant for dissolution of marriage by decree of divorce on the ground of cruelty and desertion and the other is Civil Proceeding No.482 of 2008 under Section 9 of the Hindu Marriage Act,1955 filed by the respondent-wife for restitution of conjugal rights.