- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) These appeals filed by the wife arise out of common impugned judgment of the High Court passed in matrimonial proceedings for divorce instituted by the husband on the ground of alleged mental illness of the wife. The High Court, in the operative part of its order, has made the following directions: "That the wife shall give her chief-examination on affidavit by 12.03.2005 and shall appear before the trial court on 19.03.2005 and be cross-examined, preferably in camera. After her statement is recorded, she shall be referred for medical examination by the experts. The revision petitions are accordingly disposed of. No costs,";