- (1.)The appellant-wife has preferred this appeal against the judgment and order dated 17.12016 passed by the Additional District & Sessions Judge, Fast Track Court, Jhansi deciding her suit for divorce and ordering for judicial separation between the parties.
(2.)The cause list of fresh cases had revealed the pendency of one another First Appeal No. 15 of 2017 between the parties. Therefore, we ordered for summoning the record of the said appeal.
(3.)The record of the aforesaid appeal which has been placed before us reveals that the aforesaid appeal was also preferred by the wife and was directed against the same order dated 17.11.2016 passed by the Additional District & Sessions Judge/Fast Track Court, Etawa but it was reported to be cognisable by Single Judge.