Lisa Gill, J. - (1.) This judgment shall dispose of FAO Nos. 7251 of 2011 (Amit Kaushik versus Monika Gaur) and 563 of 2012 (Monika Kaushik versus Amit Kaushik) as they arise out of common judgment and decree dated 23.11.2011 passed by the learned District Judge, Family Court, Faridabad.
(2.) FAO No. 7251 of 2011 has been preferred by the appellant - husband Amit Kaushik being aggrieved of the dismissal of his petition under Sec. 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as an 'Act') for grant of decree of divorce on the grounds of cruelty and desertion by his wife - Monika Gaur, vide the impugned judgment and decree.
(3.) FAO No. 563 of 2012 has been preferred by the appellant - wife Monika Kaushik being aggrieved of dismissal of her petition under Sec. 9 of the Act wherein she has prayed for restitution of conjugal rights.;