USHARANI Vs. E. PUSHPARAJ

JUDGEMENT

(1.) These two appeals are filed by the wife challenging the judgment and decree passed by the Court of Senior Civil Judge & JMFC, K.G.F., in M.C.No.63/2009 dtd. 1/7/2011 and M.C.No.66/2011 dtd. 26/9/2016.

(2.) Since the parties to the appeals are common and the dispute between the parties being interlinked, both the appeals are clubbed together, heard and disposed of by this common judgment.

(3.) Brief facts of the case that would be relevant for the purpose of disposal of these two appeals are that the marriage of the appellant-wife was solemnized with the respondent-husband on 15/12/2005 as per the Hindu rites and customs in the office of the Sub-Registrar, K.G.F. From the wedlock, the couple have a son who was born on 12/4/2009. It appears that after the birth of the child, the relationship between the parties had strained and the wife started residing in her parents house along with her son.