Feeling aggrieved and discontent with the contested common judgment and order dated 27.09.2019 rendered by the High Court of Gujarat in Ahmedabad in SCA No. 11379/2018 and SCA No. 16101/2018, ... whereby the High Court has dismissed the writ petition identified as SCA No. 11379/2018 and has upheld SCA No. 16101/2018, consequently nullifying and annulling the order issued by the learned Family Court 1 on 8.5.2018 concerning the application (Exhibit 281) in Family Suit No. 862/2007, the original petitioner in SCA No. 11379/2018 and the original respondent in SCA No. 16101/2018 has initiated the present appeals.