ADHYAATAMAM Vs. JAGDISH AMBALAL SHAH

JUDGEMENT

(1.) Leave granted.

(2.) Heard the appellant in person and learned Counsel for the respondent.

(3.) The appeal challenges the order of the High Court of Bombay in Review Petition No. 2 of 2005 in Civil Application (M) No. 1 of 2004 in Family Court Appeal ST No. 40517 of 2003. The appellant had filed a petition in the Family Court B-40 of 1992 seeking a declaration that she is a joint owner or a half owner of the properties scheduled to the petition. The appellant and the respondent were wife and husband. They married on 15.11.1959. They were living together. They begot two sons. The respondent filed a petition for divorce against the appellant on 26.2.1990. The grounds urged were cruelty and desertion attracting Sections 13(1)(ia) and 13(1)(ib) of the Hindu Marriage Act, 1955. The appellant in her turn filed the present proceeding seeking a declaration of her half right to the properties that stood in the name of her husband, her husband and others and for a perpetual injunction restraining the husband from alienating the properties.