SUBHASH LATA Vs. V N KHANNA

JUDGEMENT

(1.) This appeal is directed against the judgment dated 4 6 1988 of the learned Addl District Judge, Delhi by which she dismissed petition under Section 27 of the Hindu Marriage Act filed by the appellant alongwith her divorce petition. The divorce, however, was granted

(2.) . By this application the appellant slated that her parents/other relations had presented to her the following articles at the time of her marriage.

(3.) Learned ADJ held that since there was no averment in the application that the property was jointly presented to the appellant as well as her husband at the lime of the marriage so it was not maintainable under Section 27 of the Act