SMT. SULEKHA RANA Vs. SHRI SATYENDER RANA

JUDGEMENT

(1.) THIS is a Civil Miscellaneous Main petition filed by the petitioner against the order dated 6.12.2008 passed by the Additional District Judge, Delhi in M No. 15 -04 titled Satyender Rana Vs. Smt. Sulekha Rana wherein the learned Additional District Judge dismissed the application under Order 47 Rule 1 read with Section 151 CPC for recalling of the decree dated 5.7.2003 in case No. 550/2003. Briefly stated the facts of the case are that the petitioner was married to the respondent on 18.4.2000 according to Hindu rites and customs. From the said wedlock, two children were born on 19.2.2001 (female) and 20.8.2002 (male).

(2.) DUE to divergent nature, personal problem and temperamental differences between the husband and the wife, they obtained a decree of divorce on the basis of mutual consent.

(3.) IT is because of this reason, the Court was satisfied that the marriage was annulled by a decree of divorce as the statements were made by the parties voluntarily and the consent was not vitiated by fraud or misrepresentation and accordingly, the application for review of the decree of divorce was rejected.