PRAVEEN KOHLI Vs. KOMAL @ KAMLESH

JUDGEMENT

(1.) The present review application under Section 114 read with Order XLVII Rule 1 read with Section 151 CPC is arising out of the order dated 13.03.2015 passed by this Court wherein, the applicant has filed an appeal against the impugned judgment and decree dated 24.08.2013 passed by the learned Trial Court of Shri Sameer Bajpai, Tis Hazari Court, and order dated 21.04.2014 passed by the learned Court of Ms. Reena Singh Nag, Judge, Family Court, West, Tis Hazari Courts.

(2.) Consequently, the present review application is on the following grounds :

(3.) All the four process server reports are manipulated and prepared at the instructions of the respondent, in response to which, the applicant made complaint on 06.05.2015 and the copy of the same is annexed as ANNEXURE 'G'.