MAMTA DAS Vs. PUNEET DAS

JUDGEMENT

(1.) The present Review Petition instituted under Article 227 of the Constitution of India, 1950, read with Sec. 114 and Order XLVII of the Code of Civil Procedure, 1908, seeks review of the final Judgment dtd. 22/9/2025 'Impugned Judgement' passed by this Court in MAT.APP. (F.C.) No. 160/2022, whereby this Court affirmed the Judgement and Decree dtd. 31/5/2022 passed by the learned Principal Judge, Family Court, Tis Hazari Courts (Central), Delhi, in IDA No. 13/2017, granting a decree of divorce in favour of the Respondent-husband on the ground of desertion under Sec. 10(1)(ix) of the Indian Divorce Act, 1869.

(2.) During the course of arguments in the Review Petition, learned counsel appearing for the Appellant-wife contended that Paragraph 50(c) of the Impugned Judgment suffers from a material error apparent on the face of the record. In order to examine the said submission, we consider it appropriate to reproduce Paragraph 50(c) of the Impugned Judgment, which reads as follows:

(3.) It was contended that while the said paragraph records that the Appellant-wife left for Doha without informing the husband, the admitted factual position, as borne out from the record, is that the Petitioner-wife had relocated to Doha in November 2012 after duly informing the Respondent-husband. In support of this submission, reliance is placed on the e-mail communications dtd. 28/9/2012, 3/10/2012, and 11/10/2012.