R B B Vs. LTG S D B

JUDGEMENT

(1.) Cm APPL. 1467/2018 (for exemption)

(2.) The solitary ground on which the appeal is pressed is that the learned Family Court fell into error in disposing off the application instituted by the appellant-wife under Section 24 of the said Act, on the ground that appellant-wife had not pressed the same.

(3.) In respect of the sole submission made on behalf of the appellant-wife, it would be pertinent to observe that during the pendency of the trial of the subject petition, the appellant-wife had instituted an application under Section 24 of the said Act, which came to be dismissed by the then learned Additional District &Sessions Judge, Delhi vide order dated 14.02.2002; on the ground that affidavit and verification of the contents of the application, in accordance with the extant Delhi High Court Rules, had not been filed along with the said application. Learned counsel appearing on behalf of the appellant admits that the said order dated 14.02.2002 has attained finality.