KAUSHALYA CHAUDHARY Vs. NARESH CHAND CHAUDHARY

JUDGEMENT

(1.) This application has been filed by the applicant/respondent seeking review of the judgment and order dated 20th June, 2005 passed by this Court in first appeal no. 71 of 2004 whereby the appeal preferred by the wife/ appellant was allowed and the judgment and order dated 17th September, 2004 passed by the Judge, Family Court, Udham Singh Nagar was set-aside. By the very judgment this Court allowed the petition for divorce filed by the appellant and the marriage between the parties was dissolved.

(2.) Sri Siddhartha Sah, the learned counsel for the review applicant contended that the final order in the first appeal has been passed in absence of the counsel for the applicant (respondent in the first appeal no. 71 of 2004). He further submitted that the final order passed in the first appeal may be reviewed and the case may be decided on merits.

(3.) We have heard the learned counsel for the applicant and perused the order dated 20.06.2005 which is the order under review.