BHAWANA DEVI Vs. MAHESH SINGH

JUDGEMENT

(1.) This review application MCC No.832 of 2010 moved on behalf of appellant/applicant seeking of review of order dated 09.09.2010 passed by this Court in First Appeal No.02 of 2006.

(2.) Heard.

(3.) The brief facts of the case are that appellant Smt. Bhawana Devi filed the first appeal against judgment and order dated 22.12.2005 passed by Judge, Family Court, Udham Singh Nagar in Suit No.149 of 2004 whereby the decree of divorce was granted. From the record, it appears that appeal filed by appellant was dismissed on 30.07.2010, in her default. The restoration application No.1447 of 2007 was moved along with delay condonation application, but both the applications were dismissed on 12.12.2007 for non-prosecution. Again MCC application No.91 of 2008 was moved for restoration of restoration application, and that too was dismissed for non-prosecution on 29.04.2008. Thereafter on moving the restoration application No.666 of 2008, the restoration application MCC No.91 of 2008 was restored, but once again no one turned up on behalf of appellant/applicant and Restoration Application MCC No.91 of 2008 was dismissed for non-prosecution on 02.09.2009. Finally Restoration application MCC No.346 of 2010 was moved. After hearing the parties, the said application, in the above circumstances, was dismissed on merits vide order dated 09.09.2010.