MEETA SALANI Vs. RAVIKANT SHARMA

JUDGEMENT

(1.) THIS appeal, preferred under Section 19 of Family Courts Act, 1984, is directed against the judgment and order dated 04.12.2006, passed by Principal Family Judge, Dehradun, in Original Suit No. 284 of 2005, whereby suit for return of Stridhan filed by the plaintiff is dismissed by said court.

(2.) BRIEF facts of the case are that in the earlier round of litigation, Ravikant Sharma (husband/present respondent), filed suit No. 79 of 2002, for decree of divorce against Meeta Salani (present plaintiff/appellant). Said suit was dismissed by the trial court vide order dated 06.11.2003. The husband (present respondent) challenged the judgment and order of the trial court by filing First Appeal No. 8 of 2003, which was decided by this Court vide judgment and order dated 16.02.2005. Said order whereby the appeal is disposed of, reads as under:

(3.) THE trial court vide the impugned order dated 04.12.2006, dismissed the suit holding it not maintainable. The impugned order reads as under: ...[VERNACULAR TEXT OMITTED]...