JYOTIBEN Vs. JIGNESHBHAI JAISUKHBHAI OZA

JUDGEMENT

(1.) Ms. Jyotiben D/o Madhukant Manilal - petitioner present in person. Mr. Jignesh J. Oza, respondent, present in person.

(2.) This revision application is directed by the opponent-petitioner against the order dated 24-2-1998 of the 2nd Extra Assistant Judge, Baroda below Ex.66 in Hindu Marriage Petition No.277/94. The petitioner-opponent filed an application Ex.66 in which prayer has been made that the petition filed for dissolution of marriage by decree of divorce filed before one year as lapsed since the date of marriage be entertained.

(3.) Under the order impugned in this revision application, this application has been granted and the petitioner-opponent-wife felt aggrieved of the said order, filed this revision application before this court.