(1.) By judgment dated 27.07.2012, we had declined to interfere with the order of the Principal Family Court, Chennai made in F.C.O.P.No.1620 of 2007 on the ground that the applicant/appellant/petitioner had failed to prove the ground of cruelty and desertion and thereby, upheld the dismissal of the petition, seeking for dissolution of the applicant's marriage performed on 12.12.1994, through our judgment dated 27.07.2017.
(2.) In the present Review Application, the Applicant/Husband had raised several grounds, to the effect, that even after the dismissal of the Civil Miscellaneous Appeal, the Respondent/Wife had not taken any initiative to reconcile with the Applicant/Husband and since the parties are unable to reconcile for more than twenty five years, the judgment in the Civil Miscellaneous Appeal requires to be reviewed. Apart from the grounds raised by the Applicant/Husband that the marriage has irretrievably broken down and that the Respondent/Wife has not initiated steps for reconciliation, no other ground has been raised touching upon in C.M.A.No.753 of 2012 any mistake or errors in the judgment, nor had the Applicant/Husband relied on any new evidence, which he had discovered later.
(3.) The scope of Order 47 Rule 3 of the Code of Civil Procedure is very limited and apart from reviewing any mistake or error apparent on the face of the judgment or discovery of new and important matter or evidence, which was not within the knowledge of the Applicant/Husband at the time when the judgment was passed, we may not be empowered to appreciate the grounds raised by the Applicant/Husband, in view of the limited scope of the powers that could be exercised under Order 47 Rule (1) of the Code of Civil Procedure.