M. SENTHIL Vs. S. BHOOMA

JUDGEMENT

(1.) This Review application is filed seeking to review the Judgment dated 22.11.2017 passed by this Court in C.M.A. No. 1045 of 2015 filed by the Review applicant herein. By the Judgment dated 22.11.2017 this Court dismissed the C.M.A. No. 1045 of 2015 filed by the Review applicant and confirmed the order of dismissal dated 11.02.2008 passed in HMOP No. 19 of 2014 before the Family Court, Erode. For better appreciation, the relevant paragraph of the Judgment dated 22.11.2017 which is sought to be reviewed, is as follows:-

(2.) Thus, it is evident that a speaking order has been passed by this Court by considering the submissions made by both sides in extenso.

(3.) The learned counsel for the review applicant would contend that there are error apparent on the face of the judgment passed by this Court and it warrants interference. He has taken us to the grounds of the review application and contended that this Court has misinterpreted the deposition of RW1, respondent and her Uncle, RW2; the conclusion arrived at by this Court as regards the infliction of mental cruelty on the review applicant by the respondent is contrary to the evidence on record; the non-mentioning of the specific dates on which the respondent had left the matrimonial home had resulted in an erroneous conclusion; the manner in which the deposition of the review applicant was interpreted by this Court to reach a finding as regards his wrong doing is improper.