SANJEEV GUPTA Vs. RITU GUPTA

JUDGEMENT

(1.) Heard Sri Sanjeev Gupta, applicant/appellant in person, Sri Nitin Gupta, learned counsel for the respondent and perused the record.

(2.) This review application under Section 114 of the Code of Civil Procedure has been filed by the applicant/appellant in the judgment passed by this court in First Appeal No. 296 of 2018 (Sanjeev Gupta vs. Ritu Gupta) decided by the judgment dated 24.05.2019 by which the appeal has been dismissed and the judgment and decree dated 29.03.2018, passed by Additional District Judge, F.T.C.-II, Ghaziabad, in Case No. 2274 of 2013 (Ritu Gupta vs. Sanjeev Gupta), under Section 13(1) of the Hindu Marriage Act granting divorce has been affirmed.

(3.) The review application has been filed by the applicant/appellant along with affidavit with the prayer to allow the same and set aside the impugned judgment passed by the learned court below.