ADHYAATMAM BHAMINI Vs. JAGDISH AMBALAL SHAH

JUDGEMENT

(1.) The appellant / original petitioner wife has filed this appeal from the Judgment dated 24th January 2003 passed by the Family Court, Mumbai, dismissing the petition filed by the petitioner seeking a share in certain properties standing in the sole name of the respondent.

(2.) The appeallant/original petitioner is the exwife of the respondent. The marriage between the appellant and the respondent was dissolved by a decree of divorce passed by the Family Court, Mumbai, in June 1993. Pending the divorce petition, the appellant filed Petition No. B40 of 1992 before the Family Court, Mumbai, interalia for the following reliefs :

(3.) The appellant appeared in person and submitted before this Court that the learned Judge of the Family has not considered Exhibit23. She also informed this Court that she is not desirous of making any more submissions and the Court should go through her written submissions which were earlier filed by her and pass necessary orders. This Court offered the appellant to appoint an Advocate to represent her case, but the appellant declined the offer on the ground that in the past she has had bad experience with Advocates. The learned Advocate for the respondent addressed the Court briefly in rebuttal. This Court has therefore, decided the appeal after going through the judgment in appeal and the submissions which were earlier filed by the parties and Exhibit23 relied on heavily by the appellant.