LEENI Vs. CHANDRAKANT

JUDGEMENT

(1.) By this application the applicant seeks review of the judgment dtd. 12/03/2020 passed in Family Court Appeal No.175/2014. By the said order the Family Court Appeal came to be dismissed thus upholding the judgment of the Family Court thereby dissolving the marriage between the applicant and non-applicant under Sec. 13(1) (i-a) of the Hindu Marriage Act, 1955.

(2.) The applicant has placed on record her written notes in view of the liberty granted on 16/09/2022. The applicant has also sought to rely upon the judgment of Honourable Supreme Court in Civil Appeal No.1957/2006 (Neelam Kumar vs. Dayarani) dtd. 06/07/2010 and the judgment of the learned Single Judge at the Principal Seat in Writ Petition No.6276 (Ariz Kohli vs. Tehzeeb Kohli) dtd. 07/07/2022.

(3.) The order under review was challenged before the Honourable Supreme Court unsuccessfully. Despite this, since the Special Leave Petition was dismissed in limine the review application would be maintainable in view of the decision in Khoday Distilleries Ltd. and ors. Sri Mahadeshwara Sahakara Sakkare Karkhane Ltd. Kollegal (Under Liquidation) Rep. By the Liquidator (2019) 4 SCC 376. We have therefore perused the written notes of arguments as well as the documents filed alongwith it.