VINAYAK S BHOSLE Vs. VIYAYA V BHOSLE

JUDGEMENT

(1.) THE consent having been given as per page. 138 Exh. 13 in M. J. Petition No. K-399 of 1993 on 14th October 1993, on 28th March 1994 an application came to be filed by the husband making several prayers, none of which can be said to be to the effect that the appellant husband be permitted to withdraw the consent All that he has stated is that instead of respondent wife, he be permitted to sell the property or that it may be evaluated by a third party assuring that the appellant husband gets Rs. 5 lakhs and so on.

(2.) AFTER hearing both the sides, the learned trial Judge on 24th April 1995 decreed the petition in terms of the aforesaid Exh 13 and dismissed the application at exh 15.

(3.) ON going through the order of the learned trial Judge, we do not see any infirmity whatsoever in the order of the trial Court.