(1.) The wife-appellant herein and the husband-respondent herein had filed O.P. No. 259 of 1998 under Section 13(b) of the Hindu Marriage Act before the Family Court at Secunderabad for dissolution of their marriage, which was solemnized on 14-6-1994 at Hyderabad according to Hindu Vedic Rites. After the said O.P. was filed, it was kept pending in the said Court for a period of six months for reconciliation. Thereafter, the learned Judge recorded their statements on oath and finally the learned Judge dissolved the marriage of the parties by mutual consent under Section 13(b) of the Hindu Marriage Act.
(2.) The said O.P. was disposed of on 24-5-1999. After about six months of the decree in O.P. No. 259 of 1998, the wife-appellant herein Hied LA. No. 585 of 1999 in O.P. No. 259 of 1998 for recalling/reviewing the decree passed in O.P. No. 259 of 1998 on the ground that the consent to the petition was obtained by the husband-respondent herein by threat, undue influence and coercion.
(3.) In the said I.A., the wife-appellant herein examined herself on oath as P. W. 1. She examined six more witnesses on her behalf. She also filed documents Exs. A-l to A-36. On behalf of respondent, he himself examined on oath as R.W. 1 and he filed and proved certain documents and they were marked as Exs.B-1 to B-4. On hearing the matter on merits, the learned Judge dismissed the said I.A., on 14-3-2002 and therefore the wife-appellant herein has filed the present appeal.
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