SHIV SINGH Vs. VANDANA

JUDGEMENT

(1.) Heard finally.

(2.) This Civil Revision under Section 115 of Civil Procedure Code, has been filed challenging the order dated 20-11-2017 passed by Principal Judge, Family Court, Datia in case No.177/2015, by which the application filed the applicant for dismissal of proceedings initiated by the respondent for recall of compromise decree has been rejected.

(3.) The necessary facts of the disposal of the present revision in short are that the parties are husband and wife. They filed an application under Section 13(B) of Hindu Marriage Act, for grant of divorce on mutual basis. The Trial Court granted a decree of divorce on mutual basis.