TANU GOYAL Vs. RANJANA

JUDGEMENT

(1.) Present revision petition has been filed against order passed by learned District Judge, Family Court, Faridkot dated 11.5.2017 dismissing an innocuous application filed by the husband seeking correction/amendment of date of marriage in para 1 of the reply to the application for recall filed by the wife.

(2.) A decree for divorce on mutual consent was granted by the Court on 23.1.2015. An application for recall thereof was filed by the wife while asserting that the marriage took place between the parties on 23.10.2013. Such assertions were made in para 1 and 7(b) which are extracted as under:-

(3.) It may be significant to note here that when joint petition was filed, the parties had jointly pleaded that marriage between the parties had taken place on 23.1.2013.