SUNITA RANI Vs. SATINDER PAL

JUDGEMENT

(1.) This revision petition has been filed against the order of the learned Additional District Judge, Mansa, refusing to condone delay in filing an application for review of the order granting divorce under Section 13-B of the Hindu Marriage Act.

(2.) The petitioner is the wife of the respondent. An application under Section 13-B of the Hindu Marriage Act (hereinafter referred to as 'the Act') for granting divorce has been filed and the same has been granted on 2.12.1997. Thereafter the petitioner filed an application on 3.3.1998 alleging that the order of divorce was obtained by her husband by playing fraud, coercion and undue influence and she was illegally detained in the house of her husband and she was released on 25.2.1998 and thereafter she applied for a copy of the order granting divorce dated 2.12.1997 and filed an application for the review of the said order. Since there is a delay in filing application for review, she filed an application for condonation of delay. According to her, the delay occurred as she was kept in illegal confinement by her husband.

(3.) The said application for condonation of delay was resisted by her husband contending that the order of divorce was passed in normal routine manner and no fraud, coercion or undue influence has been played either on the Court or upon the applicant and that the application is mala fide one and that there is no sufficient ground for condonation of delay.