MRIGLOCHANI Vs. KULBHUSHAN KUMAR

JUDGEMENT

(1.) The petitioner in this revision petition has challenged order dated 10-10-1984 passed by District Judge, Jammu whereby he has rejected an application under section 33 of the f Hindu Marriages Act, in the proceedings under section 13 of Hindu Marriages Act, pending before him.

(2.) The brief facts giving rise to this revision petition are :

(3.) The respondent filed objections to the petition before the court below being the application on three conditions that the property should been presented at the time of marriage of the parties and should be owned by the parties to the marriage jointly and claim of the same must find place in the original petition. That there is a delay of four years in presenting the application without any explanation by the petitioner. respondent also denied knowledge of any dowry articles of the petitioner, as the same were taken by the petitioner including the ornaments. When she left the house of the respondent.