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Judgment
9 paragraphs · 279 wordsJayant Banerji, J
ORDER ON I.A.NO.1 Of 2025
I.A.No.1/2025 is filed seeking condonation of delay of 75 days in filing the petition. The cause shown for the delay in filing the petition is sufficiently explained in the affidavit filed in support of the application. The I.A.No.1/2025 is accordingly allowed.
ORDER ON REVIEW PETITION
This review petition has been filed by the wife, who was the respondent in MFA No.8202/2018. By means of the judgment dated 19.08.2024 passed in the aforesaid MFA, the appeal filed by the husband was allowed, the judgment passed by the I Addl. Principal Judge, Family Court, Bangalore in M.C.No.4444/2014 dated 08.08.2018 was set-aside and the petition seeking divorce was allowed by dissolving the marriage of the parties under Section 13(1)(ia) of the Hindu Marriage Act, 1955.
Though the review of the judgment and order dated 19.08.2024 is sought in the instant petition, however, learned counsel has orally stated that he confines his submission only to the extent that no maintenance has been granted by the Appellate Court in the aforesaid MFA.
It is noted that the judgment in the MFA allows the petition filed under Section 13(1)(ia) of the Hindu Marriage Act, 1955 dissolving the marriage entered into between the parties. We find no error apparent on the face of the record warranting interference.
Moreover, the right of filing an application for maintenance/alimony is available to the eligible persons under the provisions of Section 25 of the Hindu Marriage Act, 1955, which can be availed of before the Family Court/Competent Court concerned.
For the reason aforesaid too, no ground for review is made out. This petition is therefore dismissed.