Altamas Kabir, J. - (1.) Leave granted.
(2.) In this appeal the appellant has challenged two orders passed by the Aurangabad Bench of the Bombay High Court. The first is the judgment and order dated 18th November, 2003, dismissing Family Court Appeal No. 30 of 2003 and the second is the judgment and order dated 30th August, 2005, passed in Review Petition No. 9108 of 2005, dismissing the Review Petition as well.
(3.) At the very beginning it may be mentioned that the respondent-husband filed a petition for divorce in the Family Court at Aurangabad on 29th July, 1999, on the ground that the appellant herein is a patient of schizophrenia. The said petition came to be allowed by the Judge, Family Court and decree of divorce was passed in favour of the respondent- husband.;