SANJAY ALIAS SRIKANT Vs. VEEMA KUMARI

JUDGEMENT

(1.) I.A. No. 3106 of 2005 has been filed on behalf of the petitioner for condoning the delay in filing of this civil review petition. From the statements made in this application I am satisfied that sufficient grounds have been made out to condone the delay. Accordingly the delay is condoned and the said interlocutory application is allowed.

(2.) Heard learned Counsel for the petitioner and leaned counsel for the opposite party.

(3.) The petitioner submits that this review petition is only for modification of order dated 24-2-2005 passed in Civil Review No. 166/2004 as well as order dated 23-9-2004 passed in Civil Revision No. 1002/2002 as he prays that some instalments be fixed with regard to payment of the arrears amount of maintenance ordered by this Court in the aforesaid cases.