ARUNODAY SINGH Vs. LEE ANNE ELTON

JUDGEMENT

(1.) This Special Leave Petition is against an order dtd. 9/3/2021 passed by the Jabalpur Bench of the High Court of Madhya Pradesh allowing I.A. No.5526 of 2020 being an application for condonation of the delay in filing First Appeal No.445 of 2020.

(2.) The High Court has, by the impugned order condoned the delay in filing the First Appeal under Sec. 19 of the Family Courts Act, 1984, read with Sec. 39 of the Special Marriage Act, 1954, challenging an ex parte judgment and decree of divorce dtd. 18/12/2019 passed by the First Additional Principal Judge, Family Court, Bhopal in Regular Civil Suit No.89-A/2019 filed by the Petitioner.

(3.) The marriage between the Petitioner and the Respondent was dissolved by the Family Court by a judgment and a decree of divorce dtd. 18/12/2019 under the provisions of the Special Marriage Act, 1954. Being aggrieved the Respondent filed an appeal being F. A. No.445 of 2020 under Sec. 19 of the Family Courts Act, 1984 read with Sec. 39 of the Special Marriage Act, 1954. The Appeal appears to have been filed on 1/3/2020.