RITU SINGH Vs. KAMALESH KUMAR SINGH

JUDGEMENT

(1.) Though the matter is listed to consider I.A.No.1/2019, which is an application filed for condoning the delay of 225 days in filing the appeal, on allowing the said application, with the consent of learned counsel on both sides, the appeal is heard finally.

(2.) This is an appeal by the wife challenging the grant of an ex-parte decree by which her marriage with the respondent has been dissolved.

(3.) The respondent/husband filed a petition seeking for dissolution of his marriage solemnized on 02.05.1998 with the appellant.