SANDYAKUMARI Vs. RAJEEV NANDAN

JUDGEMENT

(1.) This appeal by the wife is directed against the Order dated 20th June 2013, passed in Misc. Petition No.63/2012, by the III Additional Principal Judge, Family Court, Bangalore.

(2.) Along with the appeal, learned counsel appearing for appellant has also filed I.A.1/2014, seeking condonation of delay of 366 days in filing the Appeal.

(3.) We have heard Shri. Murugesh V. Charati, learned counsel appearing for appellant and Shri. K.M.A. Peres, learned counsel appearing for respondent and perused the statements made in the affidavit, accompanying the application and also the objections filed by the respondent to the said application, I.A.No.1/2014.