SHARDA PRASAD JAISWAL Vs. USHA JAISWAL

JUDGEMENT

(1.) Heard on IA No.1/2020, application for condonation of delay in filing the appeal.

(2.) The appellant has preferred the present appeal under Sec. 19 of the Family Courts Act, 1984 against the judgment and decree dtd. 20/10/2015 (Annexure-A/1) passed by the learned Family Court, Korba in Civil Suit No.62-A/2008, whereby the learned Family Court has rejected the suit for divorce filed by the appellant husband.

(3.) The appellant has filed this application (IA No.1) for condonation of delay caused in filing the instant appeal on the ground that he filed a suit for divorce against his wife, which was dismissed by the learned Family Court vide judgment and decree dtd. 20/10/2015, but since his local counsel did not inform him about the said judgment and decree and thereafter also when he approached the counsel at Bilaspur for filing of an appeal, but unfortunately he died, therefore, the appeal could not be filed within limitation.