SHARDA SHARMA Vs. SANTOSH SHARMA

JUDGEMENT

(1.) BEING aggrieved by the ex parte judgment and decree for dissolution of marriage, dated 17.07.2002 in Civil Suit No. 95-A of2001 passed by Smt. Nirmala Singh, 5th Additional District Judge, Raipur, the Appellant/non-applicant wife has preferred this appeal.

(2.) THIS is an example of how in a matrimonial matter serious consequences follow in the life of the Appellant/wife due to a most deplorable manner in which the trial was conducted by the trial Judge before granting an ex parte decree for dissolution of marriage at the mere ipsi dixit of the Respondent/applicant.

(3.) ALONG with the appeal the Appellant also filed an application under Section 5 of the Limitation Act for condensation of delay in filing the appeal on the following grounds: