VRANDA BAGHEL Vs. BHANURAM BAGHEL

JUDGEMENT

(1.) Heard on I.A. No. 1 for condonation of delay in filing the FAM as the instant FAM is barred by 6 days.

(2.) Considering the facts and circumstances of the case, I.A. No. 1 is allowed and the delay in filing the FAM is condoned.

(3.) In this appeal, the challenge is levied to the judgment and decree dated 09.11.2012 of the First Additional District Judge, Bastar at Jagdalpur, Chhattisgarh in Civil Suit No. 13-A/2012 whereby and whereunder he dismissed the divorce petition filed by the appellant-wife under Section 13 of the Hindu Marriage Act, 1955 (in brevity 'the Act, 1955') against respondenthusband.