SUNIL KAPOOR Vs. PARUL KAPOOR

JUDGEMENT

(1.) HE caveator has not entered appearance. The caveat is accordingly discharged.

(2.) EXEMPTION allowed, subject to all just exceptions. For the reasons mentioned in the application, delay of 8 days in re-filing the appeal is condoned. The application is accordingly disposed of.

(3.) THE appellant claimed that after the marriage of the parties, the behaviour of the respondent towards him and his family members was not good, which led to shut down of his business which he was carrying on with his brother-in-law. Consequently, he suffered losses. His financial condition got worse with each passing day and he had to take loans from the market for his survival.