(1.) The present appeal, under Sec. 100 of the Code of Civil Procedure, 1908 (CPC), assails the order dtd. 11/4/2022, passed by the learned Additional District Judge ( "the learned ADJ ") in RCA 21/22 (Anamika v. Ram Avtar) which, in turn, assailed the judgment dtd. 28/9/2019, of the learned ASCJ-cum-JSCC-cum-GJ ( "the learned Trial Court ") in CS 922/2018 (Ram Avtar v. Anamika).
(2.) The impugned appellate order dtd. 11/4/2022 refuses to condone the delay, on the part of the appellant, in preferring the appeal and, accordingly, rejects the application for condonation of delay as well as the appeal itself.
(3.) The order of the learned Trial Court, against which RCA 21/22 was filed, was dtd. 28/9/2019. RCA 21/22 came to be filed, thereagainst, only on 21/3/2022. The appellant sought to contend that she came to know of the order dtd. 28/9/2019 only on 15/1/2022 and, on that contention, sought condonation of delay in filing the appeal.