NEETU GULATI Vs. KAMAL KUMAR GULATI

JUDGEMENT

(1.) This is an application filed on behalf of the appellant/wife, seeking condonation of delay in filing the accompanying appeal.

(2.) The appellant/wife avers that she could not approach the court in time due to financial constraints. 2.1 It is stated by the appellant/wife that she is financially dependent on her family members.

(3.) Although the respondent/husband has opposed the application, we are inclined to condone the delay, given the reasons articulated in the application.