RAKHEE GUPTA Vs. PRAMOD BAJAJ

JUDGEMENT

(1.) THIS is an application filed by appellant seeking condonation of 478 days' delay in filing the present Matrimonial Appeal against the Order dated 25.4.2013, by which the application filed by the appellant under Section 24 of the Hindu Marriage Act seeking interim maintenance was dismissed.

(2.) BOTH , the appellant and respondent, have appeared in person.

(3.) THE appellant contends that since she was pursuing a wrong remedy, this by itself would amount to sufficient grounds for condoning the delay in filing the present appeal. The appellant has placed reliance on Section 14 of the Limitation Act, which reads as under: