RATTAN DEEP Vs. SUSHMA

JUDGEMENT

(1.) By way of this application, the appellant seeks condonation of delay of 31 days in filing the appeal. Learned Counsel for the respondent opposes this application contending that no justification at all has been disclosed in the application for not filing the appeal within the statutory period.

(2.) Given the nature of challenge, we are inclined to accept this application. The delay in filing the appeal is condoned.

(3.) This appeal has been filed assailing the impugned order dated 27th March, 2015 passed by the Principal Judge, Family Court in an application filed by the respondent herein under Sec. 24 of the Hindu Marriage Act, 1955 in HMA No. 547/2013 whereby the Court has awarded a sum of Rs. 10,000/ - as maintenance (Rs. 6,000/ - to minor child and Rs. 4,000/ - to the respondent) and Rs. 15,000/ - towards litigation expenses.