PREM PRAKASH Vs. NIRMALA KUMARI

JUDGEMENT

(1.) Cm 42333/2018 (Exemption)

(2.) We may also note that in the year 2013 parties had entered into an amicable settlement, where the appellant had agreed to pay Rs. 5,10,000/- to the respondent out of which Rs. 4,10,000/- was already paid. The parties had agreed to seek divorce by mutual consent but the settlement did not go through, although the first motion was allowed.

(3.) The present application for seeking condonation of 480 days delay has been filed by the appellant.