S @ S Vs. C P

JUDGEMENT

(1.) The present application under Sec. 5 of the Limitation Act, 1963 read with Sec. 151 of the Code of Civil Procedure, 1908 instituted on behalf of the applicant/appellant seeks condonation of delay of 19 days' in refiling the accompanying appeal.

(2.) On the pleadings of the parties, the learned Family Court struck the following issues:-

(3.) The husband deposed that at the time of marriage he was residing at A-50, New Ashok Nagar, New Delhi and was working as a property dealer in Delhi and NCR and that, after the marriage the appellant (hereinafter referred to as the 'wife') came to the matrimonial home at 163, Satha, District Bulandshahar, Uttar Pradesh which was the parental house of the husband (hereinafter referred to as 'the matrimonial home'). It was deposed that soon after the marriage, the wife went to her own parental home on 07.12.2008 and returned to the matrimonial home on or around 10.01.2009.