S S Vs. R K S

JUDGEMENT

(1.) For the reasons stated in the application, the same is allowed and the delay of 190 days in filing the appeal is condoned.

(2.) The application stands disposed of.

(3.) The present appeal has been filed by the appellant/wife assailing the judgement of the Family Court dated 29.01.2018 whereby the petition filed by the appellant/wife under section 13 (i) (ia) and (ib) of Hindu Marriage Act (hereinafter referred to as "HMA") has been dismissed by the Family Court.