D C Vs. B C

JUDGEMENT

(1.) This is an application filed by the appellant/husband seeking condonation of 53 days delay in filing the present appeal. In view of the judgment rendered by the Full bench of High Court of Bombay in the case of Shivram Dodanna Shetty vs. Sou. Sharmila Shivram Shetty reported at,2016 SCCOnLine(Bom) 9844 passed on 01.12.2016, the period of limitation prescribed under sub-section (4) of Section 28 of Hindu Marriage Act, 1955 (hereinafter referred to as 'HMA') for an appeal under sub-section (1) of Section 19 of the Family Courts Act, 1984 is 90 days.

(2.) For the reasons stated in the application and the judgment rendered by the High Court of Bombay, delay of 53 days in filing the appeal is condoned.

(3.) The application stands disposed of.