VASANTHKUMAR Vs. JAYANTHI KANAKADEVI

JUDGEMENT

(1.) These petitions are for condonation of delay in filing two Mat. Appeals. We have heard both counsel. The appeals are directed against orders passed by the Family Court dismissing applications to set aside the ex parte orders in two O.Ps. In the O.Ps. past maintenance as also restitution of conjugal rights were claimed. Such prayers were allowed as per the ex parte orders passed.

(2.) We have heard both counsel. The common appellant has already deposited an amount of Rs.1,18,000/-. After hearing both sides, we are satisfied that a lenient view can be taken; the delay in filing the appeals can be condoned and the appeals can themselves be allowed subject to appropriate terms and conditions.

(3.) In the result: