SAMARDEEP SINGH Vs. RANDEEP KAUR

JUDGEMENT

(1.) There is delay of nine days in filing the appeal which is sufficiently explained in the affidavit filed with the delay condonation application.

(2.) Heard.

(3.) This appeal, preferred under Section 19 of the Family Courts Act, 1984, is directed against the order dated 28.10.2010, passed by Judge, Family Court, Udham Singh Nagar, in Case No. 281 of 2010, whereby said court has rejected the applications 11-C and 13-C, moved on behalf of the parties, for waiver of waiting period of six months required under Sub-section (2) of Section 13-B of the Hindu Marriage Act, 1955.