RENU RAWAT Vs. MANWAR SINGH RAWAT

JUDGEMENT

(1.) This case has been heard through video conferencing.

(2.) For the reasons stated in the delay condonation application (CLMA No.422 of 2020), the same is allowed. Delay in filing the appeal is hereby condoned.

(3.) This appeal has been filed by the appellant/wife against the order dated 23.09.2019 passed by the Additional Judge, Family Court, Dehradun, by which the application filed by the appellant under Order 9 Rule 13 of CPC for setting aside the ex-parte decree dated 15.03.2016 has been dismissed.