REETU SAINI Vs. ANUJ KUMAR

JUDGEMENT

(1.) Learned counsel for the respondent fairly does not oppose the delay in preferring the present appeal.

(2.) For the reasons stated in the affidavit filed in support of the delay condonation application, the delay condonation application is allowed, and the delay of 176 days in preferring the present appeal is, hereby, condoned.

(3.) The limited challenge raised by the appellant-erstwhile wife of the respondent, to the judgment and decree dtd. 7/1/2019, passed by the Additional Judge, Family Court, Roorkee, District Haridwar, in Misc. Case No.68 of 2016, 'Smt. Reetu Saini vs. Anuj Kumar', is to the failure of the Family Court to grant permanent alimony to the appellant-wife.