DEEPAK DHIMAN Vs. RENU DHIMAN

JUDGEMENT

(1.) There is delay of 15 days in preferring the present appeal. The delay has sufficiently been explained in the affidavit of appellant Deepak Dhiman, accompanying the delay condonation application. Therefore, the delay condonation application (IA No. 01 of 2024) is allowed. Delay is condoned.

(2.) Both the parties are present in the Court today.

(3.) The appellant-husband has come up in appeal against the judgment and decree dtd. 19/9/2022, passed by the Principal Judge, Family Court, Dehradun, in O.S. No. 1251 of 2021, titled as 'Renu Dhiman Vs Deepak Dhiman', filed under Ss. 13, 25 and 27 of the Hindu Marriage Act, 1955, whereby the divorce petition filed by the respondent-wife has been decreed ex-parte against the appellant-husband. The Family Court also directed the appellant to pay an amount of rupees ten lakh towards permanent alimony to the respondent.