(1.) Heard Mr. B.J. Trivedi, learned advocate for the applicant and Mr. K.R. Dave, learned advocate for the opponent.
(2.) Rule. Mr. K.R. Dave, learned advocate waives service of Rule on behalf of the opponent.
(3.) By way of this application, the applicant has prayed for condonation of delay of 471 days in filing the First Appeal challenging the order dated 28.5.2019 passed below Exh.11 by the learned Family Court Judge, Bhuj-Kachchh in Family Suit no.84 of 2018, whereby the said Suit came to be dismissed as barred by the principles of res judicata.