LOKENDRA GOVARDHANPRASAD HARNWAR Vs. UMA LOKENDRA HARNWAR

JUDGEMENT

(1.) THE present application is for condonation of delay of 644 days in preferring the appeal against the order passed by the Family Court in Family Suit No.63/08.

(2.) WE have heard Mr.Joshi for the applicant and Mr. Rupera for the respondent.

(3.) TODAY , it has been reported by Mr.Rupera that no arrears of maintenance is due to be paid since the maintenance is being paid regularly.