MANISHA ANAND Vs. NILESH ANAND

JUDGEMENT

(1.) Heard learned advocate Mr.Veer Kankaria with Mr.Rajiv Rajpurohit, learned advocate for the applicant and Mr.P.P.Banaji, learned advocate for the respondent.

(2.) This appeal has been filed by the appellant, who was a party to an application filed under Sec. 13-B of the Hindu Marriage Act, 1955. She, along with the respondent herein, applied for divorce by mutual consent. Having applied for divorce by mutual consent by a joint application and the Family Court, having so granted the application vide its order dtd. 17/8/2023, the wife is in appeal challenging the judgment and decree of Family Court. There has been a delay of 96 days in filing the appeal.

(3.) While hearing the application for condonation of delay, we had requested learned counsels for the respective parties to address us on the issue whether an appeal, at all, will be maintainable against the judgment and decree passed by a Family Court on an application for divorce by mutual consent.