MINAKSHI GUPTA Vs. KAILASH CHANDRA

JUDGEMENT

(1.) Mr. Manoj Pandey, learned advocate appears on behalf of applicant-appellant and submits, his client is wife. Both parties had joined to petition the Family Court for dissolution of their marriage on mutual consent under Sec. 13-B in Hindu Marriage Act, 1955. By impugned judgment dtd. 30/11/2024, the petition was dismissed. His client and respondent are both aggrieved. His client presented the appeal on reported delay of 54 days. The delay be condoned and the appeal admitted.

(2.) Mr. Prakash Tripathi, learned advocate appears on behalf of respondent. He submits, his client too is aggrieved by impugned judgment. Delay be condoned and impugned judgment reversed.

(3.) Perused causes shown for the delay. They are accepted. The delay is condoned and the appeal admitted. The application is disposed of.