NEHA JAYKISHORE MEHROLIA Vs. RAHUL SISODIA

JUDGEMENT

(1.) Mr. Saurabh Sachan, learned advocate appears on behalf applicant- appellant and presses for admission of the appeal on condonation of reported delay of 654 days. Mr. Ajai Kumar Srivastava, learned advocate appears for respondent.

(2.) Applicant-appellant was wife in the marriage declared void by judgment dtd. 18/8/2023 of the Family Court. Mr. Sachan presses for admission on submission that respondent took ground under sec. 12(1)(c) in Hindu Marriage Act, 1955. Sub-clause (ii) under clause (a) in sub-sec. (2) of sec. 12 bars respondent from having taken the ground since he, subsequent to filing of the petition, cohabitated with his client and there was a baby from the union.

(3.) The application for condonation of delay was moved on 18/2/2026. Paragraph 3 from our order made that day is reproduced below.