SMT. GUNJAN Vs. PRAVEEN

JUDGEMENT

(1.) This appeal has been preferred by the appellant/wife against the judgment and order of Family Court dated 04.10.2016 decreeing the suit of respondent/husband for divorce under Sec. 13 of Hindu Marriage Act, 1955 (hereinafter referred to as "Act, 1955"). The appeal is reported to be beyond time by 32 days.

(2.) The aforesaid report has been submitted by taking the limitation for filing the appeal as 30 days in view of Sec. 19(3) of the Family Courts Act, 1984 (hereinafter referred to as "Act, 1984").

(3.) On the delay condonation application, notice was issued to the respondent/husband by registered post A.D. Service of notice upon him is deemed to be sufficient in view of the office report dated 07.02.2017 but no one has put in appearance on his behalf. Therefore, we are considering the application for condoning the delay on its merit.