DILIP RAMBHAU WADAL Vs. BHARTI PRAVIN PARSE

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) In this Second Appeal, on 26/02/2020, this Court had framed substantial question of law and issued notice. The said substantial question of law reads as follows:

(3.) The appellant herein is aggrieved by order dated 19/12/2019, passed by the Court of Adhoc District Judge-1, Akola (Appellate Court), whereby application for condonation of delay filed on behalf of the appellant was rejected. As a consequence, the First Appeal filed by the appellant before the Appellate Court was not taken up on merits and the judgment and decree dated 31/03/2018, passed by the Trial Court in favour of the respondent stood confirmed.