SHARDA SHARAD SAHANE Vs. SHARAD UTTAMRAO SAHANE

JUDGEMENT

(1.) By consent of the learned counsel of the rival parties, heard finally at admission stage.

(2.) The present appellant / wife has preferred this second appeal against the judgment and order dtd. 15/09/2021 passed by the learned District Judge-10, Aurangabad (hereinafter referred to as 'the learned first appellate court') in Civil Miscellaneous Application No.168 of 2020, whereby the application filed by the present appellant / wife for condonation of delay of 166 days in challenging the impugned order dtd. 29/08/2019 passed by the learned trial court i.e. 12th Joint Civil Judge (Senior Division), Aurangabad, whereby marriage between the present appellant and respondent solemnized on 02/04/2013 has been dissolved by way of decree of divorce.

(3.) Background facts are as under :