RAMKRISHNA Vs. VIJAYA

JUDGEMENT

(1.) APPEAL u/s 19 of the Family Courts Act, 1984, is directed against order in Petition No.A-353/2004 below Exhibit 38 dated 9.8.2006 passed by learned Judge, Family Court, Aurangabad.

(2.) HEARD respective counsel, by mutual consent for final disposal.

(3.) WE may record here that husband has challenged order below Exhibit 38 by present appeal and this appeal was also filed after expiry of period of limitation. However, the delay was condoned by this Court while allowing Civil Application No.8992/2006 by order dated 22.1.2006. On inquiry, Advocate Shri Mukhedkar has informed that husband has not challenged the decree of divorce passed on the same day and now the period of limitation is over. It can, therefore, be presumed that husband is not willing to challenge the decree of divorce, but has decided to acquiesce to the same.