LEE ANNE ELTON Vs. ARUNODAY SINGH

JUDGEMENT

(1.) Heard on I.A. No.5526/2020, which is an application for condonation of delay in filing this appeal.

(2.) There is a delay of 53 days in filing the appeal. Learned counsel for the appellant submits that the delay was caused because the counsel advising the appellant had misunderstood the judgment of the Bombay High Court in the matter of Shri Shivram Dodanna Shetty Vs. Sou. Sharmila Shivram Shetty (Family Court Appeal No.161 of 2013) and was under the impression that the limitation is of 90 days. He has further placed reliance upon the judgment of the Supreme Court in the matter of Savitri Pandey vs. Prem Chandra Pandey, AIR 2002 SC 591 and has submitted that the limitation of 30 days was not sufficient to file the appeal. He has also submitted that the delay had occurred for the aforesaid reason as also on account of the spread of Corona virus and due to the fact that the appellant is a lady. In support of his submission, he has placed reliance upon the judgments of the Supreme Court in the matter of ROBIN THAPA Vs. ROHIT DORA, (2019) 7 SCC 359 and S. GANESHARAJU (DEAD) THROUGH LRS. Vs. NARASAMMA (DEAD) THROUGH LRS. AND OTHERS, (2013) 11 SCC 341.

(3.) Learned senior counsel for the respondent has opposed the application and has submitted that the appeal is under the Family Courts Act, 1984 where the limitation of only 30 days is prescribed and there is no provision for extending the limitation and the provisions of the Limitation Act will not be applicable. He further submits that the appellant "s plea that the decree has been passed behind her back is incorrect. He has also submitted that incorrect statement has been made by the appellant in the condonation of delay application as also in the affidavit that she was not aware of the proceedings. In support of his submission, he has placed reliance upon the judgments of the Supreme Court in the matter of ESHA BHATTACHARJEE Vs. MANAGING COMMITTEE OF RAGHUNATHPUR NAFAR ACADEMY AND OTHERS, (2013) 12 SCC 649, MOHD. SAHID AND OTHERS Vs. RAZIYA KHANAM (DEAD) THROUGH LEGAL REPRESENTATIVES AND OTHERS, (2019) 11 SCC 384 and B. MADHURI GOUD Vs. B. DAMODAR REDDY, (2012) 12 SCC 693.