DIMPLE @RANI RAWAT Vs. ASHOK RAWAT

JUDGEMENT

(1.) Appellant/Wife is before this Court against the decree for restitution of conjugal rights awarded in favour of respondent/husband.

(2.) Appellant-wife and respondent-husband are also present before this Court today.

(3.) IA No.6401/2021, an application under Sec. 5 of Limitation Act for condonation of delay in filing present appeal is taken up for consideration.