KAMLA BAI Vs. MATHURALAL

JUDGEMENT

(1.) Since 27.8.2011 different dates were given with the possibility of settlement between the appellant wife and respondent husband, but all efforts brought no result.

(2.) It seems that in last three years there has been no communication between them and the amicable settlement seems to be remote.

(3.) Considered IA No. 2487/2005, which is an application for condonation of delay in filing the appeal. There is delay of 48 days in filing this appeal.