GANGA BAI Vs. RAMBABU

JUDGEMENT

(1.) Heard on IA 986/2014 an application filed by respondent for dismissal of this appeal.

(2.) This first appeal has been filed by the appellant against the judgment and decree of divorce. The appeal was filed on 21st January,2009. Impugned judgment and decree is dated 18th January,2008. Limitation for filing appeal is 90 days. Admittedly, the appeal was not filed within statutory period of limitation of 90 days. It is further pleaded that respondent remarried on 01st March, 2009.

(3.) In accordance with the aforesaid section, the divorced person has a right of remarriage if time for appealing has expired without an appeal having been presented.