AZIZUL GAZI Vs. CHHAYAMA GAZI

JUDGEMENT

(1.) is is an application challenging an order dated 17.12.2019 passed by the learned Judicial Magistrate, Kakdwip, South 24 Parganas in M.M. Case No. 33 of 2019, thereby ranting interim maintenance allowance at the rate of Rs.1500/- per month for the wife and the minor daughter each. This application is accompanied with an application under Section 5 of the Limitation Act seeking condonation of delay of 350 days in preferring this revision.

(2.) Considering the explanation provided by the petitioner in the application for condonation of delay, I am satisfied with the same.

(3.) Accordingly, I condone the delay in 350 days in preferring this revision.