AMAR CHANDRA DEB Vs. ANJALI DEB

JUDGEMENT

(1.) HEARD Mr. N. Majumder, learned counsel for the petitioner-husband and Ms. S. Deb (Gupta), learned counsel for the respondent-wife.

(2.) BY means of this application filed under Section 5 of the Limitation Act, 1963, the petitioner has sought for condonation of inordinate delay of 389 days in preferring the related first appeal against the Judgment and Order dated 12. 05. 2005 passed by the learned Judge, Family Court, West Tripura, Agartala in Misc. FC/61/2005 being filed by the wife-respondent seeking maintenance under Section 125 of Cr. P. C. , wherein the learned Judge granted maintenance allowance to the respondent-wife @ Rs. 1,500/- per month.

(3.) EXPLAINING the delay in question, the petitioner has tried to set out the sufficient cause in paragraph Nos. 3 to 6 of the application, which may be noticed as under :