PREM LATA Vs. ASHOK KUMAR

JUDGEMENT

(1.) For the reasons stated in the application, delay of 117 days in filing the appeal is condoned.

(2.) The application stands disposed of.

(3.) The wife is in appeal against the judgment and decree dated 8.12.2008, passed by the learned court below, whereby the Respondent-husband has been granted divorce in a petition initially filed by the parties under Section 13-B of the Hindu Marriage Act, 1955 (for short, 'the Act'), in which the Appellant-wife did not appear when the petition was taken up in second motion after expiry of the statutory period of six months.