VARINDER KUMAR Vs. PREETY BALA

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) The present revision petition has been filing impugning the order dtd. 7/12/2018 passed by the learned District Judge (Family Court), Moga, wherein, interim maintenance of Rs.3500.00 per month has been granted to respondent No.l-wife and Rs.1500.00 per month to respondent No.2 i.e. minor daughter.

(3.) Along with the revision petition, an application under Sec. 5 of the Limitation Act has also been filed for condonation of delay of 764 days in filing the revision. The only ground for condonation of delay has been mentioned as outbreak of COVID-19.