RAM KRISHAN Vs. GEETA RANI

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) The appeal has been filed by the appellant-Ram Krishan against the judgment and decree dated 17.10.2012, passed by the learned District Judge, Kapurthala, whereby, the petition under Section 13 of the Hindu Marriage Act, 1955 ('Act' for short) filed by the respondent-Geeta Rani has been allowed exparte.

(3.) Along with the appeal, CM No.12504-CII of 2013 has been filed seeking condonation of 125 days delay in filing the appeal.