DALJEET KAUR SABHARWAL Vs. DESINDERPREET SINGH

JUDGEMENT

(1.) C.M.No.18274-Cii of 2015

(2.) We have heard counsel for the parties and as sufficient cause has been shown, allow the application and condone the delay of 903 days in filing the appeal.

(3.) Prayer in this appeal is to set aside, order dated 03.01.2015, passed by the Additional District Judge, Patiala, holding that an application, filed under Order 9, Rule 13 of the Code of Civil Procedure filed for setting aside an ex-parte judgment and decree, passed under the Hindu Marriage Act, 1955 (hereinafter referred to as 'the 1955 Act') is not maintainable.