AMARJIT KAUR Vs. MALKIT SINGH

JUDGEMENT

(1.) CM-22951-CII-2018 This application is filed for seeking condonation of 33 days delay in filing the appeal. Learned counsel for the respondent has submitted that he does not want to file reply but he has opposed the application seeking condonation of delay.

(2.) We have heard learned counsel for the parties We are of the view that the appellant has assigned the sufficient cause for the condonation of delay in the application. Therefore, the application is allowed and the delay of 33 days in filing the appeal is condoned. Main Case.

(3.) This appeal has arisen from the order dtd. 31/5/2018 passed by the learned District Judge, Ferozepur by which petition under Sec. 13-B of the Hindu Marriage Act, 1955 ('Act' - for short) filed by both the appellant-wife and respondent-husband for seeking dissolution of their marriage by decree of divorce by way of mutual consent was dismissed. Although the husband has been impleaded as respondent but he also filed an application as a second party before the learned trial Court under Sec. 13-B of the Act. He has submitted that he has no objection if the appeal is allowed and the impugned order is set aside.