ASHOK MANDAL Vs. AMRITA DEVI

JUDGEMENT

(1.) Re. I.A. No. 1 of 2019 : Heard learned counsel appearing for appellant as well as learned counsel appearing for respondent on I.A. No. 1 of 2019, which has been filed for condonation of delay of 22 days in filing this appeal.

(2.) The delay in filing this appeal is condoned on the grounds mentioned in I.A. No. 1 of 2019 and in the aforesaid manner I.A. No. 1 of 2019 stands disposed of.

(3.) Re. M.A. No. 629 of 2019 : This appeal has been preferred against impugned judgment and decree dated 21.05.2018 passed by learned Principal Judge, Family Court, Araria in Matrimonial Suit No. 93 of 2016, which was filed by appellant under Section 9 of the Hindu Marriage Act against the respondent for restitution of his conjugal right.