VIJAY KUMAR Vs. INDRA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant Vijay Kumar for assailing the Judgment and Decree dtd. 16/4/2018 passed by the Judge, Family Court, Hanumangarh in Misc. Civil Case No.81/2017, whereby the application filed by the respondent/wife under Sec. 13, Hindu Marriage Act, 1955, on the grounds of cruelty, was allowed ex-parte.

(2.) The present civil misc. appeal is time barred by 83 days. An application under Sec. 5 of the Limitation Act seeking condonation of delay in filing of the present civil misc. appeal has been filed by the appellant.

(3.) The facts pleaded in the appeal are that the marriage between the appellant, Vijay Kumar and respondent, Smt. Indra was solemnized on 23/5/2010 as per Hindu rites and rituals. Out of the wedlock, a daughter was born, residing with the respondent/wife.