TRUPTI RANI Vs. DWARIKA NATH SATHPATHY

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) This Misc. Appeal filed under Section 19 of the Family Courts Act arise out of the order passed by the Family Court No. 1, Jodhpur, rejecting the application filed by the appellant-wife under Order 9 Rule 13 CPC for setting aside the exparte decree of divorce dated 25.4.2009 on the ground of cruelty.

(3.) The appeal was reported to be time barred by 49 days. The delay in filing this appeal was condoned by an order dated 3.7.2012.