SHILPA SINGHAL Vs. RAKESH SINGHAL

JUDGEMENT

(1.) This appeal is directed against order dated 7.6.18 passed by the Family Court, Sri Ganganagar whereby an application preferred by both the appellant and the respondent together for dissolution of marriage by decree of divorce under Section 13B of the Hindu Marriage Act, 1955 (for short "the Act of 1955") has been rejected.

(2.) The appeal reported to be barred by limitation for 22 days is accompanied by an application under Section 5 of Limitation Act.

(3.) For the reasons stated in the application, the application is allowed. Delay in filing the appeal is condoned.