ASHA DEVI Vs. KANHAIYA LAL

JUDGEMENT

(1.) For the reasons mentioned in the application the delay in filing the appeal is condoned.

(2.) The application is allowed.

(3.) Without there being substantive proceedings under the Hindu Marriage Act, 1955 on an application filed under Sec. 26 of the said Act, impugned judgment dtd. 31/7/2018 (wrongly typed as 31/7/2017) has been passed. Custody of the two daughters born to the appellant through the respondent has been directed to be handed over to the respondent.