JAYA BHARTI Vs. RAKESH KUMAR

JUDGEMENT

(1.) The present interlocutory application has been filed under Sec. 5 of the Limitation Act, 1963 for condonation of delay of 485 days in preferring First Appeal No.79 of 2025.

(2.) Today when the matter is called out, no one appears to represent the respondent, however, the name of the learned counsel appearing for the respondent is reflected in the daily cause list who has put her appearance in the present proceeding as would be evident from the order dtd. 9/7/2025.

(3.) The learned counsel appearing for the appellant has submitted that delay of 485 days has been caused in filing the appeal due to having no knowledge about passing of ex-parte judgment and decree by the learned Principal Judge, Family Court, Bokaro ( in short, learned Family Judge) for dissolution of marriage in Original Suit No.70 of 2023 which was granted in favour of the petitioner-husband (respondent herein).