KAILASH PRASAD MAHTO Vs. MEENA KUMARI

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 19(1) of the Family Courts Act against the order/judgment dtd. 21/9/2024 and decree dtd. 30/9/2024 passed by the learned Additional Principal Judge, Additional Family Court, Bermo at Tenughat in Original Suit No.11 of 2022, whereby and whereunder, the Suit filed by the appellant under Ss. 13(1)(i), 13(1)(i-a) and 13(1)(i-b) of the Hindu Marriage Act, 1955, has been dismissed.

(2.) The instant appeal is barred by inordinate delay of 211 days, therefore, an application for condoning the aforesaid delay has been filed being I.A.No.13682 of 2025.

(3.) This Court, after taking into consideration the fact that the instant appeal has been filed after inordinate delay of 211 days, deems it fit and proper, to first consider the delay condonation application before going into the legality and propriety of the impugned order on merit.