NIRAJ KUMARI Vs. BIJENDER SINGH

JUDGEMENT

(1.) This appeal has been filed by the appellant, wife against the judgment and decree dated 2.5.2001, passed by the Additional District Judge, Jhajjar, whereby the divorce petition filed by the husband was allowed and a decree of divorce for dissolution of marriage was granted.

(2.) Since the appeal was barred by time, an application under Section 5 of the Limitation Act was filed seeking condonation of delay in filing the appeal. Notice of the said application was ordered to be issued to the other side, vide order dated 14.10.2003.

(3.) In the meanwhile the parties entered into compromise. In fact, both the parties started living together as husband and wife. Bijender Singh respondent husband came present and made a statement before, us that he and Neeraj Kumari were living together as husband and wife for the last two years and that he has no objection in case the decree of divorce granted by the trial Court is set aside.