ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) These appeals are directed against the final judgment and order dated 16.11.2016 passed by the High Court of Kerala at Ernakulam in Mat. Appeal No.653 of 2016 and C.M. Application No.1986 of 2016 in Mat. Appeal No.653 of 2016 whereby the High Court dismissed the application for condonation of delay as well as Matrimonial Appeal filed by the appellant herein and affirmed the order dated 16.10.2014 passed by the Family Court, Malappuram in O.P. No.1011 of 2011.
(3.) Facts of the case lie in a narrow compass and to appreciate the short point involved in these appeals, the facts, however, need mention hereinbelow.;