DEVILAL Vs. KANTABAI

JUDGEMENT

(1.) Heard on I.A. No. 1171/2000.

(2.) This is an application made by appellant under Section 5 of Limitation Act seeking condonation of delay in filing appeal.

(3.) Appellant is defendant in a suit filed by the respondent. The suit was for claiming maintenance by the wife against husband (appellant herein). This was decreed by the impugned judgment and decree. The learned Trial Court fixed a monthly sum of Rs. 400/- to be paid to plaintiff by the appellant. It is against this judgment and decree that the appellant has felt aggrieved and filed this appeal.