R.L.ANAND, J. - (1.) SH . Nachhattar Singh, father of the respondent is also present.
(2.) RECONCILIATION efforts made but not succeeded. There is a delay of 499 days in filing the present FAO. For the peculiar reasons mentioned in the application which is supported by an affidavit, the application for condonation of delay is hereby allowed as we are satisfied that sufficient cause has been made out in the same.
(3.) ON merits, we have heard the learned counsel for the parties and with their assistance have gone through the record of this case.;