IMLESH Vs. AMIT

LAWS(P&H)-2014-2-128

HIGH COURT OF PUNJAB AND HARYANA

Decided on February 04,2014

Imlesh Appellant

VERSUS

AMIT Respondents

JUDGEMENT

- (1.) C.M. No.25249-CII of 2013 There is an application for condonation of delay in filing the appeal. The delay is of 38 days. For the reasons mentioned in the application, the delay of 38 days in filing the appeal is condoned.
(2.) F.A.O. No.6146 of 2013 The present respondent had filed a petition under Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as the Act) against the appellant whereas the latter filed a petition under Section 9 of the Act against the former. The petition under Section 13 of the Act was allowed while that of the appellant filed under Section 9 of the Act was dismissed.
(3.) Aggrieved by the order in both the cases, the wife came up in appeal.;

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