Banwari Lal Sharma, J. - (1.) The present misc. appeal is preferred by the appellant-non-applicant-wife against the impugned judgment dated 27.09.2016 passed by learned Additional District Judge, Rajgarh District Alwar in Civil Misc. Case No. 166/2015 (Kailash Chand v. Smt. Meena) whereby learned Court below allowed the application of respondent-husband submitted under section 13 of the Hindu Marriage Act and passed the decree of divorce.
(2.) As per office report, this misc. appeal is barred by limitation by 338 days.
(3.) For condoning the delay, application under Section 5 of Limitation Act is filed alongwith the appeal by the appellant-wife.;