PRADEEP NANDRAJOG,CJ. - (1.) D.B. Civil Misc. Application No. 1338/2015: For the reasons stated in the application delay in filing the appeal is condoned.
(2.) The application is allowed. D.B. Civil Miscellaneous Appeal No. 2765/2015:
(3.) The appellant has suffered an ex-parte decree of divorce on 15.12.2014.;