XXXX Vs. XXXX

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) Brief facts of this case, relevant for the purpose of the present appeals, are that the complainant (xxxx) and her husband (xxxx) got married on 28/7/2007. The marriage took place in Delhi, but thereafter, they were living together in Mumbai, where both were working. Admittedly, the two of them started living separately since 10/6/2009. Thereafter, on 24/7/2009, the husband-xxxx filed a divorce petition before the Family Court, Bandra, Mumbai. The said divorce petition is still pending.