Gitaben Parsotambhai Sonagra vs Parsotambhai Ravjibhai Sonagra
2022 Latest Caselaw 9675 Guj

    C/CA/1098/2022                                      ORDER DATED: 17/11/2022




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CIVIL APPLICATION NO.             1098 of 2022

               In F/FIRST APPEAL NO. 17796 of 2022

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                      GITABEN PARSOTAMBHAI SONAGRA
                                 Versus
                     PARSOTAMBHAI RAVJIBHAI SONAGRA
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Appearance:
SANJAY K RATHOD(8546) for the Applicant(s) No. 1
SERVED BY RPAD   (R) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
        and
        HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                            Date : 17/11/2022

                          ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

Though served with Rule, none appears for respondent.

What is prayed in this application is to condone the delay of 52 days, which has taken place at the end of the appellant wife who seeks to challenge the judgment and order dated 17.03.2022 passed by the Family Court, Jamnagar, in Family Suit No. 41 of 2019 whereby the suit of the petitioner husband came to be allowed and the decree for dissolution of marriage under Hindu Marriage Act came to be passed.

Considering the aspect that the dispute is matrimonial and further having regard to the

C/CA/1098/2022 ORDER DATED: 17/11/2022

averments made in the delay condonation application, stating inter alia that the applicant was not aware of the legal intricacies, which resulted into delay in preferring appeal, makes it sufficient cause for condoning the delay. Delay is therefore condoned. Application is allowed. Rule is made absolute.

(N.V.ANJARIA, J)

(SANDEEP N. BHATT,J) BIJOY B. PILLAI