Smt. Vidya Kumari vs Chandresh Karn
2022 Latest Caselaw 4357 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     First Appeal No. 281 of 2019

              Smt. Vidya Kumari                    ---         ---   Appellant
                                            Versus
              Chandresh Karn                       ---         ---  Respondent
                                                  ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan

---

              For the Appellant:      Mr. Niraj Kishore, Advocate
              For the Respondent:     None
                                              ---
10 / 01.11.2022      Respondent has not yet entered appearance despite valid service of

notice through paper publication and indulgence granted by the previous order dated 10.10.2022.

2. We have heard learned counsel for the appellant on the prayer for condonation of delay of 90 days in preferring the instant Memo of Appeal made through I.A. No. 8910/2019.

3. Learned counsel for the appellant submits that the appellant being a lady and a single mother having financial problem was also taking care of her ailing minor daughter, which has caused delay in obtaining certified copy of the impugned judgment and thereafter preferring the appeal. As such, delay may be condoned.

4. Having regard to the explanation furnished and on being satisfied therefrom, delay is condoned. I.A. stands disposed of.

5. Admit.

6. Call for the lower court records in connection with Original Suit No. 30/2018 from the Court of learned Principal Judge, Family Court, Dumka.

7. Place the case under the heading 'For hearing' on receipt of lower court records, as per its age.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/