Sanjeev Kumar Bedi vs Renu
2021 Latest Caselaw 3044 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Misc. Appeal No. 882/2019

Sanjeev Kumar Bedi S/o Shri Suraj Kumar Bedi, age 43 Years, R/ o 5 Ralaram Building, High Court Road, Jodhpur.

----Appellant Versus Renu W/o Shri Sanjeev Kumar Bedi, D/o Shri Kishanlal Ji, R/o 20 Brambagh, Opp. Ases Chemicals, Jalori Gate, Jodhpur.

----Respondent

For Appellant(s) : Mr. Nitin Goklani.

HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

03/02/2021

Defect No.1 pointed out by the Registry is removed by the

learned counsel for the appellant with the permission of the Court.

This appeal directed against the judgment dated 12.02.2019

passed by the Family Court No.2, Jodhpur in Civil Misc. Case

No.120/2012 (207/2007) dismissing petition preferred by the

appellant under Section 13 of the Hindu Marriage Act, 1955 is

reported to be barred by limitation for seven days.

It is noticed that the limitation is counted by the Registry

taking into consideration the limitation as thirty days, whereas in

view of order dated 06.11.2019 passed by a Coordinate Bench of

this Court (at Jaipur Bench) in DBCMA No.4589/2019- Kuldeep

Yadav Vs. Anita Yadav, the limitation for appeal against the

judgment and decree passed by the Family Court is required to be

treated as ninety days.

(2 of 2) [CMA-882/2019]

In this view of the matter, the appeal is treated within

limitation.

Heard.

Admit. Issue notice. Send for record.

(RAMESHWAR VYAS),J (SANGEET LODHA),J

5-DJ/-

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