FA/189/2025
2025 Latest Caselaw 6035 UK

Uttarakhand High Court

FA/189/2025 on 2 December, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
        Date        or directions                COURT'S OR JUDGE'S ORDERS
No.
                   and Registrar's
                     order with
                     Signatures
      02.12.2025                     F.A. No.189 of 2025

                                     Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Mr. Dharmendra Barthwal, learned counsel for the appellant.

2. Mr. Vishal Vikram Singh proxy counsel for Ms. Prabha Naithani, learned counsel for respondents.

3. The appellant proposes to challenge the judgment and decree dated 28.08.2025, passed in Matrimonial Case No. 199 of 2023 by the Court of the learned Additional Principal Judge, Family Court, Rishikesh, District Dehradun, whereby the suit under Section 13(1)(i-a) of the Hindu Marriage Act, 1955 was allowed in favour of the respondent/husband and the marriage between the appellant and the respondent was dissolved. The appeal is delayed by 6 days. Delay Condonation Application (I.A. No. 1 of 2025) has been filed.

4. Heard on the delay condonation application. According to the application, the appellant applied for the certified copy of the judgment and received the same on 04.09.2025 and after completing the necessary formalities, the appellant drafted the appeal. Learned counsel for the appellant submits that the delay is bona fide and unintentional.

5. Having considered the grounds taken in the application, we are of the view that the sufficient cause has been shown for condoning the delay. Accordingly, the delay condonation application is allowed. The delay of 6 days in filing the first appeal is hereby condoned.

3. Heard on admission.

4. Admit the first appeal.

5. Lower Court Record be summoned.

6. The Registry is directed to prepare the paper book as and when the L.C.R. is received and to supply the same to the learned counsel for the parties as per Rules.

7. Learned counsel for the respondent would submit that efforts have been made by the parties, and that they may arrive at an amicable settlement. Learned counsel for the respondent also agrees to the same.

8. List this case on 11.02.2026 at 10:30 A.M.

9. On the said date, both parties shall remain present before this Court to explore the possibility of an amicable settlement. In case any party faces difficulty in appearing before the Court, such party shall inform the other party in advance.

(Alok Mahra, J.) (Ravindra Maithani J.) 02.12.2025 02.12.2025 Mamta

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