FA/210/2023
2025 Latest Caselaw 5794 UK

Uttarakhand High Court

FA/210/2023 on 26 November, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                 Office Notes,
          Date      reports,
                   orders or                   COURT'S OR JUDGE'S ORDERS
                 proceedings
                 or directions
                      and
                  Registrar's
                  order with
                  Signatures
D/12(1)                          Delay Condonation Application (IA) No.1 of 2023
                                 In
                                 FA No.210 of 2023
                                 Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Ms. Mamta Bisht, Advocate for the appellant. Mr. Avidit Noliyal, Advocate for the respondent.

The appellant proposes to challenge the judgment and order dated 31.08.2023, passed in Family Case No.525 of 2014, by the court of Judge, Family Court-I, Rudrapur, District Udham Singh Nagar, by which, the application under Section 19 of the Hindu Adoption and Maintenance Act, 1956 for maintenance, filed by the respondents, has been allowed in favour of the respondent no.1 only. It is delayed by 88 days. Delay Condonation Application (IA) No.1 of 2023 has been filed.

Heard on delay condonation application. According to the delay condonation application, the appellant applied for copy of the order on 31.08.2023 on 08.09.2023, which was received on 11.09.2023. The appellant is an old aged person. Therefore, the delay occurred in filing the appeal. Learned counsel for the respondent would submit that the delay in intentional. Having considered, we are of the view that there are good grounds to condone the delay. Therefore, the delay in filing the first appeal is condoned. The delay condonation application is allowed.

In order to appreciate the arguments on admission, call for the LCR.

List on 24.02.2026.

(Alok Mahra, J.) (Ravindra Maithani, J.) 26.11.2025 Sanjay