K N VISHAMITHRA Vs. VASUDHA VISHWAMITHRA

JUDGEMENT

(1.) This appeal filed under Section 28 of the Hindu Marriage Act, 1955 (for short 'the Act') is by the husband against the order dated 06.02.2010 passed by the Civil Judge (Sr.Dn.), Sagar on I.A. No. 3/2009 allowing the application filed by the respondent/wife under Section 24 of the Act for interim maintenance during the pendency of the petition filed by him for dissolution of marriage.

(2.) Registry raised several objections including the objection regarding maintainability of the appeal. As the office objections were not complied with within the time allowed under the rules, the appeal had been listed before this Court for orders regarding non-compliance of office objections on 09.07.2010. On that day, none appeared on behalf of the appellant. However, in the interest of justice, this Court granted three days time for the appellant to comply with the office objections and to make the appeal presentable. The order dated 09.07.2010 reads as under:

(3.) Today also none appeared on behalf of the appellant. Though the matter was passed over in the forenoon session, even in the afternoon session, none appeared on behalf of the appellant.