S.PRAVESH PAI Vs. LAXMI

JUDGEMENT

(1.) The appellant/husband has preferred this appeal challenging the decree by which his marriage with the respondent/wife was dissolved and also the rejection of his counter claim for restitution of conjugal rights.

(2.) The appellant/husband is also aggrieved by the order directing him to pay permanent alimony of Rs.30,00,000/- to the respondent/wife and also litigation cost of Rs.25,000/-.

(3.) At the outset, it is to be stated here that this Court, on 30.09.2015, while considering the application for condonation of delay and the application for stay, directed that the order impugned would be stayed subject to the condition that the appellant deposits a sum of Rs.15,00,000/- within a period of three weeks, failing which, it was made clear that the interim order granted would stand vacated. Despite this order to deposit a sum of Rs.15,00,000/- in order to get the benefit of the stay, the appellant has chosen not to comply with the said order.