H. MOHAN Vs. A. LATHA

JUDGEMENT

(1.) The present appeal is filed by the husband aggrieved by the dismissal of the petition for grant of divorce on the ground of desertion in M.C. No.526/2007. The petition came to be dismissed on 07.05.2011.

(2.) In the marriage the parties herein have a daughter who is now studying in 10th standard. During the pendency of the matter before the trial court, the appellant herein was directed to pay the maintenance at Rs.2,000.00 per month for the respondent and the daughter.

(3.) A memo came to be hied stating that as on 25.05.2011, the appellant herein was due in a sum of Rs.62,000.00 towards the arrears of maintenance and from May 2011 till today further payments are also not made. In the circumstance, we had directed the appellant to pay the arrears of maintenance.