ABDULSATTAR Vs. NOORJAHAN

JUDGEMENT

(1.) The petitioner, who is the husband and respondent before the trial Court, has called in question the order passed by the learned Principal Judge, Family Court, Hubbali, granting maintenance of Rs. 5,000/ - per month in favour of the respondent herein.

(2.) After issuance of notice to the respondent, the respondent refused to receive the notice. Hence, service of notice to respondent was held sufficient.

(3.) I have heard the learned counsel for the petitioner and perused the records.