ASHOK KUMAR SHARMA Vs. SHASHI BALA

JUDGEMENT

(1.) RESPONDENT was served by publication but has not entered appearance. She is accordingly proceeded ex parte.

(2.) PETITIONER claims that the respondent and the petitioner separated and an ex parte decree of divorce was passed by District Judge, Rajouri (Jammu) on 23rd September, 1987.

(3.) THE petitioner was served in that petition and had entered appearance through his lawyer, Mr. M.A. Khan, advocate. However, no reply to the petition was filed and the petitioner and his lawyer stopped appearing. By Order dated 22nd November, 2005 the petitioner was proceeded ex parte and by ex -parte Order dated 28th January, 2008, the petitioner was directed to pay maintenance of Rs. 4000/ - p.m. from the date of the said Order. Another direction was issued to the petitioner herein to pay Rs. 2500/ - to the respondent towards litigation expenses.