REGENT COMPUTRONICS PVT. LTD.

SATISH KUMAR Appellant

V/S

MEENA Respondents

Referred Judgements :-

SMT SWARNO DEVI VS. SHRI PIARA RAM [REFERRED]
SMT. PARKASHO VS LACHMAN SINGH [REFERRED]
GURDEV KAUR V. DALIP SINGH [REFERRED 6.]
SMT. SURINDER KAUR V. BALDEV SINGH [REFERRED 7.]
SHEELA DEVI V. MADAN LAL [REFERRED 8.]
SMT. ANURADHA V. SANTOSH NATH KHANNA [REFERRED]
GHASIRAM DAS VS. SMT. ARUNDHATI DAS AND ANOTHER [REFERRED]
SUMARTI DEVI V. JAI PRAKASH [REFERRED 9.]
BANI VS. PARKASH SINGH [REFERRED 4.]

JUDGEMENT

(1.) This is an appeal against the Order dated 9th of December, 2000, passed by the Learned Additional District Judge, Delhi, dissolving the marriage of the respondent/wife with the appellant/husband on the ground of cruelty.

(2.) The Order under appeal also inter-alia directed in Para No.7 as follows:-

(3.) Learned counsel for the respondent submits that the appellant herein while impugning the impugned Order of dissolution has not paid any maintenance to the respondent since the time the order of maintenance was passed in her favour by the Trial Court. Incidentally the defence of the appellant was also struck off on 13th of October, 2000 for failure to pay the maintenance.

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SATISH KUMAR Vs. MEENA

Referred Judgements :-

JUDGEMENT

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