POONAM BHARDWAJ Vs. ASHISH ABROL

JUDGEMENT

(1.) Rev. PET. 249/2017

(2.) On May 2, 2016, this Court had passed a detail order, paras 3 to 5 whereof reads as under:

(3.) It may be noted that even the respondent herein had preferred an appeal against the order of the learned Family Court dated March 18, 2016, registered as MAT Appeal (F.C.) No. 73/2016 on the ground that the appellant / petitioner is not entitled to any maintenance. The respondent had also filed a Review Petition being 234/2016 against the captioned order dated May 2, 2016, alleging therein that the said order was improper, was legally untenable and had been passed without application of mind. The said Review Petition was subsequently withdrawn by the respondent on May 11, 2016. On the same day itself, notice was issued on MAT. Appeal (FC) 61/2016, filed by the appellant / petitioner. The respondent had sought leave of the court to pay the arrears of maintenance to the appellant / petitioner in six equal monthly installments, which we have been told has not been complied with till date.