AKIL AHMAD Vs. ABDUL HAKIM

JUDGEMENT

(1.) The petitioner has challenged the order dated 09th January, 2018 whereby the learned Family Court restored the respondent s petition.

(2.) The parties were married on 16th February, 2005. In September, 2007, the respondent - husband filed a petition for divorce on the ground of cruelty which was dismissed in default on 22nd January, 2013. The respondent filed an application for restoration on 05th February, 2013 i.e. within 30 days of the dismissal. The learned Family Court allowed the restoration application subject to cost of Rs. 5,000/-.

(3.) The petitioner present in person submits that the respondent is irregular in paying the maintenance to her. It is submitted that the respondent has not paid the maintenance of Rs. 35,000/- for the month of July, 2018. It is further submitted that the maintenance being paid by the respondent is on a lower side. The petitioner, however, admits having received the cost of Rs. 5,000/- imposed by the learned Family Court.