SOURAV SHARMA Vs. NEETU SHARMA

JUDGEMENT

(1.) Petitioner impugns order dated 28.07.2015 whereby the Appellate Court has dismissed the appeal of the petitioner on the ground that petitioner has failed to deposit the entire arrears of maintenance despite several opportunities.

(2.) Appellant has filed an appeal impugning order dated 10.11.2014, whereby Trial Court had directed the petitioner to pay monthly maintenance of Rs.35,000/- per month. Petitioner failed to pay the said amount and coercive steps were sought to be taken by the Trial Court.

(3.) Impugning the said order, petitioner filed an appeal before the Appellate Court which was dismissed by the impugned order.