ANITA THUKRAL Vs. SATBIR SINGH THUKRAL

JUDGEMENT

(1.) This application has been filed by the wife for interim relief during the pendency of the Appeal filed by her against common Judgment and Decree passed by the Family Court dated 9th June, 2009, whereby the marriage between the Applicant wife and Respondent husband solemnised on 28th March, 2002 came to be dissolved and the Petition filed by the Applicant wife for permanent alimony was dismissed.

(2.) The interim relief prayed in the application is for stay of operation of the impugned Judgment and Decree dated 9th June, 2009 of dissolution of marriage and also of rejection of maintenance Petition. Further interim relief claimed in the application is for direction against the Respondent husband to pay sum of Rs. 1,50,000/ - per month as maintenance to the applicant wife during the pendency of the Appeal with effect from August, 2005 and continue to pay the same every month.

(3.) We heard arguments of both sides on this application at length yesterday. As other miscellaneous matters were pending, we thought it appropriate to notify the matter for pronouncement of order for today at 3 p.m.... That position was made known to the Counsel appearing for all the parties. Besides, the matter has been notified on the daily board with remark that it is for pronouncement of order and will be taken up at 3 p.m.... However, when the matter is called out after the lunch break for pronouncement of order, no one is present on behalf of the Respondent husband.