MOHAN SINGH Vs. PAWAN KUMARI

JUDGEMENT

(1.) LEARNED Counsel for the appellant submits that he does not want to press this appeal and he will file petition for divorce separately.

(2.) LEARNED Counsel for the Respondent submits that he has filed cross -objection and therefore the same may be decided. Learned Counsel for the respondent further submitted that the respondent is getting Rs. 200/ -p.m. only which is insufficient for her maintenance and therefore that may be increased.

(3.) ON perusal of record it appears that the cross -objection has been filed on 20 -3 -93. The service of summons on respondent were effected much earlier. Learned Counsel for the respondent had made a prayer on 7 -1 -1993 that he shall file cross -objection. It would therefore, assumed that on that day the respondent had definite information about the case, but the cross -objection has been filed on 20 -3 -1993. Thus, the cross -objection appears to be apparently time barred. There is no reason for condonation and the cross objection is therefore dismissed.