DARSHAN LAL Vs. SHEELA DEVI

JUDGEMENT

(1.) This appeal has been preferred against the dismissal of a divorce petition filed on the grounds of cruelty and epilepsy, though finally, the ground of epilepsy alone was pressed.

(2.) Learned Counsel for the respondent submitted that since the maintenance pendente lite as ordered by this Court has not been paid, the appeal should be dismissed on that ground. Learned Counsel for the appellant, however, submitted that he has not been able to get instructions from his client and, therefore, the appeal may be heard subject to maintenance being paid.

(3.) I have heard Counsel for the parties and proceed to decide the appeal on merits.