HARJINDER SINGH Vs. SANDEEP KAUR

JUDGEMENT

(1.) HARJINDER Singh appellant has filed the present appeal against the order dated 30.4.2009 passed by the learned Additional District Judge, Fatehabad, whereby the petition of the appellant under Section 13 of the Hindu Marriage Act, 1955 (Rs. Act' for short) has been dismissed for non payment of maintenance allowance and litigation expenses. Alongwith the appeal, C.M.No.20791 -CII of 2011 has been filed seeking condonation of 765 days in filing the appeal.

(2.) WHEN the appeal came up for hearing before this court on 29.8.2011, it was stated by the learned counsel for the appellant that the appellant, in order to show his bonafide, shall deposit Rs.1.00 lac before this court on or before the next date fixed. Accordingly the case was adjourned to 29.9.2011. On the said date, a prayer was made for withdrawing theFAO No.M -243 of 2011 (O&M) 2 appeal. However, it was pointed out that the appellant had not complied with the order dated 29.8.2011, whereby it was stated on his behalf that in order to show his bonafide, he would deposit Rs.1.00 lac before this court.

(3.) ON request of learned counsel appearing for the appellant, the case was adjourned for today.