JAND SINGH Vs. NIRMALA DEVI

JUDGEMENT

(1.) The statement of the appellant has been recorded. He has categorically refused to pay the amount if litigation expenses aid maintenance allowance pendente lite, as ordered by the trial Court on the ground that he is not married to the respondent. In view of is refusal to make this payment, he cannot be allowed to prosecute the present appeal which is dismissed with costs. Counsel fee Rs. 200/-. C. M. No. 2863/C-II of 1982 also stands disposed of.