ASHWANI KUMAR CHAUDHARY Vs. MANJU

JUDGEMENT

(1.) THE appellant impugns order dated 09.1.2012 passed by the Additional District Judge (Fast Track Court), Jalandhar, dismissing a petition for grant of divorce filed by the appellant for failure to clear arrears of maintenance. Counsel for the appellant has paid Rs. 35,000/ - to the counsel for the respondent towards arrears of maintenance. Counsel for the appellant submits that as the appellant has cleared up -to -date arrears of maintenance, the appeal may be allowed, the impugned order may be set aside and the matter may be remitted to the trial Court to decide the petition for grant of divorce, in accordance with law.

(2.) COUNSEL for the respondent does not deny the correctness of the aforesaid assertions or oppose the prayer made by counsel for the appellant.