PARAMJIT KAUR Vs. KASHMIR SINGH

JUDGEMENT

(1.) PARAMJIT Kaur appellant had filed a divorce petition under Section 13 of the Hindu Marriage Act in the Matrimonial Court at Jalandhar. The Matrimonial Court vide order dated 14. 2. 1990 had dismissed the same. Aggrieved by the judgment of the Matrimonial Court, the appellant has filed the present appeal.

(2.) DURING the pendency of the appeal, the appellant filed and application for grant of maintenance and litigation expenses under Section 24 of the Hindu Marriage Act. This Court vide order dated January 28, 1993, allowed the application and granted a sum of Rs. 2,000/- as litigation expenses and Rs. 500/- per month as maintenance pendente lite from the date of application, i. e. , 27. 11. 1992. The maintenance pendente lite and litigation expenses were to be paid on 16. 2. 1993.

(3.) MR. Sarwan Singh Counsel for the appellant has contended that the respondent-husband has not paid the maintenance pendente lite and litigation expenses. Mr. Gurnam Singh, Counsel fox the respondent has contended that despite many letters and telegrams sent to the respondent for the purpose, there is no response from him. Mr. Sarwan Singh, learned Counsel for the appellant has contended that since this Court's order dated 28. 1. 1993 has not been complied with, the respondent has forfeited his right to plead his case.