KANU PAUL SHARMA Vs. BABLU MANCHANDA

JUDGEMENT

(1.) The respondent did not appear despite service and was proceeded against ex parte vide order dated 22.07.2014.

(2.) An order regarding payment of interim maintenance to the appellant was passed on 12.02.2015 directing that the respondent to pay an amount of Rs. 2,500.00 per month to the appellant during the pendency of the appeal from the date of application onwards. He was also required to pay an amount of Rs. 15,000.00 as litigation expenses. However, despite passing of said order, the respondent did not bother to put appearance.

(3.) Counsel for the appellant submits that nothing was paid by the respondent as ordered on 12.02.2015.