YOGESH PRABHAKAR Vs. MONIKA

JUDGEMENT

(1.) C .M. No. 8178 -CII of 2015

(2.) THE petitioner -party in person suffered a decree of divorce in the petition under Section 13 of the Hindu Marriage Act, 1955 filed by his wife Monika on the ground of cruelty and desertion. The trial Court directed the petitioner -husband vide order dated 24.1.2013 to pay maintenance of Rs. 5000/ - per month pendente lite from the date of the application filed under Section 24 of the Hindu Marriage Act to respondent -wife, besides litigation expenses of Rs. 7500/ -. In spite of several opportunities afforded to the petitioner, he failed to comply with the orders passed under Section 24 of the Hindu Marriage Act, as a result of which his defence was struck off on 8.10.2013.

(3.) THE trial Court having recorded the evidence of respondent -wife and also having restrained the petitioner to lead any evidence in his defence, as his defence was struck off vide order dated 8.10.2013, granted a decree of divorce in favour of the respondent wife herein.