SUKHWINDER KAUR Vs. MEWA SINGH

JUDGEMENT

(1.) LEARNED counsel for the respondent has tendered a demand draft No. 926565 dated 21.2.2015 in the sum of Rs. 34,600/ - drawn in favour of the appellant on account of arrears of maintenance in terms of order dated 18.2.2015. The demand draft in original has been handed over to the learned counsel for the appellant and the photo copy thereof is taken on record.

(2.) THIS appeal has been filed by the wife against the judgment and decree dated 3.8.2009 passed by the Additional District Judge, Fast Track Court, Patiala, whereby the petition filed by the husband under Section 13(1A)(i) of the Hindu Marriage Act, 1955 (in short "the Act") for dissolution of marriage by a decree of divorce, was allowed.

(3.) The respondent in support of his case himself appeared as PW1 and tendered his affidavit Ex.PW1/A. On the other hand, the appellant tendered her affidavit as Ex.RW1/A and affidavits of Mohinder Singh, Randhir Singh and Harmohinder Singh were tendered as Ex.RW2/A, Ex.RW3/A and Ex.RW4/A, respectively.