RAJINDER PAUL Vs. MURTI DEVI

JUDGEMENT

(1.) THIS appeal has been directed against order dated 5. 1. 1989 of Additional District Judge, Bhatinda, whereby petition Under Section 12 of the Hindu Marriage Act, as amended by Marriage Laws Amendment Act, 1976, has been dismissed on the ground of non-payment of arrears of maintenance pendente-lite.

(2.) APPELLANT filed a petition Under Section 12 of the Hindu Marriage Act against this wife, Murti Devi, for declaring the marriage to be a nullity. During the pendency of petition, on an application filed by the wife Under Section 24 of the Hindu Marriage Act, maintenance at the rate of Rs. 125.00 per month was fixed. On 5. 1. 1989, when the case was fixed for reconciliation, petition Under Section 12 of the Act was dismissed by the learned Additional District Judge on finding that maintenance pendente-lite has not been paid w. e. f. 1. 11. 1988.

(3.) NO one has appeared on behalf of the respondent despite service.