RAGHBIR SINGH Vs. BIRMATI

JUDGEMENT

(1.) ON 7. 8. 1995 in CM. No. 30-M of 1995 in F. A. O. No. 101-M of 1994, respondent was awarded maintenance pendente lite at the rate of Rs. 2,000.00 per month. In this application filed for a direction to the appellant to pay maintenance pendente lite, it has been averred that the payment has not been made to the applicant by the appellant towards maintenance pendente lite.

(2.) ON reading of the judgment of Additional District judge, Kaithal, against which F. A. O. No. 101-M of 1994 has been filed, I find that petition Under Section 13 of the Hindu Marriage Act, of the appellant to seek a decree of divorce, has been dismissed.

(3.) IN the present case, as noticed, the appellant has been given enough opportunity to comply with the order but he has neither complied with the order nor has given any reasonable ground for noncompliance of the order. In view of this, the appeal filed by him deserves to be dismissed and it is so ordered.