KAMAL Vs. KARAMBIR

JUDGEMENT

(1.) Appellant-Wife Kamal had filed a petition under Section 13 of the Hindu Marriage Act for dissolution of the marriage against the respondent-husband. The petition for divorce was dismissed vide impugned judgment and decree dated 07.11.2013.

(2.) Aggrieved by the said order, the appellant-wife has preferred the present appeal before this Court along with application under Section 24 of the Hindu Marriage Act. Application under Section 24 of the Hindu Marriage Act had been allowed vide order dated 31.10.2017.

(3.) The respondent-husband has not paid any amount. Counsel for the respondent and respondent-husband present in person have been given an opportunity to pay the arrears of maintenance pendente lite pursuant to the order dated 31.10.2017, which arrears, as per counsel for the appellant, are more than Rs.1,60,000/-.