SANTOSH RANI Vs. DILBAG SINGH

JUDGEMENT

(1.) Counsel for the respondent-husband submits that he has made his level best to contact the respondent-husband but he has got no instructions.

(2.) In view of said circumstances, we are of the opinion that the respondent-husband is adopting an evasive approach to avoid the payment of the arrears of maintenance pendente lite which have accrued to more than sum of Rs.1 lakh.

(3.) The defence of the respondent-husband in this appeal is struck off.