MOHAN SINGH Vs. HARJIT KAUR

JUDGEMENT

(1.) The prayer made in this application is that the appeal of the appellant-husband Mohan Singh be dismissed for non-prosecution and non-compliance of the order of the Court dated 19.12.1996. The necessary facts are that Mohan Singh husband of Harjit Kaur has filed a petition under Section 13 of the Hindu Marriage Act for dissolution of their marriage by a decree of divorce on the grounds of desertion and cruelty.

(2.) This petition of the husband for divorce was dismissed by the learned Additional District Judge, Ludhiana vide judgment and decree dated 20.2.1996. Aggrieved from the judgment and decree of the learned trial Court, the husband preferred an appeal before this Court, being FAO No. 82-M of 1996. Notice of motion was issued by the Division Bench vide order dated 16.5.1996, which reads as under :-

(3.) Consequently, this application is accepted and the appeal filed by the husband is hereby dismissed for non-prosecution in defaulting to pay the arrears of maintenance. There shall be no order as to costs.