AMARJIT KAUR Vs. MOHINDER SINGH

JUDGEMENT

(1.) CHEQUE for a sum of Rs. 6000/- (Rupees six thousand only) has been handed over to the learned counsel for the appellant/applicant towards maintenance pendente lite till December, 2009. FAO No. 69-M of 1998

(2.) THIS appeal by the wife is directed against the judgment and decree dated 2.4.1997 passed by the learned Additional District Judge, Ludhiana on a petition filed by the respondent/husband under Section 13 of the Hindu Marriage Act (for short the Act).

(3.) IN March, 1995 the appellant proclaimed that she would not bring up the children at any cost and will live wherever she would like.