INDU BALA Vs. KULDEEP SINGH AND ANR.

JUDGEMENT

(1.) THIS appeal by the appellant -wife is directed against the order dated 22.09.2008 passed by the learned District Judge, Jind, accepting the petition under Section 13(1)(i)(ia) of the Hindu Marriage Act for dissolution of marriage by way of decree of divorce.

(2.) THE appellant along with the appeal filed C.M.No.M -135 of 2008 under Section 24 of the Hindu Marriage Act for grant of maintenance pendente lite. On the application, this Court on 04.05.2009 passed the following order: -

(3.) INSTEAD of making the payment, respondent No.1 took a plea that the amount already stood paid, and in support thereof, he produced the order dated 12.08.2009 passed by the learned District Judge (Family Court), Bhiwani, showing payment of Rs. 10,000/ - (Rupees ten thousand only) to the appellant -wife. The order passed by the learned District Judge (Family Court), Bhiwani, reads as under: -