RAMAN KUMAR Vs. UMA KIRAN

JUDGEMENT

(1.) Mr.Tara Singh Chauhan learned counsel for the husband submits that Rs. 15,000.- has been deposited in terms of the order dated 24-10-2005.

(2.) Learned counsel for the parties have agreed that instead of formally admitting the matter it may be heard and decided at this stage itself.

(3.) The present appeal has been filed by the appellant-husband. The wife-respondent filed a petition for grant of divorce before the trial Court on the ground that her husband is treating her with cruelty and also deserted her. This petition was allowed after striking off the defence of the husband on account of non-payment of arrears of alimony.