BHONU IDRISHI Vs. ANINA KHATOON

JUDGEMENT

(1.) Heard learned Counsel for the Appellant under Order 41 Rule 11 Code of Civil Procedure and also in respect of I.A. No. 8388 of 2010 wherein a prayer has been made for staying the operation of the impugned order and judgment dated 5.6.2010 passed by the learned Principal Judge, Family Court, Kaimur at Bhabua in Maintenance Case No. 18 of 2009.

(2.) Notice was issued upon the Respondents and although Mr. Sunil Kumar Tiwary, Advocate has entered appearance, he is not present in court.

(3.) This appeal is admitted for hearing. Call for the lower court records.