MADHURI SINGH Vs. KUNDAN KUMAR SINGH

JUDGEMENT

(1.) Heard parties.

(2.) This appeal is directed against the judgment and decree dated 29.06.2012 passed by the Principal Judge, Family Court, Bhojpur at Ara in Matrimonial Case No. 28 of 2005 by which he has allowed the case of the respondent filed under Section 13 of Hindu Marriage Act.

(3.) Learned counsel for the respondent produces two demand drafts bearing nos. 015818 and 015819 of IDBI Bank dated 02.01.2018 amounting to Rs. 1,00,000/- (One Lakh) each drawn one in fvaour of the appellant, Madhuri Singh and second in favour of her daughter, Sia Singh. The demand drafts are being handed over to the appellant who is present in Court.