VIRENDRA SINGH Vs. MEENA DEVI

JUDGEMENT

(1.) This appeal is directed against the order dated 11.10.2018 passed by the Additional District Judge, Bhadra, whereby, the objection filed by the appellant pertaining to the maintainability of execution proceedings, has been rejected.

(2.) An application was filed by respondent - wife under Section 13 of the Hindu Marriage Act, 1955 ('the Act') before the trial court seeking dissolution of marriage. During pendency of the said proceedings, the trial court passed order under Section 24 of the Act ordering for payment of interim maintenance.

(3.) The proceedings were concluded by order dated 15.1.2018, whereby, the prayer for dissolution of marriage was rejected and a decree for judicial separation was granted by the trial court.