GEETA DEVI Vs. HARI RAM YOGI

JUDGEMENT

(1.) Learned counsel for the appellant has filed application to the effect that the respondent has not paid a single rupee after passing of the order by this Court dated 10.4.2002. This application was filed on 7.4.2003. Copy was given to learned counsel for. the respondent on the same day. However, till date, no reply has been filed. It has been prayed in the application that the official authorities may be directed to deposit the amount before this Court and any other relief, which this Court deems fit may be granted.

(2.) A look at the order dated 10.4.2002 shows that this has been passed on the application of the appellant under Sec. 24 of the Hindu Marriage Act.

(3.) The appeal arises against the judgment and decree of the learned trial Court refusing the husband's prayer for dissolution of marriage, but at the same time, granting a decree for judicial separation. The appeal was admitted on 17.9.2001. Thereafter, on 8.10.2001, efforts were made for reconciliation in presence of the parties, but the same failed. Thereafter, the aforesaid order has been passed.