LAWS(RAJ)-2019-2-139

KULDEEP SINGH Vs. DEEPIKA KANWAR @ PARBAT KANWAR

Decided On February 06, 2019
KULDEEP SINGH Appellant
V/S
Deepika Kanwar @ Parbat Kanwar Respondents

JUDGEMENT

(1.) For the reasons stated in the application delay in filing the appeal is condoned.

(2.) The application is allowed.

(3.) Challenge in the appeal is to the monthly maintenance awarded.