RAJESH BINDAL, J. - (1.) THE husband is in the appeal against the dismissal of his petition for divorce by the learned court below.
(2.) THE marriage between the parties was solemnized on 3.6.1996. A female child was born on 2.3.1997. Since November, 1996, the parties are living separately. Divorce petition was filed on 19.04.2008.
(3.) NOTICE of motion was issued on 29.01.2010. On 29.04.2010, on account of non -appearance of the counsel for the appellant, appeal was dismissed for non -prosecution. Application for restoration was allowed on 11.08.2010 subject to payment of Rs. 2,000/ - as cost, which as per the record was deposited by the appellant in this court vide receipt No.752 dated 5.10.2010.;