Punjab-Haryana High Court
Anju Devi vs Mukesh Kumar on 21 January, 2016
Bench: Rajive Bhalla, Lisa Gill
252 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
FAO-M-143-2011
Date of decision: January 21, 2016
ANJU DEVI ...Appellant
VERSUS
MUKESH KUMAR ...Respondent
CORAM: HON'BLE MR. JUSTICE RAJIVE BHALLA
HON'BLE MRS. JUSTICE LISA GILL
Present: Mr. R.S. Bains, Advocate
for the appellant.
Mr. M.S. Cheema, Advocate
for the respondent.
RAJIVE BHALLA, J.(ORAL)
Mr. R.S. Bains, Advocate for the appellant-wife-Anju Devi states, on positive instructions obtained over telephone that the appellant is ready to withdraw her appeal if the respondent agrees to pay Rs.3,00,000/- as permanent alimony, in full and final settlement of all claims of maintenance past, present and future.
Counsel for the respondent states, on instructions from Mukesh Kumar, who is present in Court today, that Mukesh Kumar shall pay Rs.3,00,000/- as permanent alimony if the appellant's brother Ajit Kumar withdraws his criminal complaint pending at Gaya.
Counsel for the respondent once again states, on instructions, that as and when the appellant pays the amount of Rs.3,00,000/- her brother shall withdraw his criminal complaint but has no objection to the withdrawal of the appeal subject to Mukesh Kumar paying Rs.3,00,000/-. MAMTA 2016.01.28 12:23 I attest to the accuracy and integrity of this document FAO-M-143-2011 -2-
We have considered the statements made by counsel for the parties, on instructions. The appeal is dismissed as withdrawn, the impugned judgment and decree is affirmed but with a direction to the respondent-Mukesh Kumar to pay Rs.3,00,000/- to the appellant as permanent alimony. After receipt of this amount the appellant shall ensure that the criminal complaint pending at Gaya is withdrawn. The needful be done within six months from today.
It is made clear to the parties that if they do not abide by their statements the aggrieved party would be entitled to approach this Court for revival of the appeal or for further directions.
(RAJIVE BHALLA)
JUDGE
January 21, 2016 (LISA GILL)
m. sharma JUDGE
MAMTA
2016.01.28 12:23
I attest to the accuracy and
integrity of this document