Punjab-Haryana High Court
Rahul Sharma vs Renu Bala And Anr on 14 January, 2020
Author: Hari Pal Verma
Bench: Hari Pal Verma
CRR(F)-280-2017 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
238 CRR(F)-280-2017(O&M)
Date of Decision:14.01.2020
Rahul Sharma .....Petitioner
Versus
Renu Bala and another .....Respondents
CORAM: HON'BLE MR.JUSTICE HARI PAL VERMA.
Present: None.
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HARI PAL VERMA, J.(Oral)
Petitioner has filed the present revision petition against the order dated 01.06.2017 passed by learned District Judge, Family Court, Pathankot, whereby on an application filed by the respondents under Section 125 Cr.P.C., learned trial Court has awarded maintenance to the respondents @ Rs.4,000/- and Rs.3,000/- per month, respectively, from the date of filing of the application i.e. w.e.f. 29.09.2015 till 31.12.2016. However, for the period w.e.f. 01.01.2017, maintenance was awarded @ Rs.4,500/- and Rs.4,000/- per month to the respondents, respectively. Apart from the maintenance, schedule for visitation was also ordered by the Family Court.
Vide order dated 22.04.2019, on the joint request of the parties, the matter was referred to Mediation and Conciliation Centre of this Court and the parties were directed to appear before the Mediator on 13.05.2019.
Pursuant to the aforesaid order, the parties have appeared 1 of 2 ::: Downloaded on - 09-02-2020 16:47:27 ::: CRR(F)-280-2017 2 before the Mediation Centre and a report dated 30.05.2019 has been received from the Mediator to the effect that the parties have settled their disputes by way of amicable settlement, which is accompanied with Settlement/Agreement dated 30.05.2019 duly singned by the parties.
In view the fact that the matter has been settled between the parties and settlement dated 30.05.2019 has been reduced into writing, the present petition is disposed of, in terms of the Settlement/Agreement dated 30.05.2019.
The parties shall adhere to the terms & conditions of the Settlement/Agreement dated 30.05.2019 in letter & spirit.
January 14, 2020 (HARI PAL VERMA)
seema JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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