Punjab-Haryana High Court
Jaswinder Singh vs Kashmir Kaur on 14 January, 2009
Author: Jaswant Singh
Bench: Jaswant Singh
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA, CHANDIGARH
C.R.No.6322 of 2008
Date of order: 14.1.2009
Jaswinder Singh
......Petitioner(s)
Versus
Kashmir Kaur
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE JASWANT SINGH Present: Mr. I.P.S. Kohli, Advocate for the petitioner.
Mr. P.L. Singla, Advocate for the respondent. JASWANT SINGH,J(ORAL) By filing this revision petition, petitioner-husband has challenged order dated 1.10.2008 passed by Additional District Judge, Moga whereby a sum of Rs.3,000/- per month along with Rs.4000/- as litigation expenses has been ordered to be awarded to the respondent-wife under Section 24 of the Hindu Marriage Act as maintenance pendente lite and litigation expenses.
During the course of hearing, on the last date, the parties had shown their inclination to compromise the matter and following order were passed on 6.1.2009:
"In pursuance of the orders dated 18.11.2008 and 9.12.2008 passed by this Court, the petitioner-husband as well as respondent-wife are present in Court.
The parties have shown their inclination to settle their matrimonial dispute and accordingly pray for a week's time to draw a compromise deed.
Accordingly, the matter is adjourned to 14.1.2009, before which date the counsel for the parties shall place on record the compromise deed along with affidavits of the parties. The learned Additional District Judge, Moga is directed to adjourn the divorce petition filed by the petitioner-husband, to a date beyond 14.1.2009.
Registry is directed to disburse the sum of Rs.8000/- deposited by the petitioner-husband as litigation expenses, in compliance of the interim order dated 18.11.2008 passed by this Court, to the respondent-wife."
C.R.No.6322 of 2008 #2# Today, counsel for the parties have jointly placed on record affidavits of the petitioner-husband Jaswinder Singh and Balkar Singh S/o Major Singh(father of the petitioner-husband) dated 13.1.2009 and Chamkaur Singh S/o Sucha Singh (brother of respondent-wife) dated 14.1.2009 along with a copy of compromise deed dated 14.1.2009 drawn in compliance of order dated 6.1.2009, which are taken on record.
Petitioner Jaswinder Singh and the respondent-Kashmir Kaur are present in Court and identified by their counsel, have stated in terms of the compromise deed.
It is agreed between the parties that the wife shall accompany the husband and reside at his native place i.e Village Lalhandi, Tehsil and District Moga. The husband has undertaken to maintain her wife with full dignity and also deposit Rs.500/- per month in the bank account of respondent by 10th of every month. Petitioner-husband has further undertaken to withdraw divorce petition pending at Moga against the wife. The respondent-wife has also undertaken that she will fulfil her duties towards the husband in terms of the compromise deed.
In view of the above, present petition is dismissed as having been rendered infructuous.
January 14, 2009 ( JASWANT SINGH ) manoj JUDGE