MINAKSHI GAUR Vs. CHITRANJAN GAUR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The petition filed by the wife Smt. Minakshi Gaur under Section 125 of the Code of Criminal Procedure, 1973 was dismissed by Family Court, Agra. That order was confirmed by the High Court in Criminal Revision No. 222 of 2005. Criminal Appeal No. 1080 of 2008 arising out of the special leave petition filed against the order of the High Court was disposed of by this Court on 14th July, 2008, directing the husband to pay maintenance at the rate of Rs. 5,000/- per month from 1st November, 1998 till 31st July, 2008 in instalments. The current and future amount of maintenance were also directed to be paid by 15th day of the following month.

(3.) After sometime, the husband, Chitranjan Gaur filed Criminal Miscellaneous Petition No. 13897 of 2008 for recall of order dated 14th July, 2008. During the pendency of that petition, the parties have settled all their disputes and grievances and filed compromise petition.