T CHALUVARAJ ALIAS T CHALUVEGOWDA Vs. LALITHA

JUDGEMENT

(1.) The Respondents filed a petition under Section 125 of the Criminal Procedure Code, 1973 in C. Misc. No. 318 of 2007 before the Family Court at Mysore, claiming maintenance as wife and children of the Petitioner herein. By the impugned order, the Court below directed the Petitioner to pay monthly maintenance from the date of petition. Hence, the present petition.

(2.) Heard both sides.

(3.) Mr. Nataraj, learned Counsel for the Petitioner contends that the impugned order is bad in law and is liable to be set aside. He contends that there was a settlement between the Petitioner and the 1st Respondent and as a consequence of which, a sum of Rs. 1,00,000 was paid as full and final settlement. Hence, he contends that in view of the settlement arrived at between the parties, the petition deserves to be rejected.