ROHIT KISHORE Vs. CHAITRA KISHORE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondent-caveator.

(2.) This writ petition is filed impugning the grant of interim maintenance to the respondent-wife in a sum of Rs.8,000/- under Section 24 of the Hindu marriage Act, 1956 in M.C. NO.4181/2017 pending on the file of the Principal Family Court, Bengaluru.

(3.) The learned counsel for the parties have filed a memorandum of compromise in continuation of their submission on the previous occasion that the parties have amicably settled their inter se dispute. The terms of the compromise read as follows: