HASAIN VALI Vs. STATE

JUDGEMENT

(1.) The first petitioner and the mother of the second petitioner who is no more are before this Court seeking the following prayers:

(2.) During the pendency of the present petition, the parties to the lis, the husband and wife have settled the disputed in O.S.No.301/2021 whereby the decree of divorce is granted. The decree of divorce is under certain conditions. The conditions insofar as it concerned in the present case reads as follows:

(3.) For the aforesaid reasons, I pass the following: