ANUPAMA W/O SHIVAKUMAR @ MURAGESH Vs. SHIVAKUMAR @ MURUGESH

JUDGEMENT

(1.) This revision petition is filed by the wife to set aside the order dated 31st July, 2017 made in Crl.Misc.No.121/2017 on the file of the Principal Judge, Family Court, Raichur allowing the petition filed by the husband under Section 127 of the Code of Criminal Procedure cancelling the maintenance of Rs.6,000/- per month awarded by the Family Court, Raichur in Crl.Misc.No.145/2013.

(2.) The learned counsel for both the parties submit that after their best efforts, the parties have filed compromise petition under Order 23 Rule 3 of the Code of Civil Procedure and settled the matter amicably. The compromise petition is duly signed by both the parties and their respective counsels, which reads as under:

(3.) The respondent/husband filed M.C.No.32/2015 for dissolution of marriage dated 11/05/2011 against petitioner/wife before the Principal Family Court Raichur.