SHREYAS TIWARI Vs. SAUMYA TRIVEDI

JUDGEMENT

(1.) Appellant-husband impugns order dtd. 28/1/2020 whereby the application filed by the respondent (petitioner before the family court) under Sec. 24 of the Hindu Marriage Act, 1955 has been allowed and ad-interim maintenance fixed.

(2.) Parties have mutually settled their disputes and a Memorandum of Understanding dtd. 19/4/2023 has been executed.

(3.) Parties are present in person. They confirm the settlement agreement and undertake to abide by the terms and conditions of the settlement agreement.