RUKHSANA KHATOON Vs. JAVED KHAN

JUDGEMENT

(1.) Present Revision petition has been preferred by the petitioner to challenge the legality and correctness of an order dated 14.01.2015 by which the respondent was directed to pay maintenance @ Rs.4,000.00p.m. The petition is contested by the respondent.

(2.) During the course of arguments, it was agreed that respondent shall pay Rs.6,000.00 p.m. to the petitioner from today.

(3.) In view of this, learned counsel for the petitioner does not press the Revision petition and seeks its disposal in terms of settlement.