RAJESH MAHAJAN Vs. PANAV MAHAJAN & ANR

JUDGEMENT

(1.) Crl.M.A.No.6607/2014 (Delay)

(2.) The application stands disposed of.

(3.) During the course of arguments the parties agreed to settle the present revision petition amicably. It was agreed that from today the petitioner shall pay a consolidated amount of Rs. 22,000/- p.m. to the respondent-wife for the maintenance of all the expenses of the son staying with her. On payment of Rs. 22,000/- p.m., the petitioner will not be liable to pay any other expenses of the child.