NHANDADI PAVITHRAN Vs. PRASEETHA.C.V

JUDGEMENT

(1.) The petitioner is the husband and the respondent is the wife.

(2.) The respondent filed M.C.No.231/2014 in the Family Court under Section 125(1) Cr.P.C seeking maintenance from the petitioner. The application for maintenance was allowed by the Family Court on 25.06.2016, directing the petitioner to pay maintenance at the rate of Rs.5,000/- per month to the respondent.

(3.) The respondent filed an application as C.M.P.No.763/2017 under Section 125(3) Cr.P.C for execution of the order granting maintenance to her. While so, the dispute between the parties were settled and Ext.P2 agreement was executed by them on 03.10.2018.