ANWAR HUSSAIN, R/O VILLAGE SAKAINIYA, PS GADARPUR, DISTRICT UDHAM SINGH NAGAR Vs. SAHANA MUNNE, MOHD GHASI, NAI BASTI, KHERA, RUDRAPUR, DISTRICT UDHAM SINGH NAGAR

JUDGEMENT

(1.) This revision is directed against the order dated 13.7.2010 passed by the Judge, Family Court, Udham Singh Nagar in Criminal Miscellaneous Application No. 222 of 2008, whereby the said court has directed the revisionist to pay maintenance @ Rs. 2,000/- per month to his wife (respondent).

(2.) Heard learned Counsel for the parties and perused the trial court record.

(3.) Learned Counsel for the revisionist stated that parties to the matrimony have already entered into compromise. A compromise application, along with the joint affidavit of the parties, has also been filed today, wherein it has been stated that the parties have entered into a compromise and all the disputes between them have been settled amicably. As per the terms of compromise, parties (Muslims) have decided to live separately and got mutual divorce and the revisionist has paid one time full and final maintenance including the amount of Mehar and further maintenance.