RAJESH RAMSAGAR SINGH Vs. LALBAHADUR HAWALDARSINGH

JUDGEMENT

(1.) Heard Mr.Arjun Sheth, learned advocate for the petitioner, Mr.Vishrut Jani, learned advocate for the respondent No.1 and Ms. Maithili Mehta, learned Additional Public Prosecutor for respondent No.4.

(2.) Today, Mr.Vishrut Jani, learned advocate for the respondent produced on record an undertaking (Bahedari) given by respondent in vernacular, which is ordered to be taken on record.

(3.) The main grievance of the petitioner for which the petitioner has filed this petition is seeking to challenge the order dtd. 29/8/2016 passed by the learned Principal Judge, Family Court, Surat in Misc. Application No.1295 of 2015, wherein upon the pursis given by the advocate for the petitioner, whereby it was stated that the petitioner has agreed to pay a sum of Rs.8,000.00 p.m. towards maintenance of minor children, the said application was disposed of.