BHAVNABEN DILIP KADAM Vs. DILIP MADHUSUDAN KADAM

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) IT is submitted by Mr. R. D. Raval, learned advocate for the respondent-husband that the matter is settled between the parties. He submitted the settlement pursis which is ordered to be taken on record.

(3.) ON the facts and in the circumstances of the case, more particularly, the settlement, this revision application is partly allowed. The order passed by learned Judge, Family Court No. 3, Ahmedabad dated 12. 10. 2007 in Criminal Miscellaneous Application No. 923 of 2006 qua present petitioner is quashed and set aside. The respondent-husband is directed to pay Rs. 1,000/- per month towards maintenance to the petitioner-wife from 1. 1. 2009 and the arrears thereof will be paid to the petitioner-wife in three equal bi-monthly installments from February, 2010. So far as the order passed by the Court below qua the minor child is concerned, the same is not altered.