(1.) Petitioner-Major Singh has sought for setting aside the judgment and decree dated 26.2.2011 passed by the learned Addl. Civil Judge (Sr. Divn.), Karnal whereby his erstwhile wife-Rajwant Kaur was granted maintenance of Rs.5000/- per month in her petition filed under Section 18 of the Hindu Adoption and Maintenance Act, 1956 (for short "1956 Act") while further restraining the petitioner-Major Singh from alienating the agriculture land detailed in para 6 of the aforesaid petition.
(2.) It is contended that during the pendency of the aforesaid proceedings filed under 1956 Act, the appeal of the husband-Major Singh against the dismissal of his divorce proceedings was pending before this Court, which culminated into dissolution of the marriage vide order dated 7.3.2012 (P/2) by converting the proceedings into Section 13-B of the Hindu Marriage Act, 1955 on the basis of a comprehensive settlement arrived at between the parties before the Mediation and Conciliation Centre of this Court.
(3.) In view of the aforesaid order dated 7.3.2012 (P/2) passed by a Division Bench of this Court, the erstwhile husband Major Singh seeks the quashing of the decree dated 26.2.2011, which is causing hindrance in the alienation due to the entry in the revenue records. In support, an affidavit of the erstwhile wife-Rajwant Kaur has also been annexed as P.4. Notice of motion.