SHMT. LALITA GUPTA Vs. SHRI PARVEEN KUMAR MAHAJAN

JUDGEMENT

(1.) HAVING recorded the statements of the parties this appeal is disposed in terms of the compromise between the parties. It is, however, clarified that in the event of any default being made by the husband in the payment of the balance amount payable by him to the wife, it shall be open to the wife to recover the entire amount due in lump sum from the husband alongwith interest at the rate of 18% p.a. from the date of the amount became due till payment thereof.

(2.) IN the result the judgment of the learned single Judge is hereby affirmed. There will be no order as to costs.