SUNIL KUMAR Vs. KANTA DEVI

JUDGEMENT

(1.) THIS order will dispose of two revision petitions i.e. CRR - 3798 & 4002 of 2012 filed against the order dated 6.11.2012 passed by the Family Court, Sonipat, whereby respondent in CRR -3798 - 2012, Kanta Devi wife of the petitioner was allowed maintenance @ Rs. 3,000/ - per month from the date of order.

(2.) FOR the purpose of convenience, the reference shall be made in the later part of this judgment towards Sunil Kumar as 'petitioner' and Kanta Devi as 'respondent'.

(3.) IN this petition the petitioner has sought setting aside of the impugned order dated 6.11.2012 and the dismissal of the application under Section 125 Cr.P.C. filed by the respondent, as earlier there was a Panchayati agreement between the parties and a sum of Rs. 1,70,000/ - was paid towards full and final settlement to grandfather of the respondent in presence of the witnesses.