NIKHIL KUMAR SINGH Vs. RAMESH KUMAR MAHAJAN

JUDGEMENT

(1.) ON the oral prayer made by Learned Counsel for the petitioner, Smt. Neelam Kumari, mother of the petitioner and wife of the respondent - Shri Ramesh Kumar Mahajan, working as an Assistant in the office of Haryana Police Housing Corporation, Panchkula, is ordered to be impleaded as petitioner No. 2. Ms. Bindu Goel, Learned Counsel, accepts notice on her behalf. Registry is directed to carry out necessary correction in the memo of parties.

(2.) IN deference to the order dated 12.12.2007, the petitioner (Nikhil Kumar Singh) as well as his father (Ramesh Kumar Mahajan - the respondent) are present in Court. Similarly, the mother of the petitioner, namely, Smt. Neelam Kumari (who has been impleaded as petitioner No. 2), as well as his maternal grand-father (Shri C.L. Katyal, Advocate) are also present in Court. With the able assistance of Learned Counsel for the parties, the controversy regarding payment of maintenance to the petitioner and his mother (i.e. Both the petitioners) under Section 125 Cr.P.C. and/or interim maintenance under Section 24 of the Hindu Marriage Act, 1955 in the pending divorce petition filed by the respondent, stands amicably resolved in the following terms :-