KAMLESH KUMARI Vs. GULSHAN KUMAR

JUDGEMENT

(1.) During the course of hearing, the learned counsel appearing for the parties have stated that F.A.O. Nos 20M, 21M and 94M of 1997 cold be disposed of by a consented order. Ms. Kamlesh is present in the court with the child Master Ayush. She has consented to the agreed terms and conditions in the interest of minor as well as to protect her interest. The agreed terms and conditions are as follows:

(2.) The above terms and conditions have been agreed upon between the learned counsel for the parties. They are just and fair and appear to be in the interest of the minor. Consequently, the above consented terms and conditions shall be considered as order of the court on consent basis. It is made clear that the aforesaid reference to the mental retardation of the child is neither the opinion of the court nor bind the parties. Further, it is made clear that this will be an interim arrangement, which will be subject to the final determination by the learned trial court, where the main petition for custody of the child is pending. The terms and conditions afore stated shall be taken as an undertaking to the court and if the father does not pay the maintenance, it will amount to violation of the order of the court. With the above terms and conditions, this appeal stands disposed of finally.