LUCY JAMES Vs. HARPAL SINGH

JUDGEMENT

(1.) The parties are present. The respondent has paid a sum of Rs. 20,100/- towards arrears of maintenance as awarded by the trial Court.

(2.) The parties have settled their dispute. Let their statements be recorded.

(3.) Statements of the parties have been recorded. The respondent has agreed to pay a sum of Rs. 2.5 lacs to the appellant by September 30, 1998 in full and final settlement of the claim of his daughter towards her marriage expenses. He has further undertaken to pay a sum of Rs. 500/- per month towards her maintenance w.e.f. 1.8.1998 till the date of her marriage. In view of the statement made by the respondent the appellant wants to withdraw the appeal.