JASWINDER SINGH Vs. KASHMIR KAUR

JUDGEMENT

(1.) BY filing this revision petition, petitioner- husband has challenged order dated 1.10.2008 passed by Additional District Judge, Moga whereby a sum of Rs. 3,000/- per month along with Rs. 4000/- as litigation expenses has been ordered to be awarded to the respondent-wife under Section 24 of the Hindu Marriage Act as maintenance pendente lite and litigation expenses.

(2.) DURING the course of hearing, on the last date, the parties had shown their inclination to compromise the matter and following order were passed on 6.1.2009 :

(3.) PETITIONER Jaswinder Singh and the respondent-Kashmir Kaur are present in Court and identified by their counsel, have stated in terms of the compromise deed.