VINAY Vs. MAMTA

JUDGEMENT

(1.) This revision petition has been preferred against the order dated 30.10.2018 passed by the District Judge, Addl. Family Court, Hisar thereby fixing maintenance in favour of respondent-wife.

(2.) At the time of issuance of notice of motion both the parties were directed to remain present in the Court in order to explore possibility of amicable settlement of the matrimonial discord between the parties. Vide order dated 01.05.2019, both the parties were directed to appear before the Mediation and Conciliation Centre of this Court.

(3.) With the able guidance and assistance of the Mediator, assisted by the good offices of learned counsel for both the parties, the parties have arrived at amicable resolution of the dispute vide compromise dated 17.07.2019 on the following terms and conditions:-