SANTOSH KUMAR Vs. SHALINI THAKUR

JUDGEMENT

(1.) Petitioner primarily has assailed the order dated 30.04.2008. The order reads thus:

(2.) A bare perusal of the order quoted hereinabove, reveals that the same is a consent order. In view of this, the Court need not interfere with the matter. It is apparent that a sum of Rs.500/- per month has been agreed to be paid to Smt. Shalini Thakur, respondent by the petitioner as maintenance pendente lite besides litigation expenses and costs to the tune of 2,000/-. The amount is meager since the petitioner is serving in the Indian Air Force.

(3.) Consequently, no orders are required to be passed, except that the learned Additional District Judge, Ghumarwin, District Bilaspur, (H.P.) shall decide the H.M.A. Case No. 38/3 of 2006 as expeditiously as possible. The learned Additional District Judge, Ghumarwin shall ensure that the amount due to the respondent, Smt. Shalini Thakur, as per order dated 30th April, 2008, is paid by the petitioner-husband within a period of two months from today. The petition stands disposed of, so also the pending application(s), if any.