PIARO Vs. NEELAM

JUDGEMENT

(1.) By way of instant Cr. Revision petition filed under Ss. 397 and 401 CrPC, challenge came to be laid to order dtd. 7/3/2020 passed by Principal Judge, Family Court, Chamba, District Chamba, Himachal Pradesh in Petition No. 96 of 2019 (125 CrPC), whereby learned court below, while allowing application under S. 125 CrPC, filed by the respondents, directed the petitioner herein to pay Rs.2,500.00 per month to the petitioner No.1 and Rs.1,250.00 each to petitioners Nos. 2 and 3 from the date of petition.

(2.) Having regard to nature of dispute inter se parties, this court directed parties to remain present in the court. On 15/7/2022, parties came present in court and agreed to get the matter settled for all times to comes. As per amicable settlement arrived inter se parties, petitioner expressed readiness to pay Rs.8.00 Lakh in four installments, and such offier/proposal was accepted by respondent No.1 namely Neelam. Pursuant to aforesaid order, entire sum of Rs.8.00 Lakh was deposited in bank account.

(3.) On 7/3/2023, learned counsel for the petitioner, while making available receipts with regard to deposit of aforesaid amount in the bank account of respondent No.1, requested the court to call upon respondent No.1 to withdraw all the cases filed by her against the petitioner in terms of compromise arrived inter se parties. Since on that day, learned counsel for the respondents had no instructions with respect to receipt of amount, matter was adjourned for today's date, enabling learned counsel for the respondents to have instruction.