KAPIL SHARMA Vs. NEELAM SHARMA

JUDGEMENT

(1.) Present petition is filed under Article 227 of the Constitution of India against the order dated 18.2.2013 passed by the learned District Judge Mandi in HMP No. 41 of 2012 vide which interim maintenance pendentelite allowance to the tune of Rs. 4000/- (Rupees four thousand) was granted to the respondent from the date of application. Learned Advocate appearing on behalf of the petitioner offered to pay an amount of Rs. 3000/- (Rupees three thousand) from the date of application. Offer given by learned Advocate appearing on behalf of the petitioner is accepted by learned Advocate appearing on behalf of the respondent. Learned Advocate appearing on behalf of the respondent further submitted that he has no objection if maintenance pendentelite allowance is reduced to Rs. 3000/- from Rs. 4000/- per month. In view of the above stated facts order of learned District Judge is modified to the extent that petitioner will pay maintenance pendentelite to the respondent to the tune of Rs. 3000/- per month from the date of application. Order of learned District Judge is modified to this extent only. No order as to costs. Petition is disposed of. Pending applications if any also disposed of. Certified copy of this order be transmitted to learned District Judge Mandi Circuit Court at Sarkaghat for compliance.