BHARAT BHUSHAN Vs. RANJANA SHARMA

JUDGEMENT

(1.) Present petition has been filed against the order/judgment dated 23.10.2017 passed by learned Additional Sessions Judge-I, Shimla in criminal appeal No. 6- R/10 of 2017 on 23.10.2017 whereby he has affirmed the order dated 17.1.2017 passed by learned Judicial Magistrate 1st Class, Court No. II, Rohru in case No. 36/3 of 2016 wherein the respondent/wife has been held to be entitled for maintenance of Rs.4000.00 per month from the petitioner/husband from the date of filing of petition.

(2.) During pendency of present petition, learned counsel, under instructions of parties, had conveyed the possibility of amicable settlement and therefore, the matter was referred to learned Mediator for mediation. As per report of learned Mediator, on the basis of statements of parties recorded before him on 19.9.2018, the parties have settled the dispute amicably amongst them as agreed by parties in their statements recorded by learned Mediator.

(3.) Today parties, duly identified by their respective counsel, are present in Court and their separate statements on oath have been recorded, wherein all terms and conditions of compromise have been deposed and accepted by them.