MOHAMMAD ARIF Vs. SHABANA QURESHI

JUDGEMENT

(1.) The present petition has been preferred by the petitioner for quashing the proclamation dated 17.01.2018, (Annexure (P-1) , requiring presence of petitioner published by Judicial Magistrate 1st Class, Nahan, District Sirmour, in Case No. 197/4 of 2016, titled as Shabana Qureshi versus Mohammad Arif.

(2.) I have heard the learned Counsel for the petitioner and also perused the record requisitioned from the Trial Court.

(3.) It is evident from the record that in pursuance to the compromise made on 11.04.2015 before the Lok Adalat, between the present petitioner and the respondent herein, the petitioner had agreed to pay Rs. 2500/- per month, as maintenance to the respondent and on the basis of the said agreement, the petition preferred by the respondent under Section 125 of the Code of Civil Procedure was disposed of by the Judicial Magistrate 1st Class, Nahan, vide order dated 11.04.2015.