RAM PRAVESH YADAV Vs. PARBATI DEVI

JUDGEMENT

(1.) This first appeal has been preferred against the judgment and decree dated 7.8.2013 delivered by the Principal Judge, Family court, Bokaro in Matrimonial Suit No. 204 of 2010.

(2.) Counsel for the appellant submitted that he is the original applicant before the learned trial court who has preferred an application for dissolution of the marriage between the parties and it is submitted by the counsel for the appellant that a sum of Rs.1,05,000.00 was already paid as one time maintenance on the basis of a compromise entered into between the parties in Maintenance Petition Case No. 04 of 2008. This aspect of the matter has not been properly appreciated by the Principal Judge, Family court, Bokaro and, therefore, instead of Rs.1,50,000.00, now only Rs.45,000.00 is to be paid by this appellant to the respondent.

(3.) Counsel for the respondent has submitted fairly that the respondent is ready and willing to accept the amount of Rs.45,000.00 because amount of Rs.1,05,000.00 is already paid for one time maintenance of the respondent. Counsel for the respondent has further submitted that the judgment and decree passed by the Principal Judge, Family court, Bokaro may be suitably modified to the said extent.