Mangar Mahto vs Pyari Devi .... ...Opp. Party
2024 Latest Caselaw 288 Jhar

Jharkhand High Court

Mangar Mahto vs Pyari Devi .... ...Opp. Party on 11 January, 2024

Author: Subhash Chand

Bench: Subhash Chand

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Cr. Rev. No. 1069 of 2023
Mangar Mahto                       .... ...Petitioner
                     Versus
Pyari Devi                         .... ...Opp. Party
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

For the Petitioner : Mr. Atanu Banerjee, Advocate For the Opp. Party : Mr. Santosh Kumar, Advocate

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Order No. 05/ dated 11.01.2024 Learned Counsel Mr. Atanu Banerjee on behalf of the

petitioner and on behalf of Opp. Party, learned Counsel are

present.

2. Learned Counsel for both the parties has submitted that a

compromise has arrived between the parties wherein both have

decided to live together and to this effect I.A.No.11527 has been

filed.

I.A.No.11527 of 2023

The instant Interlocutory Application is on behalf of

petitioner and also on behalf of Opposite Party as well with the

prayer to decide this Cr. Revision in the light of the compromise

arrived between the parties and the copy of the compromise

arrived between the parties has been annexed with this I.A.

2. In para 3 of the same it has been stated that both the

parties are residing in one house under same room and no

dispute is left between them and they do not want to contest the

Maintenance Petition.

3. In view of the compromise annexed with this I.A. the prayer

as made is hereby allowed.

4. Accordingly, I.A.No. 11527 of 2023 stands disposed of.

The instant Cr. Revision is directed against the Judgment

dated 03.06.2023 passed by the learned Addl. Principal Judge,

Additional Family Court, Bermo at Tenughat in Original

Maintenance Case No. 340 of 2021 wherein the petitioner has

been directed to pay the maintenance of Rs. 7,000/- per month to

the Opposite Party.

2. Since during the pendency of this Cr. Revision a

compromise has arrived between the parties and the compromise

is also made part of I.A.No.11527 of 2023 wherein it has been

decided that both the parties are residing as husband and wife

together. As such no dispute is left.

3. In view of the I.A.No.11527 of 2023 of which annexure is

made, the settlement arrived between the parties, this Cr.

Revision is hereby disposed of and the impugned Judgment

passed by the learned court-below is set aside.

(Subhash Chand, J.) P.K.S.