Dr Sanjiv Mahajan vs Dr Reena Mahajan And Anr
2022 Latest Caselaw 16836 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

259                                           FAO-5230-2019 (O&M)
                                              Decided on : 14.12.2022

Dr. Sanjiv Mahajan

                                                           ......Appellant(s)
                                    Versus

Dr. Reena Mahajan and another

                                                     ......Respondent(s)


CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA
        HON'BLE MS.JUSTICE HARPREET KAUR JEEWAN

Present:    Mr. Yogesh Mahajan, Advocate for the appellant.

            Respondent Nos.1 & 2 in person.

                *****
G.S. Sandhawalia, J. (Oral)

Case has been listed in the circulation list. Dr. Reena

Mahajan-respondent No.1 is present alongwith her father respondent No.2.

It has been brought to our notice that a compromise has been

effected inter se the parties on 03.09.2022 in the proceedings under

Section 125 Cr.P.C. before the Family Court at Palwal, subject to payment

of Rs.70 lakhs. As per the same, Rs.15 lakhs has been received by

respondent No.1-wife and the remaining amount is to be made by the

appellant-husband at the time of recording of their joint statement in the

second motion. As per the said compromise, the custody of the children

will also remain with the respondent No.1-wife.

Case has been now fixed for 23.03.2023 for recording the

second motion as per order dated 08.09.2022 in a petition filed under

Section 13-B of the Hindu Marriage Act, 1955.

                                1 of 2

 FAO-5230-2019 (O&M)                                                        -2-

Keeping in view the above, the present appeal which is

directed against the judgment dated 30.05.2019 passed by Civil Judge

(Senior Division), Palwal under the Guardians and Wards Act, 1890, has

been rendered infructuous and is disposed of accordingly. It is open to

either of the parties to revive the same, in case some issue still subsists.

                                               (G.S. SANDHAWALIA)
                                                       JUDGE



                                          (HARPREET KAUR JEEWAN)
14.12.2022                                         JUDGE
Naveen




    Whether speaking/reasoned :                         Yes/No
    Whether Reportable :                                Yes/No




                                 2 of 2