Inder Mohan vs Gurpreet Kaur
2022 Latest Caselaw 10910 P&H

231   IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH

                                         CRM-M-38486-2019
                                         Date of Decision: 09.09.2022

INDER MOHAN                                      ... PETITIONER
                                  VS.
GURPREET KAUR                                    .. RESPONDENT

CORAM: HON'BLE MR. JUSTICE VIVEK PURI

Present :   Mr. Piyush Gill, Advocate, for the petitioner.

            Mr. Jasraj Singh, Advocate, for the respondent.

                          *****

VIVEK PURI, J.(ORAL)

The petitioner has assailed the order dated 07.01.2019

(Annexure P-3 and P5) and the order dated 02.03.2019 (Annexure P-4)

passed by the Court of learned Additional Sessions Judge, Hoshiarpur in the

proceedings initiated by the respondent under Sections 12/20 of the

Protection of Women from Domestic Violence Act.

It has been stated that in the said proceedings, maintenance @

Rs.7,000/- each per month has been awarded in favour of the respondent

and minor child.

Learned counsel for the respondent submits that the

matrimonial dispute has been amicably settled in the FIR No.169 dated

19.12.2013 under Sections 406 and 498-A IPC registered at Police Station

City, District Hoshiarpur at the instance of the respondent against the

petitioner and the same has been quashed in terms of the order dated

30.08.2022 passed in CRM-M-15219-2022. All the disputes between the

parties have been amicably settled. Even the marriage of the parties has

been dissolved by a decree of divorce by mutual consent in terms of the

judgment and decree dated 04.07.2022 passed by the learned Principal

1 of 2

Judge, Family Court, Hoshiarpur. A sum of Rs.13,50,000/- has been paid on

account of permanent alimony to the respondent and the custody of minor

daughter shall also remain with her. In such circumstances, the respondent

will not execute of the order of maintenance that has been passed in her

favour in the proceedings under the Protection of Women from Domestic

Violence Act. In view of the amicable settlement, the petition has been

rendered infructuous.

Learned counsel for the petitioner has not disputed the

aforesaid factual assertions as put forth by the learned counsel for the

respondent and has also submitted that the petition has become infructuous.

In these set of circumstances, the petition is dismissed as

having been rendered infructuous.

09.09.2022                                     (VIVEK PURI)
smriti                                             JUDGE

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




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