Pramila Vs. Rameshwar & Anr [1995] INSC 628 (3 November 1995)
Ramaswamy, K. Ramaswamy, K. Hansaria B.L. (J)
CITATION: 1995 SCC Supl. (4) 614 JT 1995 (9) 134 1995 SCALE (6)400
ACT:
HEAD NOTE:
O R D E R
Leave granted.
We have heard learned counsel for the parties. They agreed across the Bar, at the suggestion of the Court, that respondent No.1 would pay to respondent a sum of Rs.700/- [Rupees seven hundred] per month starting from November 1, 1995 on or before 5th of every succeeding month. All the pending proceedings between the parties stand closed. There shall be a decree of divorce by mutual consent under Section 13-B of the Hindu Marriage Act, 1956, with effect from the date of the judgment of the lower appellate court, i.e., from December 22, 1989. In case the respondents commit any default in payment of alimony the appellant would be at liberty to have it recovered by arrest and detention in prison.
The appeal is disposed of accordingly. No costs.
