Full Judgment Text
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PETITIONER:
PRAMILA
Vs.
RESPONDENT:
RAMESHWAR & ANR.
DATE OF JUDGMENT03/11/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
HANSARIA B.L. (J)
CITATION:
1995 SCC Supl. (4) 614 JT 1995 (9) 134
1995 SCALE (6)400
ACT:
HEADNOTE:
JUDGMENT:
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.