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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.