The dispute is between the appellant and respondent no. 5, who happens to be mother and son, in respect of maintenance of appellant. When the matter was taken up in the first round, we directed both the parties to sit together to settle the matter as it is a matter between mother and son. Both the parties have readily agreed to sort out the problem.
Thereafter both the parties have submitted a written compromise that as per the settlement the appellant would get Rs. 6,000/- per month from the respondent no. 5 and respondent no. 5 shall pay to the appellant Rs. 6,000/- per month by way of maintenance. Apart from this, appellant shall also be entitled for medical treatment under the medical card issued to respondent no. 5. The aforesaid compromise appears to be in the larger interest of the parties and to sort out the dispute between the mother and son.
The aforesaid compromise is taken on record.
Learned counsel for respondent nos. 1, 2 & 3 submits that it is a dispute between the appellant and respondent no. 5 and he has no objection if the compromise as arrived between the parties-appellant and respondent no. 5 is taken on record.
In view of aforesaid, we dispose of this appeal in terms of the compromise filed by the parties and duly signed by their respective counsel. This compromise petition filed by the parties shall be part of this order and be given effect to by both the parties-appellant and respondent no. 5.
No order as to costs.
C.C, as per rules.
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