V.N.Khare - (1.) ORDER
(2.) LEAVE granted. Yesterday four Bank Drafts totalling Rs. 80,000.00 were handed over to Ms. Indira Jaisingh , learned Senior Counsel appearing for the respondent by learned counsel for the appellant. Today, a further sum of Rs. 2000.00 has been handed over to Ms. Manjula Gupta, Advocate-on-record for the respondent. In view of the payment of such amount towards maintenance, learned counsels for the both the parties are agreed that the order under challenge be set aside and the trial Court may be directed to take in to consideration the defence of the appellant who is the respondent in the divorce petition. We, accordingly, set aside the order dated 25.8.2000 passed by the High Court as well as the order dated 15.6.2000 passed by the Additional District Judge, Chandigarh leaving the question of law open to be decided in an appropriate case. Learned counsel appearing for the appellant states that hereinafter the appellant shall continue to pay the monthly maintenance to the respondent during the pendency of the divorce petition. The appeal is allowed. There shall be no order as to costs. Appeal allowed.;