KURIAN,J. - (1.) Leave granted.
(2.) The appellant is before this Court, aggrieved by the order passed by the High Court in the matter of maintenance to his wife. Having seen the ailing condition of the appellant, who is present before us today, this Court passed the following order on 03.05.2017:- "Learned counsel for the petitioner submits that the petitioner and Respondent No.2 have been living separately ever since 1994 and in case notice is issued, there is a fair chance of settlement of the disputes once and for all. In view of the above submission, issue notice to Respondent No.2 only, returnable on 13.07.2017. The petitioner and respondent No.2 are directed to be present before this court on 13.07.2017. In the meanwhile, there will be stay of impugned order on the condition that the petitioner pays an amount of Rs. 50,000/- (Rupees Fifty Thousand) directly to Respondent No.2 by way of a Demand Draft drawn in her name, within a period of one month from today."
(3.) Thereafter, on 13.07.2017, this Court passed the following order:- "The petitioner is present in person. However, respondent No.2 is reported to be unwell. Learned counsel appearing for the respondent No.2, however, submits that Respondent No.2 is also willing for one-time settlement of the disputes once for all. Learned counsel for respondent No.2 is directed to get instructions as to what are the terms on which Respondent No.2 would like to settle the matter. List after three weeks.";