- (1.) Leave granted.
(2.) Heard the learned counsel appearing for the parties.
(3.) In this matter, vide order dated 08.01.2018, notice was issued limited to the extent of determination of maintenance amount. Pursuant to this, we made an attempt to settle the matter once and for all, however, the learned counsel appearing for the sole respondent submits that his client is not in a position to give a lump-sum amount to the petitioner and thus, the endeavor to settle failed.;