- (1.) Both the parties are present in person in Court.
(2.) Learned counsel for the respondent submitted that after she was handed over the custody of the child, she is keeping good health. It was further submitted that both the parties have already filed a petition for divorce by mutual consent under Section 13-B of the Hindu Marriage Act, 1955. Lumpsum Rs 4,00,000/- has been settled as permanent alimony. Out of which Rs 2,00,000/- have already been paid at the first motion. The next date of hearing of the case is fixed for 12.10.2012.
(3.) As per the understanding between the parties, the child will remain with the husband. The child is stated to be about 2_1/2 years old. Final decision about the custody of the child will be taken at the time of disposal of the divorce petition filed by the parties. Till such time, as the child will remain with the mother, for her day to day expenses, the petitioner shall pay a total sum of Rs 10,000/- i. e. Rs 2,000/- per month for a period of five months till the next date of hearing fixed before District Judge, Sangrur where the divorce petition filed by the parties is pending. Thereafter, the parties will abide by whatever order is passed by learned District Judge, Sangrur. The amount shall be deposited either in lumpsum or in monthly instalments of Rs 2,000/- in the saving Bank account No. 72149 in Union Bank of India, Sangrur in the name of Sh. Bhagwant Singh, grand father of the respondent, with whom she is living.;