DINKAR LAL MEHTA, J. - (1.) THIS case is having a chequred history of the litigation between husband and wife. Earlier divorce petition has been filed and when interim maintenance was granted by the Court, the divorce petition was withdrawn.
(2.) SUBSEQUENTLY the wife filed an application under Section 125 Cr. PC. Taking a long time the application has been decided by the learned District and Sessions Judge on 13 -2 -1985. Learned Sessions Judge granted Rs. 125/ -p.m. for the maintainance of wife and 200/ - p.m. for the maintenance of remaining three children. Thus the total amount of Rs. 325/ -p.m. was granted on account of maintenance. Persuasive method prevailed in the Court today and both the parties have come to the compromise on the following terms and conditions: (1) That the petitioner shall pay the total arrears of the maintenance accrued upto this date to the non -petitioner within a period of two months; (2) That the amount shall be deposited in the Bank in a Fixed Deposit and the in erest shall be made available to the wife quarterly; (3) That the amount shall be deposited in the name of non -petitioner Smt. Sushila Devi in the following manner: (a) that an amount of Rs. 4500/ - shall be deposited in the name of Smt. Sushila Devi herself and she will be entitled to get the interest; (b) that the remaining amount of the arrears shall be deposited in the name of Deepak, Manoj and Tina and she shall be the guardian for the purpose of deposit of the minors and she will get the interest as a guardian of the minors Both the F.D. receipts shall be delivered to Sushila Devi. Mr. Dhanker learned counsel for the non -petitioners undertakes that non -petitioner Sushila Devi and three minor children will go at the residence of husband petitioner.
(3.) THE husband petitioner undertakes that he will maintain all the children and his wife in a good way and shall give them love and affection as is required from the father/husband.;