AIROnline 2019 HP 1232

Himachal Pradesh High Court

Hon'ble Judge(s): Sandeep Sharma , J

Criminal P.C. (2 of 1974) , S.125— Hindu Marriage Act (25 of 1955) , S.13B— Maintenance - Claim by wife - Joint petition filed along with husband u/S.13-B of Hindu Marriage Act for dissolution of marriage by way of mutual consent - During pendency of application u/S. 13-B of Act decree of divorce by way of mutual consent came to be passed - Wife stating that on account of full and final settlement with husband she would withdraw application filed by her u/S. 125 Crpc - Once party agree to one time settlement, then it cannot claim maintenance - Wife not entitled to maintenance . (Para 12)