1. The senior counsel for the applicant and the counsel for the respondents agree that this civil review application be disposed of by the following order:
(i) The order dated 23rd April, 1999 stands as it is, in so far as the dissolution of marriage between the parties to the appeal is concerned. The waiver of maintenance (permanent alimony) by the respondent No. 2 as recorded in the order dated 23rd April, 1999 also stands.
(ii) The applicants (daughters) are free to pursue their legal remedy for maintenance against the present respondent No. 1 in appropriate proceedings in accordance with law and in that event the statement of the mother (respondent No. 2) foregoing the claim of maintenance on their behalf shall not come in their way nor bind the applicants.
