PRAGYA TANDON Vs. DHEERAJ ARORA

JUDGEMENT

(1.) During the course of the mediation before the Supreme Court Mediation Centre, the parties have arrived at a Memorandum of Settlement dtd. 8/4/2022.

(2.) The Memorandum of Settlement is extracted below for convenience and reference :

(3.) The respondent had earlier paid an amount of Rs.5,00,000.00 out of the total sum of Rs.34,00,000.00 payable to the petitioner towards alimony. Two demand drafts for the balance of Rs.29,00,000.00 have been handed over by learned counsel appearing for the petitioner to the learned counsel for the respondent.