HARPIT SINGH ANAND Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Leave granted.

(2.) All these appeals arise out of matrimonial dispute between Harpit Singh- the husband and Gurpreet Anand Kaur - the wife, who were married on 7th January, 2001. They have no issue from the said marriage and from the record it is seen that the disputes that have arisen between the two have reached such a position that the marriage has broken down irretrievably inspite of efforts of all well wishers. Parties have taken recourse to criminal proceedings against each other, details of which will be referred to hereinafter. It is because of the criminal complaint filed by the parties against each other, the above s. L. Ps. , seeking various reliefs including the relief of anticipatory bail, have been preferred before this Court. Fortunately, good sense has since prevailed and parties have now come to an amicable settlement and filed a compromise deed signed by both the husband and the wife witnessed by other well wishers before this court. The deed is dated on 22nd September, 2003 and the same is taken on record.

(3.) As per the terms of the deed one of the terms of the said settlement is that the husband has to pay sum of Rs. 5,00,000/- (Rs. Five lacs only) to the wife towards full and final settlement of all her claims for maintenance - past, present and future which amount has been paid in this Court receipt of which the wife acknowledges and the wife has relinquished all her rights to claim any maintenance or alimony - past, present or future.