KIRAN BABBAR Vs. RITESH BABBAR

JUDGEMENT

(1.) The parties were referred to the Supreme Court Mediation Centre to workout the possibility of a settlement. Before the Supreme Court Mediation Centre, the parties have arrived at a settlement. The settlement agreement reads as follows:

(2.) As per the settlement agreement, the husband has today handed over the demand draft bearing No.697185 dated 21.03.2023 drawn on State Bank of India in favour Kiran Babbar for an amount of Rs.30,00,000.00 (Rupees Thirty Lakhs Only).

(3.) Both the husband and the wife are present in Court.