SASWATI PARIDA Vs. ROHIT PARIDA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-wife seeking transfer of Hindu Marriage Petition No.677 of 2006 pending before Addl.District Judge/Family Court No.19, Tis Hazari, Delhi to a court of competent jurisdiction or the Family Court at Mumbai, Maharashtra.

(2.) In order to explore the possibility of a settlement, this Court on 10/8/2007, referred the matter to the Mediation Centre, Tis Hazari, Delhi. On conclusion of the mediation proceedings, Mr. Sunil Gaur, Judge Incharge, Mediation Centre, Tis Hazari, Delhi has sent a report dtd. 22/9/2007. As per the report, the parties have entered into a settlement and have agreed to dissolve their marriage by a decree of divorce by mutual consent without making allegations and counter allegations against each other. The consent terms have been signed by Dr. Sudhir Kumar Jain, Mediator/Settlement Judge, by both the parties and their respective advocates. Copy of the report be kept on record.

(3.) I.A.No.2 has been filed by the respondent for disposal of the transfer petition in terms of the settlement arrived at between the parties. As per one of the terms of settlement, the respondent-husband had agreed to pay a sum of Rs.30,00,000.00 (Rupees thirty lac). Accordingly, two Demand Drafts, viz., Demand Draft No.009157 dtd. 7/12/2007 for Rs.20,00,000.00 and Demand Draft No.009158 of the same date for a sum of Rs.10,00,000.00 both drawn on H.D.F.C. Bank, Mumbai Fort, have been handed over to the counsel for the petitioner in Court today.