RUPALI AGARWAL Vs. AMIT AGARWAL

JUDGEMENT

(1.) It is brought to our notice that the parties have arrived at an amicable settlement of all their disputes in the mediation proceedings at the Supreme Court Mediation Centre, New Delhi. They have also filed a Memorandum of Settlement dated 21.01.2019 duly singed by both the parties, their respective counsel and the learned Mediator. The parties to abide by the terms and conditions mentioned in the Memorandum of Settlement, referred to above, and scrupulously follow them.

(2.) In terms of the Settlement, the respondent has handed over to the appellant two separate Demand Drafts Nos.519961 & 519962 dated 21.01.2019 for a total sum of Rs.10,00,000.00 (Rupees Ten Lacs) in the name of petitioner/Ms. Rupali Agarwal, which has been duly acknowledged by her.

(3.) As agreed in the Memorandum of Settlement, the decree of divorce is granted exercising our jurisdiction under Art. 142 of the Constitution of India. Accordingly, as jointly prayed and agreed by the parties the marriage between Ms. Rupali Agarwal and Mr. Amit Agarwal is dissolved by a decree of divorce by mutual consent .