VIJI LIVINGSTON Vs. U U LIVINGSTON

JUDGEMENT

(1.) THE appellant being aggrieved by the Judgment and Decree dated 05.01.2010 passed in M.C.No.425/2003 on the file of the III Additional Principal Judge, Bangalore, allowing the petition filed by the respondent herein under Section 10(ix)(x) of the Indian Divorce Act, has presented this appeal.

(2.) LEARNED counsel appearing for the respondent filed a memo stating that the matter has been settled between the parties as per the Memorandum of Agreement dated 02.07.2012, transmitted to this Court by the Mediation Centre, Bangalore. As per the compromise, the respondent had obtained a demand draft dated 27.06.2012 bearing No.596910 for Rs.10,00,000/- in the name of the appellant. The same is incorporated in Para 6 of the Memorandum of Agreement. However, the appellant wanted the demand draft in her changed name as VIJI FABIOLA and the respondent has taken a fresh demand draft for Rs.10,00,000/- dated 02.07.2012 bearing No.596977 drawn on State Bank of India, Special PBB Branch, Bangalore. The same is handed over to the appellant, which is duly acknowledged by her. Therefore the respondent prays to incorporate the changed number of demand draft as D.D.No.596977 dated 02.07.2012 drawn on State Bank of India, Special PBB Branch, Bangalore, payable at State Bank of India, Drawee Branch at Coonoor (RS), while recording Memorandum of Agreement dated 02.07.2012, which is transmitted to this Court by the Mediation Centre, Bangalore.