S.N. ABHINANDANA Vs. M.P. SAROJA

JUDGEMENT

(1.) This appeal under Sec. 28 of the Hindu Marriage Act, 1955 has been filed against judgment dtd. 7/1/2012 passed by Principal Civil Judge (Sr.Dn.) in M.C.No.8/2002 by which a decree of divorce was granted by the trial court dissolving the marriage between the parties on 29/4/1990.

(2.) The appellant has agreed to pay the respondent an amount of Rs.4,00,000.00(Rupees Four Lakhs Only) towards the full and final settlement of all the issues raised by the respondent against him and the respondent has also agreed to the same.

(3.) The appellant has agreed to pay the said amount of Rs.4,00,000.00 vide demand draft dtd. 10/2/2022 bearing No.657830, in favour of M.P. Saroja and drawn on State Bank of India, Sriramapura Branch, Mysuru-570023, and the said DD will be handed over to the respondent before the Hon 'ble High Court at the time of passing of the final order on this settlement agreement.