ARIJIT BHOWMICK Vs. SARMISTA BISWAS

JUDGEMENT

(1.) This appeal has been filed against the judgment dtd. 25/10/2016 passed by the Family Court by which the petition filed by the respondent under Sec. 9 of the Hindu Marriage Act, 1955 has been allowed.

(2.) Learned counsel for the parties jointly submit that the dispute between the parties have been amicable settled. The terms and conditions of the settlement are as under:

(3.) In view of the aforesaid compromise arrived at between the parties, the marriage performed between the parties on 14/7/2013 is dissolved by a decree of divorce. The appellant has handed over two Demand Drafts worth Rs.10,50,000.00 to the respondent, the receipt of which the respondent acknowledges.