GOWRAMMA V. Vs. RAJESH KUMAR MEHTA

JUDGEMENT

(1.) The petitioner and her counsel are present.

(2.) The respondent and his counsel are present.

(3.) Joint memo is filed and it is signed by the petitioner, respondent and their respective counsels. As per terms of the joint memo, the matter is settled for Rs.5,50,000.00 (rupees Five Lakhs Fifty Thousand only) including the amount of Rs.5,00,000.00 (rupees Five Lakhs only) in deposit, deposited by the petitioner before the trial Court. The petitioner has no objections for the respondent to withdraw the said amount of Rs.5,00,000.00(rupees Five Lakhs only) in deposit, deposited by the petitioner before the trial Court.