KAPIL MUNJAL Vs. STATE

JUDGEMENT

(1.) ON 26.09.2011, following order was passed by this Court:-

(2.) THEREAFTER, pursuant to notice appearance entered on behalf of respondent No.2 on 08.11.2011 and Court passed the order as under:-

(3.) I note that the Principal Judge, Family Courts, Dwarka has observed in the order dated 06.01.2012 that respondent No.2 received Rs. 1.75lacs vide DD No.610565 dated 03.01.2012 drawn on Canara Bank, Raja Garden, New Delhi. Therefore, the petitioner has paid total agreed amount of Rs. 3.50lacs to the respondent No.2 towards all her claim including permanent alimony and istridhan etc.