ARUN PRAKASH Vs. MANSI SHARMA

JUDGEMENT

(1.) The present appeal under Sec. 19(1) of the Family Courts Act, 1984 has been filed by the appellant seeking the setting aside of Order dtd. 16/1/2023 passed by learned Judge, Family Court, Tis Hazari Court, (Central District), New Delhi in HMA No.116/2020, whereby the appellant has been directed to pay monthly maintenance of Rs.40,000.00 to the respondent-wife.

(2.) The parties are present in person with their respective counsel. We have interacted with the parties in the chamber for a substantial time and the parties have mutually agreed to settle inter se disputes on following terms and conditions:-

(3.) Both the parties have mutually agreed and undertaken that they shall remain bound by the settlement reached before this Court today and shall withdraw/get quashed all the pending litigations against each other or their family members arising out of this marriage and the erring party shall be liable to be prosecuted under the provisions of Contempt of Courts Act, 1971.