VIJAY BHARDWAJ Vs. ALKA SHARMA

JUDGEMENT

(1.) Parties are present in person along with their respective counsels. The parties have settled their disputes and a settlement agreement dtd. 6/3/2023 has been executed. The original settlement agreement is produced in Court. The same is taken on record.

(2.) Both the parties undertake and assure that they have duly signed the settlement agreement and undertake to abide by the respective obligations in the settlement agreement.

(3.) In terms of the settlement, a total sum of Rs.15.00 lakhs by way three pay orders bearing Nos. 385520 dtd. 2/3/2023, 385521 dtd. 2/3/2023 and 385502 dtd. 21/2/2023 for a sum of Rs.3,00,000.00, Rs.6,00,000.00 and Rs.6,00,000.00, respectively is to be paid to the respondent in full and final settlement of all her past, present and future claims towards dowry, stridhan, gifts, maintenance, permanent alimony, etc. The pay orders, in original, have been produced. The photocopy of the same are annexed with the application. The settlement agreement is taken on record.