ARUNEEMA DEVNATH Vs. VIJAY KUMAR DEVNATH

JUDGEMENT

(1.) The Court had prolong interaction with the parties, after interaction, parties have settled their disputes.

(2.) It is agreed that parties shall apply for grant of divorce by mutual consent. Respondent undertakes to pay a sum of Rs.75.00 lakhs in full and final settlement of all the claims of the appellant towards past, present and future alimony.

(3.) It is agreed between the parties that amount of Rs.75.00 lakhs shall be divided equally between the appellant and the two daughters i.e., Vidhisha and Archana i.e., Rs.25.00 lakhs each.