MANDEEP & ORS Vs. STATE (NCT) OF DELHI

JUDGEMENT

(1.) Crl.M.C. 4655/2015

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Smt. Sweeti due to some matrimonial disputes. Thereafter, both the parties entered into a settlement on 25.05.2015. Consequent thereto, petitioner no. 1 and respondent no. 2 jointly filed a first motion petition under Section 13 (B) (1) of HMA for dissolution of marriage, which was allowed on 06.07.2015 and the second motion would be filed after elapsing of the statutory period. Ld. Counsel further submits that as per the settlement respondent no. 2 has received the entire agreed amount of Rs.6 Lakh as full and final settlement. Thus, she does not want to pursue the case further against the petitioners.

(3.) Respondent No.2 is personally present in the Court with her Counsel named above. A photocopy of her Aadhar Card being no. 357546867542 is placed on record. Ld. Counsel on instructions does not dispute whatever stated by the counsel for the petitioners and submits that respondent no. 2 has settled all her disputes with the petitioners vide settlement dated 25.05.2015. First motion petition for dissolution of marriage has already been recorded and she has received the entire agreed amount. Thus, she has no complaints whatsoever against the petitioners and if the present petition is allowed, she has no objection.