BRIJMOHAN BANSAL Vs. GOVERNMENT OF NCT ( DELHI)

JUDGEMENT

(1.) Crl. M.A.No.16003/2015 (for exemption)

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Sweta Kumari, consequent upon certain matrimonial and domestic disputes having arisen between the parties. The case is at the initial stage of investigation. Meanwhile, the respondent No.2 and the petitioner have amicably settled their disputes before the Delhi High Court Mediation and Conciliation Centre, Delhi High Court, vide settlement agreement dated 27.08.2014, for a total sum of Rs.12,50,000/- (Twelve Lacs Fifty Thousand). Out of which, a sum of Rs.4,00,000/- (Four Lacs) was paid on 27.08.2014 itself and two instalments of Rs.1,00,000/- (One Lac) and Rs.3,00,000/- (Three Lacs) respectively were paid at the time of recording first motion petition and second motion petition for divorce by mutual consent. The balance amount of Rs.4,50,000/- (Four Lacs Fifty Thousand) is paid today in Court by way of demand draft bearing No.402291 dated 30.09.2015, drawn on Syndicate Bank, Rajnagar, Ghaziabad-201002, in favour of the respondent No.2, which facts have not been disputed by the respondent No.2.

(3.) Learned counsel for the petitioner further submits that consequent to the said settlement, marriage between the petitioner and respondent No.2 has been dissolved vide decree of mutual divorce dated 14.08.2015 under Section 13B(2) of the Hindu Marriage Act, 1955. Thus, respondent No.2 does not wish to pursue her case further against the petitioner.