M MURLIMOHAN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) I have heard the learned counsel for the parties.

(2.) RESPONDENT No. 2 is present in the court who has been identified by SI shri Umesh, Investigation Officer, Police Station Ambedkar Nagar.

(3.) LEARNED counsel for the petitioners states that there has been settlement between the petitioner No. 1 and respondent No. 2. A decree of divorce by mutual consent has been granted by decree dated 22nd April, 2008. Regarding the claims of the respondent No. 2, it had been settled that the husband, petitioner No. 1, shall pay a sum of Rs. 10. 00 lakhs to respondent No. 2 out of which Rs. 6. 00 lakh was paid earlier and a sum of Rs. 4. 00 lakh by way of a demand draft No. 018274 dated 26. 05. 2008 for a sum of Rs. 3. 00 lakh drawn on Corporation Bank in favour of the respondent No. 2 and by another demand draft No. 042371 dated 26. 05. 2008 drawn on ICICI Bank Limited for a sum of Rs. 1. 00 lakh in favour of the respondent No. 2, has been paid today in the court. The respondent No. 2, who is present in the Court, states that she does not wish to continue proceedings arising out of her complaint pursuant to which FIR No. 67/2007 dated 25th january, 2007 was registered under Sections 498a/406/34 IPC at Police Station ambedkar Nagar, New Delhi against her husband and other petitioners.