RAM PRAKASH AGGARWAL Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for the parties state that the disputes were between petitioner No. 1, husband, and respondent No. 2, wife, and father-in-law and mother-in-law, petitioner Nos. 2 and 3 respectively.

(2.) LEARNED counsel state that the disputes have been resolved and marriage of the petitioner No. 1 with respondent No. 2 has already been dissolved pursuant to a decree of dissolution of marriage under Section 13-B (2) of Hindu Marriage act. The petitioner No. 1 and the respondent No. 2 also state that all other disputes regarding the payment of money have already been resolved and a part of the amount as indicated in para 13 of the petition had been paid earlier and a sum of Rs. 6 lakh has been paid today in the court by 12 manager's cheques for rs. 50,000/- each bearing Nos. 007593 dated 10. 06. 2008, 009986 dated 14. 06. 2008, 029042 dated 17. 06. 2008, 004395 dated 07. 06. 2008, 004294 dated 16. 05. 2008, 007557 dated 06. 06. 2008, 007893 dated 09. 07. 2008, 007900 dated 10. 07. 2008, 009996 dated 15. 06. 2008, 007865 dated 03. 07. 2008, 010174 dated 04. 07. 2008 and 010193 dated 06. 07. 2008 all drawn on HDFC Bank, Rohini.

(3.) PARTIES state that in terms of the agreement, only an amount of Rs. 2. 00 lakh remains due which is to be paid at the time of withdrawal of domestic violence case pending in the court of Shri B. K. Sharma, Metropolitan Magistrate. Let the statement of respondent No. 2 be recorded.