UPENDER SAINI Vs. STATE

JUDGEMENT

(1.) THE petitioner No. 1, husband, and respondent No. 2, wife, are present.

(2.) THE marriage between the petitioner No. 1 and respondent No. 2 has been dissolved by a decree of dissolution of marriage dated 9th April, 2008 under Section 13 B (2) of Hindu Marriage Act. Learned counsel for the parties contend that all the disputes have been amicably settled between the parties and pursuant to the settlement it had been agreed that the respondent No. 2 shall be entitled for rs. 6. 60 lakh, out of which Rs. 4. 00 lakh has already been paid and an amount of rs. 2. 60 lakh has been paid to the respondent No. 2 in the Court today by a banker's Cheque bearing No. 493925 dated 04. 07. 2008 drawn on Indian Overseas Bank.

(3.) LET the statement of respondent No. 2 be recorded. Respondent No. 2 is identified by her counsel.