NIKUNJ THAPAR & OTHERS Vs. STATE AND ANOTHER

JUDGEMENT

(1.) Crl. M.A. 29881/2018 (Exemption)

(2.) Learned counsels for the parties submit that the parties have settled their disputes and the settlement before Delhi Mediation Centre, Tis Hazari Courts, Delhi on 27.01.2018 has been executed between the parties. As per the settlement, a total sum of Rs. 10 lakhs has been agreed to be paid to respondent no. A sum of Rs. 4,00,000/- has already been paid. Further sum of Rs. 3,00,000/- has been paid to respondent no. 2 today in Court by way of DD No. 466494 dated 09.08.2018 issued by Syndicate Bank.

(3.) It is submitted that the balance amount of Rs. 3,00,000/- shall be paid to respondent no. 2 at the time of recording of second motion mutual divorce. Petitioner who is present in court undertakes that the said amount shall be paid as agreed. The undertaking is accepted.