ZEENY JHELUMI Vs. INDERPREET SINGH JHELUMI

JUDGEMENT

(1.) The present appeal is directed against the order dated 20th March, 2018 passed by Principal Judge (South), Family Courts, Saket. Some necessary facts which are required to be noticed for disposal of this appeal are as under:-

(2.) Various allegations and counter-allegations have been made in this petition. It is not necessary to record the same. With a view to appreciate the submissions of learned counsels appearing for the parties we deem it appropriate to reproduce order of 20th March, 2018 (the 'impugned order'):-

(3.) Mr. Patwalia, learned Senior Counsel appearing for the appellant submits that although the order is a consent order, but in the concluding part of the order the Family Court has directed that the appellant would continue to get rent amounting to Rs.2.5 lacs while giving reference to the terms of settlement arrived at between the parties before the Delhi High Court Mediation and Conciliation Centre on 2nd June, 2017 where a sum of Rs.6,25,000/- was agreed upon. It is contended by Mr. Patwalia that as per settlement more particularly reflected at page 92 of the paper book, the appellant was to receive 6.25 lacs per month. The relevant portion relied upon is reproduced below:-