RAJAT SAHAGAL Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A.28013/2018 (exemption)

(2.) As per the settlement, a total sum of Rs. 18,00,000/- was agreed to be paid to respondent no. The amount of Rs. 12,00,000/- has already been paid to respondent no. The balance amount of Rs. 6,00,000/- has been paid by way of Demand draft No.038354 dated 24.05.2018 drawn on HFDC Bank.

(3.) Learned counsels for the parties submit that the parties have settled their disputes and have amicably dissolved their marriage by mutual consent and decree of divorce filed before the Family Court, Tis Hazari Courts dated 201.2018 has been passed. It is further submitted on behalf of the parties that parties had entered into the settlement dated 08.12.2016.