SHIRAZ AHMED Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A.12107/2018 (exemption)

(2.) 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 as per Muslim law has been passed. It is further submitted on behalf of the parties that parties had entered into the settlement before the Counselling Cell of the Family court, Karkardooma, Shahdara, Delhi on 09.11.2017.

(3.) As per the settlement, a total sum of Rs. 3, 50, 000/- was agreed to be paid to respondent no. 2. The amount of Rs. 2, 65, 000/- has already been paid to respondent no. 2. The balance amount of Rs.85, 000/- has been paid by way of cash which is accepted by respondent No.2.