MS. SOMYASHREE MISHRA Vs. SANJIB KUMAR PANDA

JUDGEMENT

(1.) IPA No. 1/2007 & IA Nos. 334 -335/2007.

(2.) THIS is a petition under Section 18 of Hindu Adoption and Maintenance Act, 1956 read with Order XXXIII of the Code of Civil Procedure, 1908, for grant of permanent maintenance to the petitioner/applicant.

(3.) THE parties agreed that undertaking to pay the amount shall be recorded in the first motion for divorce by mutual consent and the respondent has also undertaken to pay a sum of Rs. 50,000/ - by way of a Pay Order at the time of recording of the statement in the first motion towards full and final settlement of the claims of Ms. Soumyashree Mishra/petitioner. The petitioner has also undertaken that she would have no further claims on the respondent and that on release of the FDR along with interest plus an additional amount of Rs. 50,000/ -, she will not claim anything further. The petitioner also undertook to move an application for quashing of the complaint filed by her under Section 498 -A of the Indian Penal Code. The petitioner also agreed that on decree of divorce by mutual consent being granted, she will inform the passport office and will change her name and status within 30 days of obtaining the decree of divorce by mutual consent. The petitioner has also undertaken not to pursue the proceedings against the respondent under Section 125 of the Criminal Procedure Code, 1973, which are pending in the court of Ms. Ruby Alka Gupta, Learned Metropolitan Magistrate.