MEDHA AGGARWAL Vs. RAJAT SINGHAL

JUDGEMENT

(1.) Both the parties are present in the Court today.

(2.) The appellant-wife is present in the Court, and she says that she has received rupees ten lakhs out of rupees twenty lakhs, and the respondent-husband has also affirmed said fact.

(3.) The respondent-husband has handed over a draft of rupees ten lakhs to the appellant-wife in the Court today. All the terms of the compromise have been completed today.