UPASANA GUPTA Vs. SANJEEV KUMAR GUPTA

JUDGEMENT

(1.) This is wife's appeal under Sec. 19 of the Family Court Act against the judgment and decree dtd. 8/8/2011 and 24/8/2011, respectively passed by the Additional Family Judge, Rishikesh, whereby the suit filed by the respondent/husband under Sec. 13 of the Hindu Marriage Act, 1955 has been decreed.

(2.) Meanwhile, during the pendency of the appeal, efforts were made initially for reconciliation and thereafter for settlement between the parties. Finally, the parties have arrived at a settlement. Subsequently, the matter was referred by this Court to the Registrar (Judicial), where the parties have entered into a settlement which has been reduced to writing. The compromise deed reads as under:

(3.) As per the compromise reached between the parties, out of permanent alimony of Rs.7,50,000.00 (Rupees Seven Lakh Fifty Thousand only), an amount of Rs.2,50,000.00 (Rupees Two Lakh Fifty Thousand only) has already been paid to the appellant before the court below, which is admitted by the appellant. In other words, out of total amount of Rs.7,50,000.00 (Rupees Seven Lakh Fifty Thousand only), an amount of Rs.4,50,000.00 (Rupees Four Lakh Fifty Thousand only) has to be paid by the respondent to the appellant as per the compromise deed.