BHARAT B PAWAR Vs. GIRIJA B. PAWAR

JUDGEMENT

(1.) Challenge in this writ petition under Article 227 of the Constitution of India is to the order dtd. 17/8/2022 passed by the Trial Court rejecting application of petitioner seeking directions against the respondent to honor settlement pursis dtd. 30/9/2020. In the alternative, the petitioner prayed for return of all money and property which were given to the respondent in pursuance of joint settlement pursis dtd. 30/9/2020. The another order below Exhibit 69 for enforcement of joint pursis is also rejected on 17/8/2022.

(2.) The petitioner has filed a petition for divorce under Sec. 13(1) (i-a) of the Hindu Marriage Act ,1955. The proceedings were referred for mediation before the mediator.

(3.) On 30/9/2020, the petitioner and respondent agreed to settle the matter amicably.