SMT. SUHASINI CHANDRAKANT SUGANDHI Vs. CHANDRAKANT THAKURDAS SUGANDHI

JUDGEMENT

(1.) This appeal challenges the judgment and decree dated 09.07.2010 passed by the Family Court at Amravati in Petition No. C/49/2009, granting monthly maintenance of Rs.5,000/- to the appellant-wife and also directing the respondent-husband to pay Rs.5,00,000/- in lump sum for medical treatment of the petitioner-wife.

(2.) The appeal was admitted on 09.08.2011. On 22.06.2017, this Court passed an order as under;

(3.) The report dated 13.10.2017 of the Mediator is placed on record, stating that the mediation is successful in terms of the agreement dated 12.10.2017, signed by both the parties before the Mediator. Para 10 and 11 of the agreement dated 12.10.2017 being relevant are reproduced below.