LAWS(MEGH)-2022-8-30

SATISH SAHA Vs. MADHABI SAHA

Decided On August 04, 2022
Satish Saha Appellant
V/S
Madhabi Saha Respondents

JUDGEMENT

(1.) This instant matter concerning a matrimonial dispute had been referred for mediation by this Court, to allow the parties to endeavour to arrive at a settlement. However, the mediation proceedings failed and no settlement could be achieved, as such, the matter has been listed for hearing again before this Court.

(2.) Today, Ms. P. Agarwal, learned counsel for the respondent submits that after due consideration by the respondent as to the factual circumstances surrounding the matter, especially to the fact that the parties have been living apart since 1996, the respondent is willing to accept the offer made by the appellant that had been made in the mediation proceedings for a settlement amount of Rs.6.00 Lakhs and for dissolution of the marriage between the parties. The submissions are duly noted.

(3.) The appellant who is present in Court has reiterated the offer of settlement on the said amount of Rs.6.00 Lakhs, but however prays that he may be allowed to complete the said payment in 3(three) months. This proposal is not objected to by the counsel for the respondent.