SIDDHARTH SHRIVASTAVA Vs. USMI SHRIVASTAVA

JUDGEMENT

(1.) The matter was referred for mediation and in the mediation process held before the mediator Smt. Giribala Singh, parties have agreed to resolve the dispute in the following terms. : "Appellant has given three cheques of a total a sum of Rs.5,50,000/ - (Rupees Five Lacs Fifty Thousand) in favour of respondent Smt. Usmi Shrivastava (Khare). The descriptions of the cheques is as follows - cheque no. 405358 drawn on State Bank of India for Rs.4,00000/ - by Rajeev Shrivastava (father of appellant), cheque no. 008091 drawn on Central Bank of India for Rs.1,00000/ - by Shri Jayprakash Shrivastava (paternal uncle of appellant) and cheque no. 038336 drawn on IDBI Bank for Rs.50,000/ - by Rashmi Nigam (Sister of appellant), all of which dt. 06.09.2014. The appellant agrees that if any of the cheques are dishonoured he shall be liable to pay the amount agreed as above within seven days of receipt of communication of dishonour.

(2.) Respondent shall be free to collect her items from the house of the appellant within a period of one month in accordance with a list mutually signed by both the parties today.

(3.) The appellant has returned all original educational certificates of respondent during the course of the proceedings today.