APARAJITA PRIYADARSHINI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Sahoo, learned advocate appears on behalf of appellant-wife and submits, his client though had preferred appeal against judgment dtd. 17/5/2022 of the Family Court but during pendency of it, there has been settlement between the parties. They have agreed for their marriage to be dissolved on, inter alia, permanent alimony being paid to his client at Rs.10,00,000.00 (rupees ten lakhs).

(2.) Mr. Senapati, learned advocate appears on behalf of respondent-husband and hands up demand draft no.230332 dtd. 26/4/2024 issued by UCO Bank in favour of appellant-wife at Rs.10,00,000.00 (rupees ten lakhs).

(3.) The parties file joint affidavit of date. Terms of their agreement/settlement are stated in the affidavit.