NANDITA SINHA Vs. BISHU SINHA

JUDGEMENT

(1.) Heard Mr. BP Sinha, learned counsel for the appellant as well as Ms. P Chakraborty, learned counsel for the sole respondent.

(2.) That both the parties have agreed to settle the case on payment of a total sum of Rs.17,13,000.00 (Rupees Seventeen Lakhs Thirteen Thousand only) including Rs.2,13,000.00 (Rupees Two Lakhs Thirteen Thousand only) towards arrear maintenance and Rs.15,00,000.00 (Rupees Fifteen Lakhs only) towards permanent alimony to the appellant and their son.

(3.) That out of the said total settlement amount of Rs.17,13,000.00 (Rupees Seventeen Lakhs Thirteen Thousand only) the respondent has paid Rs.8,00,000.00 (Rupees Eight Lakhs only) by a cheque bearing no. 290024 dtd. 5/1/25 drawn on SBI, Silchar which the appellant has received today.