AMAL KUMAR SAIKIA Vs. MARAMI MALAKAR SAIKIA

JUDGEMENT

(1.) The appellant has filed FC (Civil) Case No.54/2014 for divorce against respondent wife in the court of Principal Judge, Family Court, District Kamrup. After receiving the summons of the case, wife has filed Misc. (J) Case No.179/2016 under Section 24 of the Hindu Marriage Act for grant of pendente lite maintenance and cost of litigation.

(2.) The above agreed amount of Rs. 10,00,000/- (Rupees Ten Lakhs) shall be made into a fixed deposit with the Nationalised Bank which fetches maximum interest and the same will be deposited in the following manner:-

(3.) The matter is settled in all aspects as agreed above under due guidance of respective counsels for which endeavour is thankful to each other. The report of mediator enumerating above quoted terms of settlement is directed to be taken on record. The same is also signed by both husband and wife and their respective counsel.