SUNIL DEVI @ BABLI Vs. SUNIL KUMAR

JUDGEMENT

(1.) The present contempt petition is arising out of a matrimonial dispute. The wife filed appeal before this Court against the judgment and decree of the learned court below dated 18.10.2005 granting divorce to the husband bearing FAO No. 294-M of 2005. As is noticed in the order passed by this Court on 14.7.2010, the parties entered into a compromise whereby a sum of 10,000,00/-were settled as permanent alimony payable to the wife for her and for the maintenance of the child born out of the wedlock till she attains the age of majority.

(2.) Today the parties were present in person in court. Learned Counsel for the parties have produced the terms of the settlement arrived at between the parties duly signed by them which is taken on record. Joint statement of the parties has been recorded whereby they have agreed to abide by the aforesaid terms of the settlement.

(3.) As noticed in the order passed on 14.7.2010, 5,00,000/-had been paid by the husband to that wife on that day. Another sum of 5,00,000/-has been paid by the husband to the wife by way of two demand draft Nos. 217409 and 217410 dated 1.10.2010 drawn on ICICI Bank Limited, Jind, each amouting to 2,50,000/-. It has been further agreed between both the parties that they will withdraw all the cases filed by them against each other and family members which are pending in various courts, the detail of which is as under:-