SALONI MANCHANDA Vs. PANKAJ MANCHANDA

JUDGEMENT

(1.) Smt. Saloni Manchanda, petitioner herein, filed the instant petition under Article 227 of the Constitution of India against the order dated 29.7.2017 passed by Distrct Judge (Forest) , Shimla, in HMA No. 3 of 2008, titled as Pankaj Manchanda vs. Saoni Manchanda. With the consent of the learned counsel for the parties, the matter was referred to the mediation of Mr. Naresh K. Sood, learned Senior Counsel.

(2.) It is heartening to note that with the efforts put in by the learned Mediator, parties amicably resolved their dispute in the following terms, which stands recorded in the mediation proceedings:

(3.) That it is part of the settlement that a lump sum amount of Rs. 20, 00, 000/- will be paid by the respondent Sh. Pankaj Manchanda to Smt. Saloni Manchanda in full satisfaction of all the pending claims of all concerned raised in the aforesaid suit and also in full and final settlement of permanent alimony of Smt. Saloni Manchanda;