SAVITRI KUMARI Vs. SHYAM CHANDRA VERMA

JUDGEMENT

(1.) Heard learned Counsel for the appellant and learned Counsel for the respondent.

(2.) The present memorandum of appeal has been preferred against the final order/judgment dtd. 26/10/2019 passed by learned Additional Principal Judge, Family Court, Patna, in Miscellaneous Case No.16 of 2015, arising out of Matrimonial Suit No.207 of 1999, under Sec. 19(1) of the Family Court Act,1984. This miscellaneous appeal is pending before this Court since 2020.

(3.) It has been jointly submitted by the learned counsel for both the parties that, in the light of the discussions held in Chamber, the parties have agreed to settle their dispute and filed an application under Order-XXIII Rule-3 read with Sec. 151 of the Code of Civil Procedure, 1908. In the light of the order dtd. 19/9/2025, both the parties have agreed that a total sum of Rs.13,00,000.00 (rupees thirteen lakhs) including the arrears of maintenance of Rs.2,96,000.00, shall be paid by the respondent to the appellant as full and final settlement. During course of hearing on 19/9/2025, the respondent has paid a sum of Rs.2,96,000.00 (rupees two lakh ninety-six thousand) through Demand Draft bearing No.286873 dtd. 11/9/2025 drawee branch, the State Bank of India, Patna Main Branch, which has been duly received by the appellant. The rest balance amount at the tune of Rs.10,04000.00 (rupees ten lakh four thousand) has been paid through Demand Draft No.286910 dtd. 10/12/2025 drawee branch, the State Bank of India Patna Main Branch, which has been handed over to the appellant, who is physically present in the Court. Now the parties have no grievance left. In the light of said settlement, the parties have reached on the settlement and now appellant is not interested to pursue the present appeal.