SURESH KUMAR PAREEK Vs. SAVITA PAREEK

JUDGEMENT

(1.) THIS D.B. Civil Contempt Petition, has been filed for enforcement of an oral agreement, entered between the applicant -husband and the respondent -wife and accepted in D.B. Civil Misc. Appeal No. 4835/2009, filed under Section 19 of the Family Courts Act, 1984, against the decree of divorce granted by the Family Court. On 12.09.2012, a Division Bench, hearing D.B. Civil Misc. Appeal No. 4835/2009 -Smt. Savita Pareek v. Suresh Kumar Pareek and Ors., accepted the compromise arrived at between the parties orally in Court, under which the husband agreed to pay Rs. 7,25,000/ - towards permanent alimony in two equal installments, and that the wife agreed, on such payment, to vacate the premises owned by her husband, within six months. With the consent of the parties on such agreement, the Civil Misc. Appeal was disposed of.

(2.) IT is submitted that the applicant -husband has complied with his part of the agreement by paying a sum of Rs. 7,25,000/ - vide two account payee cheques of Rs. 3,62,500/ - each, which have been encashed by the respondent -wife. She has, however, not kept her part of the promise in the agreement, and has not vacated the room occupied by her in her husband's house.

(3.) IN this contempt petition, by an order dated 11.07.2014, this Court did not find the reasons given by the respondent -wife for not vacating the premises, to be convincing and acceptable, and allowed a week's time to her to vacate the premises.