ASHWINI SHARMA S/O SHRI HARI SHANKAR SHARMA, BY CASTE BRAHMIN, AGE ABOUT 27 YEARS, R/O HOUSE NO. 430A, KATEWA NAGAR, NEW SANGANER ROAD, TEHSIL AND DISTT. JAIPUR Vs. RASHMI SHARMA W/O ASHWINI SHARMA D/O SHRI MOHAN LAL SHARMA, BY CASTE BRAHMIN, AGE ABOUT 27 YEARS, PRESENTLY RESIDING AT BARODA MEV, LAXMANGARH, DISTT. ALWAR (RAJASTHAN)

JUDGEMENT

(1.) The present appeal arises from order dated 17.12.2014 in Case No. 206/2011, by the Family Court No. 1, Jaipur granting divorce under Sec. 13(1)(i-a) of the Hindu Marriage Act (hereinafter referred to as 'the Act') pursuant to an application presented by the respondent on grounds of cruelty.

(2.) Learned counsel for the parties jointly submit that the appellant is a Postgraduate and the respondent is a B. Tech in Software employed in Tata Consultancy Services and has even been on deputation to the Office of his employer in Paris. They were married on 16.02.2010 at the age of approximately 22 years. Today they are approximately 28 years of age. As adults they have realised their incompatibility of companionship with each other. They have therefore taken a matured decision as adults to part ways respectfully without rancour or ill-will against each other and for that reason the appellant is not interested in pursuing the appeal for reasons recorded hereinafter.

(3.) The respondent has agreed to pay and the appellant has agreed to accept a sum of Rs. 8,00,000.00 (Rs. Eight lacs) only in full and final settlement as one time permanent alimony to be paid to the appellant under Sec. 25 of the Act. This amount shall be paid by the respondent to the appellant within a period of four weeks from today by way of a Demand Draft in the name of the appellant. Since this undertaking has been given in course of this proceeding leading to a consent order, non-compliance of the undertaking may have its ramifications and consequences for the respondent. The appellant agrees that she has no other civil or financial claims against the respondent and shall not raise any such claims hereinafter.