MUKESH KUMAR SAINI Vs. SEEMA SAINI

JUDGEMENT

(1.) The appellant and the respondent are present in person.

(2.) Appellant challenges the judgment dtd. 6/10/2017 dismissing petition filed by him seeking decree of divorce on ground of cruelty.

(3.) Referred to mediation the parties had agreed to dissolve the matrimonial bond by consent. The terms of the settlement requires the appellant to pay Rs.13.00 lacs to the respondent towards alimony and arrears which have accumulated in proceedings under Sec. 125 Cr.P.C. initiated by the respondent. The settlement also requires appellant to pay Rs.6.00 lacs in the name of son Yash born to the couple. The money payable to the son would be invested by the wife in the fixed deposit for the benefit of the son.