RAVI SINGH RAJPUT Vs. SWATI

JUDGEMENT

(1.) This appeal has been filed by the appellant-husband Mr. Ravi Singh challenging order dtd. 29/5/2018 passed by Family Court No. 1, Jaipur (for short 'the Family Court') whereby application under Sec. 24 of the Hindu Marriage Act, 1955 (for short 'the Act') filed by the respondent-wife for grant of maintenance pendente lite has been allowed and the appellant has been directed to pay a sum of Rs.10,000.00 per month to the respondent-wife as maintenance from the date of filing of the application till pendency of petition under Sec. 13 of the Act.

(2.) When the matter was listed before this Court on 23/5/2019, it was stated by the parties that they have filed a deed of compromise wherein they have agreed to settle the dispute by obtaining decree of divorce by mutual consent in lieu of permanent alimony of Rs.7,00,000.00 to be paid by the appellant- husband to the respondent-wife. A sum of Rs.1,00,000.00 was paid in cash to the respondent-wife on that day and remaining amount of Rs.6,00,000.00 was to be paid through demand draft before this Court today, i.e. 8/7/2019. Learned counsel for the parties were directed to move an application under Sec. 13B of the Act for obtaining decree of divorce by mutual consent and the matter was ordered to be listed today.

(3.) Matter has been listed today before the Court along with Application No. 43152/2019 filed under Sec. 13B of the Act. Learned counsel for the parties jointly submit that the aforesaid application has been filed seeking decree of divorce by mutual consent. Demand draft of Rs.6,00,000.00 dtd. 1/7/2019 in favour of the respondent-wife has been produced in terms of order of this Court dtd. 23/5/2019 and as per the compromise arrived at between the parties, the aforesaid demand has been handed over to the respondent-wife who is present in the Court today itself and copy thereof has been placed on record of the file. Along with aforesaid application, deed of compromise arrived at between the parties has also been annexed. The terms and conditions of compromise as enumerated therein are reproduced hereunder: