PERUMANDLA KISHORE Vs. VIRLAPALLYSMPOORNA LAXMI

JUDGEMENT

(1.) Both Mr. Perumandla Kishore, the appellant - husband, and Ms. Virlapally Sampoorna Lakshmi @ Padmavathi, the respondent - wife, are present before this Court through video-conference. They have shown their respective Aadhar cards to this Court in order to establish their identity. They have also been identified by their respective counsel.

(2.) The learned counsel for the appellant submits that he has filed I.A.No.1 of 2020 for bringing the compromise entered between the parties on record. The said I.A. shall be taken on record. The terms of the compromise are as under:-

(3.) This Court has enquired from the respondent whether she has received Rs.50,00,000.00 (Rupees fifty lakhs only) from the appellant as part payment, out of the total amount of Rs.1,20,00,000.00 (Rupees one crore and twenty lakhs only), or not? The respondent emphatically states that she has, indeed, received Rs.50,00,000.00 (Rupees fifty lakhs only) so far. She further informs this Court that she is still entitled to receive the remaining amount of Rs.70,00,000.00 (Rupees seventy lakhs only) as and when she withdraws the case pending against the appellant.