ANKITA KUMARI Vs. AMAN KUMAR

JUDGEMENT

(1.) Mediation is successful as per the report of the learned Mediator, JHALSA bearing letter no. 75A dtd. 6/1/2023. Settlement jointly signed by the parties in the presence of the learned Mediator, JHALSA is enclosed with the report, as per which, parties have agreed to separate on payment of Rs.9,00,000.00 as one time settlement/ alimony to be paid in two installment. The terms of settlement are extracted herein below:

(2.) The first installment of Rs.4,50,000.00 has been paid in the presence of the Court in favour of the appellant through Demand Draft bearing no.687561 drawn on State Bank of India, Jamshedpur. The second installment of Rs.4,50,000.00 is to be paid to the appellant on the date when she withdraws the maintenance case filed before the learned Family Court, Jamshedpur. The next date fixed in the maintenance case is 27/1/2023.

(3.) Learned counsel for the respondent submits that on the said date the balance amount of Rs.4,50,000.00 would be paid to the appellant on withdrawal of the maintenance case. Learned counsel for the parties submit that the appeal may be disposed of in the light of the settlement arrived at between the parties.