SONI DEVI Vs. INDESH KUMAR CHOUBEY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Appellant is the wife aggrieved by the decree of dissolution of marriage passed in M.M. Case No. 07/2014 by learned Court of Principal Judge, Family Court, Garhwa, dated 20th May, 2015 and decree dated 8th June, 2015. The suit was instituted by respondent-husband for dissolution of marriage performed on 19th February, 2009 between the parties on the ground of desertion and cruelty under S. 13(1)(i-a) and 13(1)(i-b) of Hindu Marriage Act.

(3.) During pendency of the appeal, due to efforts made through mediation, parties have arrived at amicable settlement. The report of learned Mediator, JHALSA bearing letter No. 2334 dated 24th August, 2017 also encloses the agreement of joint compromise made on 23rd August, 2017 between the parties in presence of learned Mediator, JHALSA and has been signed by respective parties in the presence of learned Mediator. As per the terms of agreement, the minor daughter namely Sweccha Kumari will continue to live with her mother. A permanent alimony of Rs. 10 lakhs has been agreed to as full and final settlement between the parties to be paid in five installments by way of demand drafts payable at Obra, District-Sonbhadra, U.P., as per the schedule furnished at para 10 of the said agreement, which further provides the terms and conditions, which are to be complied with by the parties upon payment of respective installments.