KUNDAN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Pursuant to order dated 13.06.2017 a report of Mediator JHALSA, Ranchi dated 29.06.2017 received, which reveals that the parties have agreed to settle their dispute amicably as per the terms and conditions arrived at between the parties and duly signed by them.

(2.) Further petitioner has agreed to pay Rs.35,00,000/- as permanent alimony to O.P. No.2 and his daughter.

(3.) Today when the case is called out, learned counsel for the petitioner has submitted that as per the agreement petitioner has brought a bank draft of Rs.10,00,000/- (five bank draft each of Rs.2,00,000/-) drawn in favour of O.P. No.2 and the same are handed over to O.P. No.2 after verification and the photo copy of the same has been attached with the record.