Nirmal Kumar Purwar And Anr. ... vs The State Of U.P And Anr.
2013 Latest Caselaw 979 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1567 of 2013
 

 
Petitioner :- Nirmal Kumar Purwar And Anr. (Complaint Case)
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Ashutosh Bajpai
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

The parties including Smt. Sadhna Purwar, the wife, and Sri Durgesh Kumar, husband, are present in court.

Sri Nirmal Kumar Purwar and Sadhna Purwar contend that the marriage alliance is not likely to succeed in view of serious nature of disputes. A number of cases have been traded between the parties and, therefore, the only possible settlement could be by way of divorce.

Respondent Manohar Lal Gupta and his son Durgesh Kumar also state that the marriage is not likely to be a success and, therefore, in a one time settlement the amount due towards Sadhna Purwar in settlement of all her dues arising out of matrimony, be paid and divorce by mutual consent of granted.

Parties have agreed that respondent no.2 shall return Television, Sofa, Almira, doubble-bed and refrigerator to the petitioners and shall also pay a sum of Rs.1,00,000/- (One lac only).

Petitioners, including Sadhna Purwar, admits the said conditions.

List on 29.4.2013.

Petitioners and respondents as also the husband and wife shall draw a settlement agreement in terms of settlement arrived at in court today, as noted above, and file the settlement-agreement/affidavits on the next date of listing.

Interim order to continue till the next date of listing.

Order Date :- 16.4.2013

A.Nigam