Smt. Monica Singh vs Dr. Satendra Chaudhary
2014 Latest Caselaw 3055 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL No. - 209 of 2009
 

 
Appellant :- Smt. Monica Singh
 
Respondent :- Dr. Satendra Chaudhary
 
Counsel for Appellant :- Brijesh Sahai
 
Counsel for Respondent :- Birendra Singh Khokher,R.D. Pandey,Rajesh Gupta,Vikas Srivastava
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Smt. Monica Singh and Dr. Satendra Chaudhary appeared in person along with their counsel.Both have agreed to settled their dispute amicably. Smt. Monica Singh submitted that in case if the respondent pays a sum of Rs.10,00,000/- (rupees ten lacs) towards permanent alimony to her and also pays a sum of Rs. Rs.10,00,000/- (rupees ten lac) to her daughter, Km. Harshita Singh Chaudhary, she will not  press the present appeal and will also withdraw all the criminal and civil cases arising from the matrimonial disputes where-ever those cases are pending. Dr. Satendra Chaudhary agreed to pay a sum of Rs.10,00,000/- (rupees ten lacs) to Smt. Monica Singh towards permanent alimony and Rs.10,00,000/- (rupees ten lac) to Km. Harshita Singh Chaudhary.  Sum of Rs.10,00,000/- (rupees ten lac), which will be paid to Km. Harshita Singh Chaudhary, shall be kept in a fixed deposit scheme in a nationalized bank, for a fixed period, yielding maximum interest and the same shall only be utilized in her marriage. A sum of Rs.10,00,000/- (rupees ten lac) shall be paid to Smt. Monica Singh by way of Bank Draft.

Both the parties are directed to file a joint affidavit or a separate affidavit in respect of the compromise arrived at between them, stating therein the terms and conditions of the settlement. Dr. Satendra Singh states that he may be allowed two month's time to pay the aforesaid amount.

Put up tomorrow in Chambers at 3-30 P.M.

Order Date :- 14.7.2014

OP