Prasad Sahu vs Ruma Devi @ Rubi Devi
2022 Latest Caselaw 2584 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   First Appeal No. 280 of 2019

             Prasad Sahu                              ---       ---   Appellant
                                              Versus
              Ruma Devi @ Rubi Devi                   ---       ---   Respondent
                                                     ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan

---

For the Appellant: Mr. Anurag Kashyap, Pratyush Kumar, Advocate For the Respondent: Ritesh Kumar, Advocate

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13 / 12.07.2022 Parties have arrived at an amicable settlement of their matrimonial dispute during mediation. The terms and conditions whereof jointly signed by them dated 10.06.2022 are enclosed to the report of learned Mediator, JHALSA bearing letter no. 1672 dated 21.06.2022. As per the terms of settlement agreed between the parties, the appellant-husband would pay a sum of Rs. 6.00 lakh to the Respondent-wife as permanent alimony, out of which, Rs. 1.00 lakh has already been paid to the Respondent-wife through demand draft which is also enclosed to the report. The balance amount of Rs. 5.00 lakhs would be paid in three instalments, as under:

i. First instalment of Rs. 2.00 lakhs shall be paid by 31st July;

ii. Second instalment of Rs. 2.00 lakhs shall be paid by 31st August iii. Third and final instalment of Rs. 1.00 shall be paid by 15th October.

All such payment shall be made through R.T.G.S or demand draft. Upon payment of the entire permanent alimony of Rs. 6.00 lakhs, payment of Rs. 5,000/- per month towards maintenance to the Respondent-wife in terms of the impugned judgment and decree shall be stopped.

2. The Respondent-wife has succeeded in getting a decree of divorce from the learned Family Court, Gumla vide impugned judgment and decree dated 30.01.2019 and 14.02.2019 passed by the Court of learned Principal Judge, Family Court, Gumla in Original Suit No. 33/2015.

3. Since the parties have agreed to put a quietus to their matrimonial dispute on agreed terms including payment of quantified amount of permanent alimony, there is no purpose in keeping this appeal pending. Accordingly, appeal is disposed of in terms of settlement. Let the settlement arrived at between the parties form part of the decree. The Respondent-wife shall have the

liberty to approach the appropriate court if the undertaking given is not complied with by the appellant-husband.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/