Ashish Agrawal vs Smt. Jyoti Agrawal
2022 Latest Caselaw 15979 MP

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                           FA No. 8 of 2020
                                                   (ASHISH AGRAWAL Vs SMT. JYOTI AGRAWAL)

                          Dated : 02-12-2022
                                   Shri Avinash Zargar, learned counsel for the appellant.

                                   Ms. Nirmala Nayak, learned counsel for the respondent.

The present appeal assails the judgment by which the divorce petition filed by the husband was rejected by the Family Court. The husband is before this Court in this appeal.

During the course of proceedings the parties expressed their willingness

to settle the matter by parting ways.

In-camera proceedings were also held with the wife and husband by this Court.

After having deliberated upon the issue of terms and conditions of settlement, the parties have agreed to part ways by way of divorce by mutual consent for which a separate joint application shall be filed by rival parties on the following conditions-

"(i)- The husband shall pay an amount of Rs.20 Lakhs as full and final settlement of all disputes, out of which Rs.5 Lakhs shall be paid to

the wife within seven days from today and the remaining amount of Rs.15 Lakhs shall be paid in three equal installments of Rs.5 Lakhs each within next six months from today.

(ii)- The wife shall withdraw all litigations launched by her against the husband before any Court and file proof in that regard along with the application for divorce by mutual consent.

The parties are directed to file an appropriate application praying for Signature Not Verified Signed by: MRS. LORETTA RAJ Signing time: 12/6/2022 10:53:07 AM

divorce through mutual consent mentioning all the terms and conditions within one week duly supported by affidavit of both the rival parties.

List in the week commencing 12th December, 2022.

                             (SHEEL NAGU)                                           (VIRENDER SINGH)
                                 JUDGE                                                   JUDGE

                          Loretta




Signature Not Verified
Signed by: MRS. LORETTA
RAJ
Signing time: 12/6/2022
10:53:07 AM