Ashwani Bansal vs Kamaljit Kaur
2022 Latest Caselaw 15765 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

      235                               FAO-M-36-2018 (O&M)
                                        Date of decision: 05.12.2022


ASHWANI BANSAL                                                 .... Appellant

                                        Versus

KAMALJIT KAUR                                                  .... Respondent

CORAM: HON'BLE MS. JUSTICE RITU BAHRI
       HON'BLE MRS. JUSTICE MANISHA BATRA

Present :    Appellant in person with
             Mr.Vinod Gupta, Advocate.

             Respondent in person with
             Mr. Deepinder Brar, Advocate.
                  ****

RITU BAHRI, J. (oral)

This appeal has been filed by the appellant against the judgment

and decree dated 06.10.2017 passed by the Additional District Judge, Ludhiana

whereby the petition seeking decree of nullity of marriage, filed by the

appellant under Section 12 of the Hindu Marriage Act, 1955 has been

dismissed.

Vide order dated 13.07.2022, the parties were directed by this

Court to appear before the Mediation and Conciliation Centre of this Court.

As per report of the Mediator dated 16.11.2022, the parties have

amicably resolved their dispute and a settlement/agreement has been reduced

in writing on 16.11.2022.

As per the settlement/agreement, appellant-Ashwani Bansal

agreed to pay a total amount of `12,00,000/- towards permanent alimony

(past, present and future maintenance). Out of which `4,00,000/- had been paid

1 of 2

to the respondent-Kamaljit Kaur by way of cheque bearing No.944299 dated

16.11.2022 in her favour. Statements of the parties to this effect have been

recorded today in Court.

As per the statements made by the parties, the appellant-Ashwani

Bansal has accepted to pay total amount `12,00,000/-, towards permanent

alimony (past, present and future maintenance). Out of which `4,00,000/- had

been paid on 16.11.2022 by way of cheque in favour of respondent-Kamaljit

Kaur. Today, again a demand draft amounting `8,00,000/-, has been handed

over to the respondent in the Court. The parties undertake not to file any case

against each-other and their family members in future. The respondent states

that she has no objection if the appeal is allowed.

In view of the abovesaid settlement/agreement and statements

made by the parties, the instant appeal is allowed and judgment and decree

dated 06.10.2017 passed by the Additional District Judge, Ludhiana is set

aside. Decree of divorce is granted to the parties. Decree sheet be prepared.

                                                          (RITU BAHRI)
                                                             JUDGE




                                                       (MANISHA BATRA)
05.12. 2022                                               JUDGE
Jyoti-IV
                    Whether speaking/reasoned:         Yes/No.
                    Whether reportable     :           Yes/No




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