Jyoti vs Brijesh Kumar
2022 Latest Caselaw 7538 P&H

FAO-M-204-2018 (O&M)                                  1

         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH

                                           FAO-M-204-2018 (O&M)
                                           Date of Decision: 22.07.2022

         Jyoti                                  .......Appellant

                       Vs.

         Brijesh Kumar                          ........Respondent

CORAM: HON'BLE MS. JUSTICE RITU BAHRI
       HON'BLE MS. JUSTICE MEENAKSHI I. MEHTA

Present:-        Mr. V. K. Sandhir, Advocate, for the appellant.

                 Mr. V. K. Kaushal, Advocate, for the respondent.

        *****
RITU BAHRI, J. (ORAL)

The present appeal has been filed against the judgment and

decree dated 22.05.2018 passed by the Court of learned Additional District

Judge, Amritsar, whereby, the marriage between the appellant and

respondent has been dissolved by way of decree of divorce under Section 13

of the Hindu Marriage Act.

Both the parties alongwith their counsel are present in Court

today.

Both the parties have submitted before this Court that they

have compromised the matter and as per settlement respondent-Brijesh

Kumar has agreed to pay Rs.13,00,000/- as permanent alimony towards past,

present and future maintenance to appellant-Jyoti and her minor child

namely Mayank. It has been agreed between the parties that custody of the

minor child Mayank shall remain with the mother i.e. appellant-Jyoti and

respondent shall never claim in this regard. Statements of both the parties to

this effect has been recorded in Court today which are duly signed by the

1 of 2

parties and identified by their respective counsel. As per statements of both

the parties, respondent-Brijesh Kumar, handed over Rs.13,00,000/- to the

appellant-Jyoti towards her past, present and future maintenance and for the

maintenance of the minor child. Out of the said amount, an amount of Rs.

3,00,000/- has been given in cash to the appellant-Jyoti and two drafts

bearing Nos.066608 dated 15.07.2022 and 410059 dated 11.07.2022 of Rs.

5,00,000/- each, have been issued in favour of minor son Mayank and

appellant-Jyoti respectively and handed over the same to the appellant-Jyoti.

As per statements made by both the parties, custody of the minor son shall

remain with the appellant-Jyoti and respondent-Brijesh Kumar shall not

claim the custody of the minor child-Mayank. Statements of both the parties

are annexed with this appeal as Annexure R-1.

In view of the above, nothing survives in the present appeal and

appellant seeks to withdraw the same.

Ordered accordingly.

                                               (RITU BAHRI)
                                                 JUDGE




                                         (MEENAKSHI I. MEHTA)
22.07.2022                                    JUDGE
anil


Whether speaking/reasoned Yes/No

Whether reportable Yes/No




                                2 of 2