Pareshnath Mishra vs Rojalini Pati

Mr. Pradhan, learned advocate appears on behalf of appellant-husband and tenders revalidated demand draft, particulars of which stand recorded in our order dated 16th April, 2024.

Appellant-husband had preferred the appeal on being aggrieved by judgment dated 18th January, 2022 made by the Family Court, dismissing his petition for dissolution of the marriage. During pendency of the appeal, reflected from the order-sheet, parties decided to jointly file petition for divorce by mutual consent in the Family Court. By judgment and decree dated 4th April, 2024 said Court dissolved the marriage under section 13-B in Hindu Marriage Act, 1955. One of the terms agreed by the parties in obtaining the divorce was that ₹7,00,000/- (rupees seven lakhs) would be paid by appellant-husband to respondent-wife as permanent alimony. The revalidated demand draft, therefore, is to be given to respondent-wife, in whose favour it was issued. There is also a Fixed Deposit Receipt (FDR) in respect of maintenance for the minor daughter. The value of it is ₹6.5 lakhs and the terms of the deposit stand reflected therein, made pursuant to our order dated 5th January, 2024.

Mr. Das, learned advocate appears on behalf of respondent-wife and submits, his client is present in Court to accept the instruments in execution, discharge and satisfaction of said judgment and decree dated 4th April, 2024. The instruments are handed over and accepted by respondent-wife on putting her signature on the true copy thereof. The signed acknowledgment be kept in the file on copy handed over to Mr. Pradhan.

The appeal is disposed of.

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