Rakesh Kumar Pal vs Anshu Singh

Ritu Bahri, CJ

1) Both the parties are present in person before the Court.

2) Both the parties say that in the order dated 09.05.2024, it has wrongly been mentioned that parties have agreed on an amount of rupees ten lakhs as permanent alimony. The agreed amount between the parties was only rupees one lakh fifty thousand.

3) Keeping in view the above fact, both the parties are present in court today. The appellant-husband has handed over to the respondent-wife an amount of rupees one lakh forty thousand in cash, and remaining amount of rupees ten thousand was transferred in her bank account through G-pay before the Court today.

4) Both the parties have also filed their respective affidavits to this effect before the Court today. The same are taken on record.

5) The appellant has given photocopy of his Aadhaar card, and the respondent has given photocopy of her PAN card in the Court, which were duly verified by the respective counsel for the parties.

6) Keeping in view the statement made by both the parties, as also the averments made in their respective affidavits, that an amount of Rs.1,50,000/- has been accepted by the respondent-wife towards permanent alimony today in the Court, the appellant is allowed to withdraw the present appeal.

7) The First Appeal stands disposed of as withdrawn. The decree of divorce granted in favour of the respondent-wife will attain finality now. The respondent-wife will withdraw all the criminal cases against the appellant, details of which are given in the affidavits filed by both the parties.

8) Pending application(s) if any, also stands disposed of.