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Ritu @ Reetu vs Vijay Gulia

Delhi High Court · Decided on 30 May 2023 · Citation: (2023) 05 DEL CK 0276

HON’BLE JUDGES
Sanjeev Sachdeva, J · Manoj Jain, J
RESULT
Disposed Of
CASE NUMBER
MAT.APP.(F.C.) No. 290 Of 2019, Civil Miscellaneous Application No. 48324 Of 2019
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Judgment

10 paragraphs · 374 words

Sanjeev Sachdeva, J

1.

Appellant impugns order dated 24.09.2019 whereby on a petition filed by the respondent decree of divorce has been passed.

2.

Parties were referred to mediation. Parties have settled their disputes and the settlement agreement dated 24.03.2023 has been executed between the parties. Parties who are present in person confirm that they have settled the disputes.

3.

A sum of Rs. 51 lakhs have been agreed to be paid to the appellant. Out of the said amount, a sum of Rs. 20 lakhs is being paid to the appellant in full and final settlement of all her claims towards the past, present and future maintenance and permanent alimony. A sum of Rs. 31 lakhs have been deposited in a fixed deposit with Punjab National Bank in the name of the minor child with the stipulation that there shall be no pre-mature closure of the fixed deposit, no loan against the same and is to be encashed only on attainment of majority of the child i.e. on or after 02.08.2029.

4.

The fixed deposit also mentions that the appellant’s mother has been nominated as the nominee in the fixed deposit. The original pay order in the sum of Rs. 20 lakhs and the fixed deposit receipts have been handed over to the appellant who is present in person.

5.

The appellant undertakes that she shall withdraw all cases filed against the respondent under the Domestic Violence Act, 2005 within one week. The undertaking is accepted.

6.

In view of the above settlement, the parties are directed to maintain strict confidentiality about the proceedings and they shall not disclose the contents of the judgment of the family court or this Court to any third party.

7.

Registry is also directed not to furnish copies of the proceedings or the record of the case to any third party without the leave of the Court. Similar direction is issued to the family court not to issue certified copies of the proceedings or orders to any third party without the leave of this Court.

8.

In view of the above, appellant seeks leave to withdraw the appeal. The appeal is dismissed as withdrawn in the above terms.

9.

Order dasti under signatures of the Court Master.