Vijaybala vs Rishipal

Raghvendra Singh Chauhan, CJ

In compliance of the order dated 17.03.2020, this case was referred to the Mediation Centre, as both the parties were ad idem that there is a great possibility that the parties may amicably settle their dispute.

According to the report of the Mediation Centre dated 23.03.2021, the parties have amicably settled their dispute, and have entered into a compromise. A copy of the compromise, entered into between the parties, has been produced before this Court. The same shall be taken on record.

The appellant, Mrs. Vijaybala, and the respondent, Mr. Rishipal, have appeared before this Court today. They have produced their Adhar Cards in order to prove their identity. They have also been identified by their respective counsel.

Mrs. Vijaybala, the appellant, agrees that she has entered into a settlement with the appellant, Mr. Rishipal, and a compromise was duly recorded by the Mediation Centre.

According to the compromise, the respondent, Mr. Rishipal, has agreed to pay a permanent alimony of Rs. Six Lacs to the appellant, Mrs. Vijaybala. The respondent has produced a Demand Draft drawn on Indian Bank dated 28.06.2021 No. 110463 for an amount of Rs. Six lacs. The said Demand Draft has been given today by the learned counsel for the respondent to the learned counsel for the appellant before this Court.

It is further agreed between the parties that both the children shall remain with the wife, and the respondent shall not seek their custody. It is further agreed between the parties that the wife, the appellant, shall withdraw all the cases filed by her against the husband and his family members within a period of one month from today, after having received an amount of Rs. Six lacs.

The learned counsel for the appellant informs this Court that the appellant would like to withdraw this First Appeal.

Hence, the present First Appeal is dismissed as withdrawn.

In sequel thereto, pending application, if any, stands disposed-of.

No order as to costs.