Sanjay Karol; C,J. - (1.)It is heartening to note that with the intervention of learned counsel for the parties, matter stands amicably resolved. Efforts put in by the learned counsel for the both the parties are highly appreciable.
(2.)The terms of the compromise incorporated in the instant petition read as under :
"7 It is stated by the Petitioner and the Respondent, that during the pendency of the TR.P.(C)-02/2019 and other 2 cases, pending in other Courts, through the intervention of their well wishers, they have mutually agreed to compromise/settle their differences and disputes in between them. The said settlement is free from any undue and coercive influence and/or pressure. They have also voluntarily decided to seek the dissolution of their marriage under Sec. 13-B of the Hindu Marriage Act, 1955, on the following amongst other agreed terms and conditions:

A. The Respondent-husband shall pay an amount of Rs.1,20,000.00 in cash, at a time, as permanent alimony/one time maintenance for the past, present and future to the Petitioner-wife herein. It is also agreed, that, Rs.1,20,000.00 will be paid by the Respondent-husband to the Petitioner-wife at the time of passing the Decree of Divorce on mutual consent.

B. Both the parties herein also mutually agreed to file mutual divorce petition before the Family court, West Tripura, Agartala, along with prayer for exemption of "cooling off" period of six month for dissolving their marriage.

C. The exchange of articles, Stridhan including the golden ornaments and other furnitures/utensils, etc. between the parties have already completed, by acknowledging the same on 13/6/2019.

D. The T.S(RCR)-01/2019 filed by the Respondent-husband U/s-9 of Hindu Marriage Act, 1955, for Restitution of Conjugal Right, presently pending before the L'd Family Court, Udaipur, shall be withdrawn by the Respondent-husband, prior to filing of the Petition for mutual divorce.

Similarly, Misc. (Maintenance)-519/2018, filed by the Petitioner-wife for maintenance, presently pending before the L'd Family Court, West Tripura, Agartala shall be withdrawn by the Petitioner-wife, prior to filing of the Petition for mutual divorce, The petitioner-Wife herein also shall not press the instant proceeding, vide No.Tr.P(C) 02 of 2019, referred above, pending before this Hon'ble High Court and shall make joint-prayer by both the parties for passing necessary order in the light of the amongst others instant 4 terms and conditions."

Parties through their learned counsel undertake to abide by the same.

(3.)The terms of the settlement/compromise dtd. 19/6/2019 shall form part of the order.
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