- (1.) Heard learned Counsel for the parties.
(2.) The parties have jointly filed settlement agreement dated 5.12.2008, perusal of which shows that they have agreed to suffer mutual consent divorce decree. Paragraph 5 of the settlement agreement reads thus: The following settlement has been arrived at between the Parties here to: a) It has been agreed between the parties that they will dissolve their marriage through mutual consent. The parties have agreed that the petition being matrimonial suit No. 1303 of 2008 filed by Sh. Rahul Yadav for divorce at District Court, Alipore, Kolkata be transferred to Karnal so as to convert the same into a petition for divorce by mutual consent. b) It has been agreed between the parties that Sh. Rahul Yadav shall pay a sum of Rs. 6,00,000/- (Rupees Six Lac Only) in the court in full and final satisfaction of all claims, maintenance, Istridhan, alimony etc. to Smt. Kavita Yadav on or before 28.02.09 and accordingly the petition under Section 125 Cr.P.C. filed by Ms. Kavita Yadav against Sh. Rahul Yadav before the CJM, Karnal shall also be withdrawn. c) It is further agreed between the parties that on Rahul Yadav s paying the aforesaid amount to Smt. Kavita Yadav a joint petition for quashing the FIR No. 335 dated 31.07.08 shall be filed under Section 482 Cr.P.C. before Hon ble High Court at Chandigarh and Smt. Kavita Yadav shall be giving her full cooperation in quashing the said FIR.
(3.) In terms of the first part of para 5.b) of the settlement agreement, learned Counsel appearing on behalf of the respondent-husband has handed over in the Court a demand draft drawn in favour of the wife for a sum of rupees six lakhs by way of permanent alimony, to learned Counsel appearing on behalf of the petitioner-wife.;