PRADEEP NANDRAJOG, J. - (1.) The appellant of D.B. Civil Misc.Appeal No.2654/2017: Vijit Murarka was married to Sheetal Kerjiwal the respondent in the appeal on 06/05/2011 as per Hindu custom. Unfortunately, there has been a lot of bitterness between the couple. The appellant and his family members are facing trial in various courts on complaint lodged by the respondent. Collateral proceedings are pending. The appellant is aggrieved by the judgment dated 06/04/2017 dismissing petition filed by him seeking divorce on ground of cruelty.
(2.) With the intervention of the court the parties have settled their disputes and agreed to the marriage to be annulled on mutual consent. The appellant had assured to pay the respondent 85,00,000/- in full and final settlement of her claims towards dowry, permanent alimony etc.
(3.) Today, three banker cheques in sum of Rs. 10,00,000/- each have been handed over by the appellant to the respondent who appears in person along with her father Mr. Om Prakash. The appellant has also handed over a cheque in sum of Rs. 55,00,000/- to the respondent and assures that the cheque would be honoured.;