- (1.) BY the Court - Heard the counsel appearing for the petitioners and the counsel for the opposite party No.2.
(2.) BOTH the parties are present before this Court today in Chamber. It is submitted that both the parties have settled their dispute before the Conciliator on certain terms and conditions and in this regard, both the parties have filed a joint compromise petition before this Court (being LA. No. 1247 of 2012), in which, in Paragraph Nos.6 (a) to 6 (h) they have mentioned the terms and conditions, to' which they have agreed. The said terms and conditions are as follow: (a) That the husband namely Vikash Chandra Dubey and his family will hand over the articles which was given to them at the time of marriage before 8th of August, 2012 and a list of articles has been given to them for hand over. (b) That the husband' Vikash Chandra Dubey and his family member will give Rs. 3.00,000/ -(Rs. Three Lac) to the complainant Anju Devi by way of Bank Draft as permanent alimony towards one time settlement on 08.08.2012 before the Hon'ble Jharkhand High Court, Ranchi where the ABA No. 4293/2011 is pending. (c) That after receiving the Bank Draft of the amount bf Rs. 3 Lac the complainant will file a petition before Court below for withdrawal of the complaint Case No. 930/2009 which was later on registered as Hazaribagh Sadar P.S. Case No. 444 of 2009. (d) That the complainant will also file a petition for withdrawal of the maintenance case No. 82/2012 which is pending before learned Family Court, Hazaribagh. (e) That no relationship will be exists between the parties (Vikash Chandra Dubey and Anju Devi). (f) That the husband Vikash Chandra Dubey and complainant Anju Devi will file a petition for Divorce by Mutual consent within one month from the date of order by this Hon'ble Court. (g) That the complainant will not be entitled for any amount in future and she will not claim any amount from Vikash Chandra Dubey and his family in future. (h) That both the parties will also me joint compromise petition before the Court below for Withdrawal/Disposal of the complainant case No. 930/2009 (Hazaribagh Sadar P.S. Case No. 444/2009).
(3.) ACCORDING to the terms and conditions, the counsel for the petitioners has given today an Account Payee Demand Draft bearing No. 608670 Dated 07.08.2012 amounting to Rs. 3 Lac (Rupees Three Lacs) prepared in the name of Anju Devi drawn at State bank of India, Hazaribagh, to the counsel appearing for, the complainant -opposite party No.2, who will after proper identification, hand over the said demand draft to the complainant opposite party No.2, and me a receipt of the same before' this Court within four weeks from the date of this order.;