- (1.) HEARD learned counsel for the petitioner, learned A.P.P. for the State as also learned counsel for the opposite party No. 2. This case arises out of a matrimonial dispute between the parties. It was pointed by learned counsels for both the sides that talk of compromise is going on between the parties. In that view of the matter, the case was adjourned from time to time in order to facilitate the parties to arrive at an amicable compromise.
(2.) TODAY one I.A. No. 4159 of 2013 has been filed by opposite party No. 2, who is the wife of the petitioner, stating that after several rounds talks between the parties, it was decided that all the matrimonial disputes between the parties shall be settled on the basis of compromise between them on the condition that the petitioner shall pay Rs. 9,00,000/- (rupees nine lakhs) to the opposite party No. 2 for herself and two minor children living with her. Out of Rs. 9,00,000/-, Rs. 6,00,000/- shall be for the minor children, whereas Rs. 3,00,000/- shall be for opposite party No. 2, and both of them shall withdraw all the cases filed by them against each other. It has also been agreed between the parties that the petitioner and opposite party No. 2 shall file a joint application for divorce with mutual consent, before the Family Court, Ranchi. A supplementary affidavit has also been filed on behalf of the petitioner, in which also more or less the same conditions are mentioned. Both the parties are present in the Court in person.
(3.) IT appears that there is difference between the parties as regards the mode of payment of the money. Opposite party No. 2 wants to get the entire amount of Rs. 9,00,000/- from the petitioner before withdrawing the cases against the petitioner and settling the dispute, and she undertakes to withdraw the cases and also to join the petitioner for filing the application for divorce with mutual consent, once she gets the entire amount of Rs. 9,00,000/-.;