AI Structured Summary
Not yet generated for this judgment
Judgment
SACHIN DATTA, J. (ORAL)
During the course of hearing, the parties have agreed to resolve their all outstanding disputes in the following terms:
It is agreed that the respondent shall pay a sum of Rs.33,00,000/- to the petitioner in full and final settlement of all the outstanding claims of the petitioner.
Out of the aforesaid amount, a sum of Rs.10,00,000/- shall be paid on or before 20th June, 2026.
A sum of Rs.5,00,000/- each shall be paid on the 1st day of July, August, September and October 2026 respectively, and the remaining amount of Rs.3,00,000/- shall be paid on 1st November, 2026.
The motorbike, which is registered in the name of the petitioner’s brother, and which is presently lying with the respondent, shall be returned within a period of one week from today.
It is agreed that in the event of any default or delay in making the aforesaid payments, the aforesaid settlement/undertaking between the parties shall stand nullified and the petitioner shall be at liberty to revive the present petition. In such situation, the interim directions contained in the order dated 21.05.2026, passed in the present proceedings (in terms of which the respondent was directed to pay a sum of Rs.25,000/- per month to the petitioner) shall be restored.
It is agreed that upon payment of the aforesaid amounts, the petitioner shall have no outstanding claims against the respondent. In such eventuality, the parties shall withdraw all the pending cases filed against each other.
The parties unequivocally undertake to abide by the aforesaid understanding.
Taking on record the aforesaid undertaking, and binding the parties thereto, the present petition stands disposed of in the above terms. All interim order/s stand vacated.