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Judgment
Vide the present appeal, the appellant is seeking following reliefs:
“a.) set aside the impugned judgment/decree dated 14.03.2018 passed by Shri Narottam Kaushal, Ld., Principal Judge, Family Court, Saket, Delhi in HMA Case No. 182/11 and;
b.) allow the petition of the petitioner directing the dissolution of marriage of the petitioner with the respondent by a decree of divorce in the interest of justice.”
Learned counsel for the appellant submits that the matter has been settled inter se the parties for an amount of Rs. 4,00,000/-, which has not been disputed by the learned counsel for the respondent.
The appellant, who is present in the Court, has handed over a cheque of Rs. 4,00,000/- bearing No. 991257 to the respondent who is also present in the Court.
It is made clear that if the aforesaid cheque is dishonoured, the contempt proceedings shall be initiated against the appellant.
Learned counsel for the respondent submits that the respondent has no objection if the present appeal is allowed.
Accordingly, in view of the statement made by the learned counsel for the respondent, we hereby set aside the impugned Judgment dated 14.03.2018 passed by the learned Principal Judge, Family Court, Saket in HMA Case No. 182/2011. The Appeal is allowed and divorce is hereby granted dissolving the marriage between the parties.
The Decree Sheet be prepared accordingly.