Full Judgment Text
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
th
% Date of decision:12 October, 2023
+ MAT.APP.(F.C.) 274/2023 & CM APPL. 47604/2023
SAMVIT DHAR THROUGH SPA ..... Appellant
Through: Mr. Sunil Mittal, Senior Advocate
with Ms. Swaty Singh Malik, Mr.
Rohan Kumar and Ms. Anjali Gupta,
Advocates with appellant in VC and
his SPA Holder/father in person
versus
RHYTHMA KAUL ..... Respondent
Through: Mr.S.Rajappa & Mr.R. Gouri
Shankar, Advocates with respondent
in person
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
J U D G M E N T (oral)
1. The present appeal has been filed under Section 19(1) of the Family
Courts Act, 1984 read with Section 28 of Hindu Marriage Act, 1955 by the
appellant challenging the Judgment and Order dated 05.08.2023 passed by
learned Family Court whereby the appellant has been directed to pay
monthly maintenance of Rs.50,000/- to the respondent-wife.
2. The parties are present in person with their respective counsel. We
have interacted with the parties in the Court for a substantial time and the
parties have voluntarily agreed to settle inter se disputes mutually on
MAT.APP.(F.C.) 274/2023 Page 1 of 4
Signature Not Verified
DigitallySigned By:SAHIL
SHARMA
Signing Date:18.10.2023
17:17:33
following terms and conditions:-
(i) The parties have agreed to file a joint petition under
Section 13-B of the Hindu Marriage Act, 1955 to seek
divorce by mutual consent.
(ii) That an amount of Rs.60 lakhs shall be paid by and on
behalf of the appellant-husband to the respondent-wife
towards full and final settlement of all the claims,
including stridhan , maintenance, alimony, etc.
(iii) That the amount of Rs.10 lakhs shall be paid by and on
behalf of the appellant-husband at the time of
withdrawal of case, i.e. DV No.283/2020 pending
before learned District Court, Gurugram, Haryana,
filed by the respondent-wife under the provisions of
Protection of Women from Domestic Violence Act,
2005. The said case shall be withdrawn by the
respondent-wife within 10 days.
(iv) That an amount of Rs.25 lakhs shall be paid by and on
behalf of the appellant-husband to respondent-wife at
the time of filing of first motion under Section 13B(I)
of the Hindu Marriage Act, 1955 before the learned
Family Court which shall be filed within 15 days,
thereafter.
(v) That the appellant-husband shall also withdraw the
case filed by him against respondent-wife, i.e. CRM
No.3437/2022 pending before learned District Court,
Gurugram, Haryana, after recording of statements in
MAT.APP.(F.C.) 274/2023 Page 2 of 4
Signature Not Verified
DigitallySigned By:SAHIL
SHARMA
Signing Date:18.10.2023
17:17:33
the First Motion.
(vi) That the respondent-wife shall withdraw the case, i.e.
HMA No.590/2020, pending before learned Family
Court, Patiala House, New Delhi on the date of making
the statement at the time of First Motion.
(vii) That the parties shall thereafter file joint petition under
Section 13B(II) of the Hindu Marriage Act, 1955
within 15 days of withdrawal of aforementioned cases
and the balance amount of Rs.25 lakhs shall be paid at
the time of passing of Second Motion by the Family
Court.
(viii) That if after receiving payment of any amount,
respondent-wife does not come forward to proceed for
remaining part of the settlement within the time
stipulated, she shall be liable to return the said amount
with interest @ 6% p.a. to appellant-husband.
(ix) If after payment of any amount, father of appellant-
husband does not come forward for remaining part of
the settlement within the given time, the amount paid
by and on behalf of the appellant to respondent shall
stand forfeited and the father of appellant shall have no
right to claim the said amount.
3. Both the parties have mutually agreed and undertaken that they shall
remain bound by the settlement reached before this Court today and shall
withdraw/get quashed all the pending litigations against each other or their
family members arising out of this marriage and the erring party shall be
MAT.APP.(F.C.) 274/2023 Page 3 of 4
Signature Not Verified
DigitallySigned By:SAHIL
SHARMA
Signing Date:18.10.2023
17:17:33
liable to be prosecuted under the provisions of Contempt of Courts Act,
1971.
4. The aforesaid undertaking furnished on behalf of both the sides is
taken on record.
5. In the light of above, appellant submits that the present appeal be
disposed of, however seeks liberty to get it revived, if need be.
6. The present appeal and pending application, if any, are accordingly
disposed of, with liberty as prayed for.
(SURESH KUMAR KAIT)
JUDGE
(NEENA BANSAL KRISHNA)
JUDGE
OCTOBER 12, 2023/rk/Va
MAT.APP.(F.C.) 274/2023 Page 4 of 4
Signature Not Verified
DigitallySigned By:SAHIL
SHARMA
Signing Date:18.10.2023
17:17:33