Navpreet Kaur Vs.
Gurkirat Singh [2008] INSC 2109 (6 December 2008)
Judgment
SUPREME COURT LOK
ADALAT TRANSFER PETITION (C) NO.326 OF 2008 NAVPREET KAUR ... Petitioner (s)
Versus GURKIRAT SINGH ... Respondent (s) (With appln.(s) for stay and office
report) Date : 06/12/2008 The above petition was taken up today for settlement
CORAM :
HON'BLE DR. JUSTICE
ARIJIT PASAYAT HON'BLE MR. JUSTICE P. SATHASIVAM For Petitioner (s) Mr. K.B.
Rohtagi, Adv.
Ms. Aparna Rohatgi
Jain, Adv.
Mr. Mahesh Kasana,
Adv.
Mr. Vinod Kumar, Adv.
For Respondent (s)
Mr. Sheetal Prasad Juneja, Adv.
This matter was taken
up at the Supreme Court Lok Adalat with the consent and agreement through their
counsel.
The following
Order/Award is passed :- Heard learned counsel for the parties and the parties
who are present in person.
This Transfer
Petition is disposed of on the following terms :-
1.
A
sum of Rs.3,00,000/- shall be paid by the respondent to the petitioner by 15th
February, 2009.
2.
A
further sum of Rs.2,00,000/- shall be paid by the 15th April, 2009.
-2- From May, 2009 a
sum of Rs.3,000/- per month shall be paid by the respondent to the petitioner
for the welfare of the son who is presently three years of age. The payment
shall continue to be made till the boy attains majority. On the payment of the
sum of Rs.5,00,000/- the Criminal proceedings pending before the Judicial
Magistrate, First Class, Chandigarh in complaint case alleging commission of
offence under Section 498A, 406 and 120B filed before the learned Chief
Judicial Magistrate, U.T. Chandigarh titled Navpreet Kaur versus Gurkirat Singh
and Others shall stand quashed. Similarly, the proceeding under Section 9 of
the Hindu Marriage Act in MAT Case No.2 of 2008 pending before the learned Civil
Judge, Senior Division, Champua, Orissa shall stand quashed. The parties, after
payment of the aforesaid sum of Rs.5,00,000/-, shall file a joint petition
before the learned District Judge, Chandigarh for a decree of divorce by mutual
consent. The said petition shall be allowed in terms of the present order.
It is made clear that
if there is two consecutive defaults in making payment of Rs.3,000/- per month,
the Criminal Case quashed pursuant to the present order shall stand revived.
The payment shall be made by the 10th of the succeeding month by crossed cheque
in favour of the petitioner, by the respondent.
-3- Until the final
orders are passed in terms of the present order, all proceedings in different
Courts shall remain stayed.
The Transfer Petition
stand disposed of.
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