Priyanka Vs. Rohit
Subhash Sethi [2008] INSC 2112 (6 December 2008)
Judgment
SUPREME COURT LOK
ADALAT TRANSFER PETITION (C) NO.887 OF 2007 PRIYANKA ... Petitioner (s) Versus
ROHIT SUBHASH SETHI ... Respondent (s) (With appln.(s) for stay and with prayer
for interim relief 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. Vipin
Gogia, Adv.
Ms. Jaspreet Gogia,
Adv.
For Respondent (s)
Ms. Anitha Shenoy, Adv.
Ms. Sunita Ojha, Adv.
Ms. Rashmi Nanda
Kumar, 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.
This Transfer
Petition is disposed of as the parties have agreed to an arrangement. The
parties have agreed that a decree of divorce shall be passed, after a sum of
Rs.16,00,000/- in total is paid by the respondent to the petitioner in the
following manner :-
1.
Rs.5,00,000/-
immediately.
2.
Rs.4,00,000/-
by the end of April, 2009.
3.
Rs.7,00,000/-
by 15th July, 2009.
-2- It is stated
that a sum of Rs.5,00,000/- is already in deposit with the Punjab & Haryana
High Court. That amount is permitted to be withdrawn by the petitioner in terms
of this Order. After the full amount is paid, the proceedings relatable to
F.I.R No.241 dated 10.11.2007 registered at P.S. Model Town, Hoshiarpur shall
stand quashed. The decree for divorce as noted above shall be passed as a
decree on the basis of mutual consent after the whole amount is paid. The
proceedings in respect of Petition No.2189 of 2007 pending before the Family
Court at Mumbai, Bandra shall be transferred to the Court of District &
Sessions Judge, Hoshiarpur, Punjab so that parties can file a petition for
dissolution of the marriage in terms of this order. The parties or anyone of
them indicating acknowledgment of the whole amount can bring this to the notice
of the concerned court so that necessary orders in that regard can be passed.
The Transfer Petition
is accordingly, disposed of.
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