Shilpa Vs. Abhinav
[2008] INSC 2001 (21 November 2008)
Judgment
IN THE SUPREME COURT
OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETTION (CIVIL) NO.79 OF 2008
Shilpa ....Petitioner Versus Abhinav ....Respondent
Dr. ARIJIT PASAYAT,
J.
1.
This
transfer petition was taken up at the Supreme Court Lok Adalat on 6th
September, 2008. After hearing the parties the following order was passed:
"The wife, her
father, her husband and his father have appeared in person and presented a
joint petition of settlement duly signed by all of them. They have been
represented through their counsel. The parties have agreed to settle their
dispute on the following terms as enumerated in the petition:
(a) All criminal
cases/complaints/FIRs/DDRs, filed by either party would be quashed.
(b) Marriage between
the parties would be dissolved by mutual consent divorce.
(c) Abhinav, his
parents, his brother and Bhabi and his two Mamas would collectively appear
before an Aggarwal Sabha and acknowledge their wrongs committed on Shilpa.
(d) In case any of
these above seven persons fails to appear before the Sabha, Shilpa can revive
her complaints.
(e) The husband and
father in law Shri Ashok Gupta will pay Rs.40,00,000/- (Rupees Forty Lakhs)
within two months by Demand Draft drawn at Bhiwani in name of Shilpa.
(g) The husband, Shri
Ashok Gupta and other five persons will appear before Aggarwal Sabha, Prashant
Vihar, Delhi, within one month from today and apologize in writing to the girl
and her family members. No further litigation of any nature will be started by
parties on this account."
2.
It
is accepted that a sum of Rs.40,00,000/- by way of demand draft has been
deposited in the registry of this Court in terms of order dated 4.11.2008. The
compromise is recorded in terms of what has been stated in the order dated
6.9.2008.
The demand draft be
handed over by the registry to the learned counsel for the petitioner who shall
file a receipt from the petitioner of having received the draft. The same shall
be done within two weeks from today.
3.
The
transfer petition is accordingly disposed of.
.........................J.
(Dr. ARIJIT PASAYAT)
..........................J
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