Rachana Vs. Jayesh
[2008] INSC 1747 (16 October 2008)
Judgment
IN THE SUPREME COURT
OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO.699 OF 2008
Smt. Rachana ...Petitioner Versus Jayesh ...Respondent (With T.P. (Crl.) Nos.
327/2008 and 49/2007)
Dr. ARIJIT PASAYAT,
J.
1.
Though
the present transfer petitions have been filed for transfer of certain cases,
the cases were directed to be listed at the Supreme Court Lok Adalat which was
held on 6th September, 2008. The objective was to explore the possibility of
sorting out the matrimonial discords. With the assistance of the Mediators, the
parties were heard and following terms for settling the disputes were arrived
at:
"It has been
agreed between the petitioner and the respondents along with their respective
fathers that
1.
The
father of respondent agrees with the father of the petitioner that he will
accept the apologies of Shri Devki Nandan Sone, father of the petitioner wife
in presence of the Jatav Samaj of the respondent's father at Indore and shall
forgive him for all that has happened.
2.
Shri
Devki Nandan Sone will pay a sum of Rs.50,000/- to the respondent on or before
6th of November, 2008, for obtaining allotment of flat.
3.
The
respondent Mr. Jayesh will apply to his Company ONGC for allotment of flat at
Bombay on 10th September, 2008.
That respondent Mr.
Jayesh, will inform the petitioner and her family at Agra about the allotment
of the flat by the Company and shall go to Agra to take the petitioner with him
to Bombay to set up his matrimonial house.
4.
It
has been agreed between the parties that they shall live as husband and wife
together and that there is no other claim against each other.
Cases filed by Smt.
Rachana Petitioner:
(1) ST No.123/07
Section 307 IPC 307, 323, 504, 506 IPC read with D.P. Act.
Cases filed by Jayesh
Respondent.
I. Petition for
divorce pending at Indore Misc. 370/6 Family.
II. Criminal
Complaint No.2284/05 titled Ramesh Chandra and Ors. v. Vijay Singh and Ors.
shall be withdrawn/quashed by the Court.
Agreed
accordingly."
2. In view of the
aforesaid agreement, the petitions are disposed of on the terms as set out
above. The proceedings as noted above stand closed.
..........................................J.
(Dr. ARIJIT PASAYAT)
..........................................J
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