REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

TRANSFER  PETITION (C) NO. 91 OF 2008

Aparna Goyal    ...Petitioner

Versus

Rakesh Goyal    ...Respondent

With  

(TP (Crl.) Nos. 183-184 of 2008)

(SLP (Crl.) Nos. 6900-6902 of 2007)

J U D G M E N T

Dr. ARIJIT PASAYAT, J

1. Special Leave Petitions Nos.6900-6902 of 2007, TP (Crl.) Nos. 183-

184 of 2008 and TP (Civil) No.91 of 2008 are taken up together.

2. Parties to the dispute i.e.  Smt. Aparna Goyal-petitioner (hereinafter

referred to as the ‘wife’) and Rakesh Goyal (hereinafter referred to as the

husband) had appeared at the Supreme Court Lok Adalat held on 6.12.2008.

With  the  intervention  of  the  mediators  the  parties  agreed  to  settle  their

disputes. It was agreed that the parties (husband and wife) want divorce by

mutual consent and also agreed not to proceed in the pending criminal and

civil disputes. A sum of Rs.10,00,000/- has been agreed to be paid by the

husband to the wife in full and final settlement of her claims relating to the

marriage.  A sum of  Rs.10  lacs  by  way of  draft  drawn  in  the  favour  of

Registrar-General   of  this  Court  has  been  presented.  The  Special  Leave

Petitions and Transfer Petition are disposed of on the following terms:

(1) A  sum  of  Rs.10  lacs  which  has  been  deposited  with  the

Registry of this Court be handed over to Smt. Aparna Goyal,

the wife.  

(2) In view of the agreement,  proceedings  in  Case  No.259/2003

pending  before  learned  Metropolitan  Magistrate,  New Delhi,

Patiala  House  Court  and  Case  No.1011/1/2003  filed  under

Section 125 of the Code of Criminal Procedure, 1973 (in short

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the ‘Code’) (the aforesaid two cases were filed by Smt. Aparna

Goyal, the wife) and HMA No.37/2006 filed by the husband

seeking  divorce  pending  before  District  Judge,  Muktsar,

Punjab stands disposed of.

3. In  HMA No.37/2006  the  divorce  by  mutual  consent  be  passed  in

terms of Section 13B(1) and 13B(2) of the Hindu Marriage Act, 1956  by

dissolving the marriage between the husband Rakesh and Aparna Goyal, the

wife in terms of this order.  

4. The petitions are accordingly disposed of.  

……………………………………J. (Dr. ARIJIT PASAYAT)

……………………………………J. (Dr. MUKUNDAKAM SHARMA)

……………………………………J. (H.L. DATTU)

New Delhi, January 27, 2009

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