ITEM NO.32     LOK ADALAT NO.1        SECTION XVIA

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  That amount is permitted to be withdrawn by the petitioner in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.  

    (P.SATHASIVAM)  (Dr.ARIJIT PASAYAT)