SANTOSH KUMAR PAHADIYA Vs USHA GUPTA
Case number: C.A. No.-000484-000484 / 2009
Diary number: 27089 / 2005
Advocates: NIRAJ SHARMA Vs
ANIL SHRIVASTAV
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.484 OF 2009 (Arising out of S.L.P. (C) No.7814 of 2007)
Santosh Kumar Pahadiya ...Appellant(s)
Versus
Usha Gupta ...Respondent(s)
O R D E R
Delay condoned.
Leave granted.
Heard learned counsel for the parties.
As undertaken yesterday, i.e., 27th January, 2009, a joint petition of
compromise has been filed on behalf of both the parties, perusal of which shows that
they have agreed to compromise all the disputes and have also agreed to suffer mutual
consent divorce decree. The husband has agreed to pay a sum of rupees fifteen lakhs
to the wife in two instalments by way of permanent alimony. He has agreed to pay
the first instalment of Rupees seven lakhs fifty thousand on 30th April, 2009 and the
second instalment on or before 31st July, 2009. Both the parties have agreed in Court
that the aforesaid payment shall be made by an Account Payee Draft drawn in favour
of the wife upon a Bank at Lahar, District Bhind, within the State of Madhya
Pradesh. They have further agreed that, in case any of the instalments is not paid
within the aforesaid time, this order may stand recalled. Learned
...2/-
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counsel appearing on behalf of the wife stated that the petition filed by her under
Section 125 of the Code of Criminal Procedure, which is pending in the Court of
Judicial Magistrate, First Class, Lahar, may be treated as withdrawn. As regards
Criminal Case No.4929 of 2006 pending in the Court of Judicial Magistrate, First
Class, Gwalior, within the State of Madhya Pradesh, against the husband and other
accused persons, the parties agree that the same may be quashed in view of the
compromise.
In our view, the compromise is lawful. The same is taken on record. The
civil appeal is allowed, impugned judgments are set aside, the petition for divorce is
allowed and mutual consent divorce decree is granted. The proceedings of Criminal
Case No.4929 of 2006 pending in the Court of Judicial Magistrate, First Class,
Gwalior, within the State of Madhya Pradesh are quashed. It is also declared that the
petition filed by the wife under Section 125 of the Code of Criminal Procedure, 1973,
which is pending in the Court of the Judicial Magistrate, First Class, Lahar, shall
stand disposed of as withdrawn. It is made clear that if any of the two instalments is
not paid by the husband, then this order shall stand recalled and the special leave
petition shall stand dismissed.
......................J. [B.N. AGRAWAL]
......................J. [G.S. SINGHVI]
New Delhi, January 28, 2009.