SLP(C) 5276/2008 1

     IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 2867  OF 2010 [ARISING OUT OF SLP(C) NO. 5276 OF 2008]

ANIL KUMAR ..... APPELLANT

VERSUS

     RANJANA ..... RESPONDENT

O R D E R

Leave granted.

Ms.  Mishra, learned counsel for the respondent-

wife states that she has instructions not to contest  

the appeal.  In this view of the matter, the award of  

the  Lok  Adalat  dissolving  the  marriage  by  mutual  

consent under Section 13B of the Hindu Marriage Act is  

maintained.   

Learned  counsel  further  states  that  certain  

certificates of Class X and Class XII belonging to the  

respondent-wife  as  also  her  sthridhan  with  the  

appellant herein and that the same should be returned  

to her.

Though this is not a matter of dispute in the  

present proceedings, we nevertheless feel that as the

SLP(C) 5276/2008 2

matter is being disposed of in the manner indicated  

above, if any such documents or sthridhan are lying  

with the appellant-husband, he should handover the same  

to the respondent-wife forthwith.

The appeal is allowed in the aforesaid terms.  

    ..................J      [HARJIT SINGH BEDI]

    ..................J      [C.K. PRASAD]

NEW DELHI MARCH 11, 2010.