REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (CIVIL) NO.683 OF 2007

Smt. Seema Bansal  ...Petitioner

Versus

Dr. Mayank Bansal ...Respondent

J U D G M E N T

Dr. ARIJIT PASAYAT, J.

1. Though the present transfer petition has been filed for transfer of a

case  from Lalitpur  to  Delhi,  the  matter  was  directed  to  be  listed  at  the

Supreme Court  Lok  Adalat  which  was  held  on  6th September,  2008,  to

explore the  possibility of bringing out  a solution to  the marital  discords.

With the assistance of the Mediators, the parties were heard and following

terms for settling the disputes were arrived at:  

1. That  the  respondent  shall  pay  a  sum of  Rs.10  lacs  towards

maintenance of the daughter (Tanishka).  The said sum will be

payable in annul instalment of Rs.2.5 lacs each payable on or

before 31st August. The first instalment to be paid on or before

31.8.2009.  The fourth and last instalment shall be paid on or

before 31.8.2012.    

2. The above amount shall be kept in a fixed deposit in the name

of Ms. Taniksha.  

3. (a) Till  such amount  of Rs.10 lacs is  paid, the respondent

shall pay a monthly sum of Rs.7500/- (Rupees seven thousand

five hundred only) by the end of each month commencing from

September, 2008.

(b) That  the  petitioner  will  not  be  claiming  any  sums

towards  alimony and/or  maintenance  except  that  she  will  be

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entitled  to  her  share  of  25%  in  the  immoveable  property

bearing  No.1301,  Jaj  Bagh,  Manja  Pachora,  Opposite  Gate

No.2, Medical College, Jhani.      

4. The  parties  hereby  agree  to  withdraw  all  the  civil/criminal

cases  pending  in  the  concerned  court  which  are  mentioned

below:

(1) O.S. No.161 of 2007 (Dr. Mayank Bansal pending before Ld.

Civil Judge, Ms. Seema, Senior Division, Lalitpur, U.P.)

(2) Criminal Complaint arising from FIR No.605 of 2007 u/s 406,

498A IPC, PS Pandav Nagar, Delhi.  

(3) HMA No.7005/07 u/s 125 Cr.P.C. pending before Ms. Neeraj

Shatiya, Civil Judge, Karkadooma, Delhi.

5. The Respondent will be entitled to visitation rights to meet the

daughter Tanishka on 2nd and 4th Sunday of each month with

prior notice by each party.  The Respondent will be entitled to

take the child on an outing during such visits.  The Respondent

will drop the child back in such event.    

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6. The Respondent will  also be entitled to meet the child on or

other special occasions subject to availability.   

7. The petitioner submits that the particulars of the immoveable

property mentioned above have not  been verified by her  and

the same are subject to verification.

2. In terms of the agreement at serial no.3 (a), a draft of Rs.7,500/- for

the month of  September, 2008,  has been handed over  to learned counsel

appearing for the petitioner in court today.  

3. In view of the aforesaid agreement the transfer petition is disposed of

on the terms as set out above.  The proceedings as noted above stand closed.

………………..…………….……J. (Dr. ARIJIT PASAYAT)

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

New Delhi, October 16, 2008

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