REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

TRANSFER PETTION (CIVIL) NO.79 OF 2008

Shilpa  ....Petitioner

Versus

Abhinav ....Respondent

J U D G M E N T

Dr. ARIJIT PASAYAT, J.  

1. This transfer petition was taken up at the Supreme Court Lok Adalat on 6th

September, 2008.  After hearing the parties the following order was passed:

“The wife, her father, her husband and his father have appeared in person

and presented a joint petition of settlement duly signed by all of them.  They have been

represented through their counsel.  The parties have agreed to settle their dispute on

the following terms as enumerated in the petition:

(a) All  criminal cases/complaints/FIRs/DDRs,  filed  by  either party would  be

quashed.  

(b) Marriage between the parties would be dissolved by mutual consent divorce.

(c) Abhinav, his  parents,  his  brother and Bhabi  and his  two  Mamas would

collectively appear before an Aggarwal Sabha and acknowledge their wrongs committed

on Shilpa.

(d) In case any of these above seven persons fails to appear before the Sabha,

Shilpa can revive her complaints.

(e) The husband and father in law Shri Ashok Gupta will pay Rs.40,00,000/-

(Rupees Forty Lakhs) within two months by Demand Draft drawn at Bhiwani in name

of Shilpa.

(g) The husband, Shri Ashok Gupta and other five persons will appear before

Aggarwal Sabha, Prashant Vihar, Delhi, within one month from today and apologize in

writing to the girl and her family members.  No further litigation of any nature will be

started by parties on this account.”       

2. It is accepted that a sum of Rs.40,00,000/- by way of demand draft has been

deposited  in  the  registry  of  this  Court  in  terms  of  order  dated  4.11.2008.   The

compromise is recorded in terms of what has been stated in the order dated 6.9.2008.

The  demand draft  be  handed  over by  the  registry to  the  learned counsel  for the

petitioner who shall file a receipt from the petitioner of having received the draft.  The

same shall be done within two weeks from today.

3. The transfer petition is accordingly disposed of.    

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

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

New Delhi November 21, 2008