Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 165 OF 2018
[@ SPECIAL LEAVE PETITION (C) NOS. 30560 OF 2016]
KUKI RAVINDRAN Appellant(s)
VERSUS
CHENDRIMADA SOMAYA MADAPPA Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The parties approached this Court, aggrieved by
order dated 13.04.2016 passed by the High Court of
Judicature at Madras in C.M.A.No. 1608 of 2015.
3. The matter essentially pertains to a matrimonial
dispute between the appellant and the respondent.
When the matter was pending before this Court, we
made certain attempts for settlement between the
parties. We also had the assistance of Mrs.Mahalaxmi
Pavani, learned senior counsel. We are happy to note
that the parties have reached a final settlement of
the entire disputes. They have also filed a joint
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2018.01.17
11:35:07 IST
Reason:
Memo of Compromise dated 09.01.2018 before this
Court, duly signed by the parties and their
respective counsel. The same is taken on record.
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4. The parties are present before this Court today.
It is submitted that the terms of settlement have
been acted upon. It is further submitted that in
view of the prevailing litigations between the
parties and particularly taking note of the fact that
they have been living separately for more than 10
years, their application under Section 13B of the
Hindu Marriage Act is allowed. Accordingly, the
marriage between the appellant – Kuki Ravindran and
the respondent – Chendrimada Somaya Madappa is
dissolved by way of a decree of mutual consent. The
Joint Memo filed by the parties shall form part of
this Judgment.
5. In view of the above, the following cases pending
between the parties are hereby disposed of :-
nd
(a) Petition No. 172 of 2013 on the file of 2 Family
Court, Saket, New Delhi – Dismissed.
(b) FIR (Crime Case No.662 of 2010) before the
Central Crime Branch, Chennai – quashed.
(c) O.P.No. 395 of 2009 on the file of II Additional
Family Court, Chennai – Disposed of.
6. In view of the settlement arrived at between the
parties, we request the High Court of Judicature at
Madras to dispose of Crl. O.P. No. 3918 of 2014
expeditiously.
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7. We direct the parties to take steps to put an end
to the litigations, both civil and criminal, if any,
pending between the parties in terms of the
settlement arrived at between them.
8. In view of the above, this appeal is disposed of.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ AMITAVA ROY]
New Delhi;
January 11, 2018.
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ITEM NO.9 COURT NO.5 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 30560 of 2016
KUKI RAVINDRAN Appellant(s)
VERSUS
CHENDRIMADA SOMAYA MADAPPA Respondent(s)
(IA No.109723/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 11-01-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s) Mr. Girdhar Govind, Adv.
Mr. Balyender Singh, Adv.
Mr. Sudarsh Menon, AOR
For Respondent(s) Mr. Krishna Kumar, Adv.
Mr. K. S. Mahadevan, Adv.
Ms. Swati Bansal, Adv.
Mr. Rajesh Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The civil appeal is disposed of in terms of the signed
non-reportable Judgment.
Pending Interlocutory Applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
(Signed non-reportable Judgment is placed on the file)
P.S. :- Petition under Section 13 B of the Hindu Marriage Act filed
by the parties, in original, along with affidavits of both
the parties, in original, are annexed with this Record of
Proceeding.