Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4857 OF 2016
[@SPECIAL LEAVE PETITION (C) NO. 7716 OF 2016]
SHUSHMA MISHRA Appellant(s)
VERSUS
HEM NATH MISHRA Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The parties have been in certain material
disputes. The appellant has approached this court,
aggrieved by the Judgment and Order dated 01.10.2015
passed by the High Court of Jharkhand at Ranchi in
First Appeal No. 579 of 2014.
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3. On a suggestion made by this Court, the parties
made an attempt for settlement of their disputes
through Mediation. It is heartening to note that the
parties, through the assistance of Ms. Kiran
Bhardwaj, learned Mediator, have arrived at an
amicable settlement and a Settlement Agreement dated
19.04.2016 has been filed before this Court.
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4. Therefore, this appeal is disposed of in terms of
the Settlement Agreement.
5. We direct the respondent to pay a sum of
Rs.5,00,000/- (Rupees Five Lakhs) to the appellant by
way of a Demand Draft within two days from today.
The remaining amount of Rs. 2,00,000/- (Rupees Two
Lakhs) will be paid by the respondent to the
appellant within another six weeks. Such payments
are in full and final settlement of all the claims
between the parties and there shall be no further
claims.
6. In terms of the settlement, Money Suit No. 06 of
2012 filed by the respondent against the appellant
pending before the Court of Senior Division, Hazari
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Bagh, Jharkhand, shall stand dismissed as withdrawn.
Similarly, Writ Petition (C) No. 2402 of 2013 filed
by the respondent against the appellant, pending
before the High Court of Jharkhand at Ranchi, shall
also stand dismissed as withdrawn. The Registry
shall communicate a copy of this Judgment to both the
Courts forthwith.
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7. In view of the settlement above, the civil appeal
is disposed of with no order as to costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
May 05, 2016.
JUDGMENT
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