Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6905 OF 2012
MAMTA GOYAL Appellant(s)
VERSUS
RAMGOPAL Respondent(s)
J U D G M E N T
KURIAN, J.
1. SLP (Crl.) No. 8139 of 2015 titled as " Mamta
Goyal Vs. Ramgopal" is taken on record.
2. The appellant is before this Court, aggrieved by
the order passed by the High Court of judicature at
Jaipur dated 25.02.2011, whereby the appeal filed by
the appellant herein, against the order dated
JUDGMENT
11.05.2007 passed by the District Judge, Dholpur, was
dismissed, thereby confirming the dissolution of the
marriage between the appellant and the respondent.
3. Today, both the parties are personally present in
Court, assisted by their respective counsel. It is
agreed before us by the parties and their respective
counsel that by way of full and final settlement of
all the claims due to the appellant, except the
dispute with regard to Stridhan, which is the subject
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matter of Civil First Appeal No. 221 of 2014 pending
before the High Court of judicature of Rajasthan at
Jaipur, all other claims can be settled.
4. Therefore, this appeal is disposed of as
compromised between the parties and resultantly, the
following orders are passed :-
(i) The respondent - Ramgopal shall pay an amount of
Rs. 5.50 Lakhs by way of a Demand Draft drawn in the
name of appellant within three months from today.
(ii) SLP (Crl.) No. 8139 of 2015, which is taken on
board today, which is a dispute pertaining to the
claim for maintenance, is, accordingly, dismissed.
iii) Crl. Revision Petition No. 1553 of 2014 pending
JUDGMENT
before the High Court of judicature of Rajasthan at
Jaipur filed by the appellant shall stand dismissed.
The Registry is directed to communicate a copy of
this Judgment to the High Court forthwith.
iv) FIR No. 67 of 1999 on the file of Police Station
Basedi, District Dholpur, Rajasthan, registered under
Sections 498-A, 406, 323, 354, 341 I.P.C. is quashed.
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5. It is made clear that if the amount is not paid
as above, apart from the liability to answer for
contempt, the respondent will also be liable to pay
penal interest at the rate of 25%.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
May 04, 2016.
JUDGMENT
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