Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6219 OF 2018
[@ SPECIAL LEAVE PETITION (C) NO.33195/2015]
BHUPENDER SINGH APPELLANT(S)
VERSUS
REEMA RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. The appellant is before this Court aggrieved by
the judgment of the High Court whereby the decree of
divorce granted by the Trial Court was reversed. The
Trial Court granted decree of divorce on the ground
of cruelty.
3. When the matter came up before this Court, having
regard to the background of the litigations between
the parties, we directed the parties to be present
before this Court. We also had the assistance of Ms.
Reena Singh, learned counsel. The parties have
finally settled their disputes amicably. It is agreed
between the parties that the entire disputes can be
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2018.07.12
14:39:17 IST
Reason:
given a quietus. As part of the settlement, the
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appellant/husband has handed over a Demand Draft for
a sum of Rs.8,00,000/- (Rupees Eight Lacs only) to
the respondent/wife, which has been duly acknowledged
by the respondent/wife.
4. Since the parties are before us, we have
interacted with them and we find that they have taken
an independent and conscious decision to have a
decree of divorce by mutual consent and part as
friends.
5. The joint application for divorce by mutual
consent signed by the respective counsel along with
two separate affidavits signed by the parties are
taken on Board.
6. Accordingly, this appeal is allowed and the
marriage between Bhupender Singh/appellant and Mrs.
Reema/respondent is dissolved by a decree of divorce
on mutual consent. The parties shall abide by the
terms and conditions mentioned in the joint
application dated 10.07.2018, which shall form part
of this order.
7. Since the parties have settled all their
disputes, they shall not initiate any fresh civil or
criminal proceedings against each other and their
family members on account of the matrimonial disputes
and the pending litigations shall be terminated
appropriately.
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8. Pending application(s), if any, shall stand
disposed of.
9. There shall be no orders as to costs.
.......................J.
[KURIAN JOSEPH]
.......................J.
[SANJAY KISHAN KAUL]
NEW DELHI;
JULY 10, 2018.
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