Harjinder Singh vs Rajpal

Leave granted.

Heard learned counsel for the parties.

The High Court confirmed the order passed by the Additional District Judge, Jalandhar dated 8th September, 2008 and declined to grant

decree of divorce on the ground of cruelty and desertion. When the matter reached before us on 01.12.2017, we had the assistance of Advocate

Dr.(Mrs.) Vipin Gupta on whose suggestion and with the consent of the parties, they were directed to stay together for a while to see whether the

disputes could be amicably patched up.

Today the parties have reported before us that it is not possible for them to live together. However, we may painfully record one fact that their

only son in his late teens ended his life around a year back and that was one reason for an afterthought for reunion.

Mr. Nidhesh Gupta, learned senior counsel, who graciously accepted our request to mediate, after interacting with the parties and their counsel

and the relatives who have come with the parties, reported that the parties have reached a compromise and the same is reduced to writing and duly

signed by the parties and by their counsel. The said compromise is taken on record and the same shall become part of this judgment.

As per the compromise, the appellant has agreed to pay an amount of Rs. 22 lakhs (Rupees Twenty Two Lakhs) in full and final settlement of

the claims of the respondent-wife. We direct the appellant-husband to pay the first instalment of Rs. 10 lakhs (Rupees Ten Lakhs) by depositing it

in the account of the respondent-wife on or before 20th January, 2018. The name of the Bank and Account number will be furnished by the

counsel for the respondent. The remaining amount of Rs. 12 lakhs (Rupees Twelve Lakhs) shall be similarly deposited in the account of the

respondent-wife on or before 20th April, 2018.

The parties have also filed a petition under Section 13(B) of the Hindu Marriage Act, 1955 seeking decree of divorce by mutual consent. The

parties are before us and we have interacted with them. Having regard to the fact that the parties have been litigating and living separately for

around two decades, we are convinced that the parties have taken a free and conscious decision. In the background of the long separation and the

long pending litigation, we are of the view that the further period of waiting should dispensed with. Ordered accordingly.

The marriage between the appellant Harjinder Singh and respondent Rajpal is dissolved by the decree of divorce by mutual consent. The case

filed by the respondent-wife for maintenance, pending before the J.M.C. Jalandhar, shall stand dismissed as withdrawn.

Accordingly, the appeal is disposed of.