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Kuki Ravindran vs Chendrimada Somaya Madappa

Supreme Court Of India · Decided on 11 January 2018 · Citation: (2018) 1 Scale 464

HON’BLE JUDGES
Kurian Joseph, Amitava Roy
ACTS & SECTIONS REFERRED
<a href=5209>Hindu Marriage Act, 1955</a>, <a href=5209-13B>Section 13B</a> - Divorce by mutual consent
RESULT
Disposed Off
CASE NUMBER
Civil Appeal No 165 of 2018 [@ Special Leave Petition © Nos 30560 of 2016]
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Judgment

21 paragraphs · 364 words
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 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.

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 :-

(a) Petition No. 172 of 2013 on the file of 2nd 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.

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.