Voggani Padma Anitha vs Kavali Bheemaiah

This order is in continuation of the order passed on 06.07.2021 on which date, the parties had arrived at a broad settlement. Learned counsel for the

respondent had stated that his client may be permitted to file an affidavit giving the details of the terms and conditions of settlement with a copy to the

other side, so that both the parties can be bound down to the settlement.

Both parties are present today.

Learned counsel for the respondent states that he has filed an affidavit dated 08.07.2021, setting out the terms and conditions of the settlement in

paras 4 and 5 thereof.

Learned counsel for the parties state that only yesterday, the respondent had agreed that he will also pay a onetime lumpsum amount of

Rs.4,00,000/- to the appellant, as she has agreed to withdraw all the pending cases against him including a case filed under the Domestic Violence

Act. It has further been agreed that the respondent will act as the guardian of the parcel of land measuring Ac.1.00 which he will gift to the minor

child of the parties and he shall pay a sum of Rs.20,000/- per annum towards the sale of the agricultural produce from the said land, directly to the

appellant. The gift deed shall be executed by the respondent in favour of the minor child within one month from today. The first instalment of

Rs.2,00,000/-, from a sum of Rs.4,00,000/- agreed to be paid by the respondent to the appellant as a onetime settlement, shall also be paid within same

timeline. The balance sum of Rs.2,00,000/- shall be paid within four weeks therefrom.

As both sides state that they are agreeable to the aforesaid settlement, they are bound down by the settlement recorded hereinabove. The

respondent is additionally bound down by the terms of settlement recorded in paras 4 and 5 of the affidavit dated 8.07.2021. The appellant undertakes

to withdraw and/or assist the respondent in seeking quashing of all the cases filed by her against him within one month from today. The respondent

shall also withdraw the civil/criminal cases instituted against the appellant within the same timeline.

The present appeal is disposed of in terms of the aforesaid settlement along with the pending applications, if any.