- (1.) The petitioner approached this Court seeking transfer of Marriage Petition No. A-545 of 2017 pending before the Principal Judge Family Court, Bandra, Mumbai, Maharashtra to the Family Court at Patiala House, New Delhi.
(2.) Upon finding that there is an element of settlement, we directed the parties to remain present in the Court. We sought the assistance of Mr. Mahabir Singh, learned senior counsel who graciously accepted the request and after couple of rounds of interactions with the parties, it was reported that it is a case where the dispute can be settled through the intervention of the Court, though learned Mediator could not take the settlement to the final stage.
(3.) When the parties appeared before this Court in the next round, we interacted with them and also heard the counsel appearing for the parties. We are happy to note that the parties have co-operated with the suggestions made by the Court and have taken a conscious decision to put an end to their litigation. Accordingly, on 02.11.2018, the Court passed the following order: The parties are present before us today. We have interacted with them. We have also heard the learned counsel appearing on both sides. The petitioner-husband has submitted that he feels sorry on whatever has gone wrong on his part. The respondent-wife also submits that if she has done anything wrong, she feels sorry for that. The parties have also exchanged a list of articles on which there appears to be some disagreement. They may sort it out themselves. As far as the monetary aspect is concerned, the parties have agreed for an amount of Rs. 5,00,00,000/- (Rupees Five Crores only) towards full and final settlement of all the claims. The petitioner will pay Rs. 3,50,00,000/- (Rupees Three Crores and fifty lakhs) on or before 31.01.2019 and the remaining Rs. 1,50,00,000/- (Rupees One Crore and Fifty Lakhs) within one year thereafter. The petitioner will furnish a post dated cheque for an amount of Rs. 1.5 crores along with Rs. 3.5 crores. The parties may draw up the formal settlement in terms of the submissions made and also take further steps for putting a quietus to all the litigations. List on 14.11.2018 at 02.00 P.M.;