S G RAJGOPALAN PRABHU Vs. VEENA

JUDGEMENT

(1.) The matter was referred to the Supreme Court Mediation Centre. By the efforts of the Mediator, the matter has been settled. Parties have entered into a compromise. A Compromise Petition has been handed over to us in Court, which is taken on record. In terms of the compromise arrived at between the parties, the petitioners have agreed to pay a sum of Rs. 40 lacs in full and final settlement of all claims of respondent-Mrs. Veena Rao. A Pay Order for a sum of Rs. 40 lacs has been given to her in Court. Both the parties have prayed that following cases filed by them be quashed in view of the settlement. The details of cases pending in Courts are reproduced as under:

(2.) In view of the compromise between the parties, we deem it appropriate to quash aforementioned cases pending inter se between the parties. In the facts and circumstances of this case, we deem it appropriate to pass a decree of divorce by mutual consent.

(3.) In view of this order, the proceedings being HMOP No. 111/2009 pending before the 2nd Joint Senior Civil Judge, Gandhinagar (Gujarat) also stand quashed.