APARNA GOYAL Vs. RAKESH GOYAL

JUDGEMENT

(1.) Special Leave Petitions Nos.6900-6902 of 2007, TP (Crl.) Nos. 183-184 of 2008 and TP (Civil) No.91 of 2008 are taken up together.

(2.) Parties to the dispute i.e. Smt. Aparna Goyal-petitioner (hereinafter referred to as the 'wife') and Rakesh Goyal (hereinafter referred to as the husband) had appeared at the Supreme Court Lok Adalat held on 6.12.2008. With the intervention of the mediators the parties agreed to settle their disputes. It was agreed that the parties (husband and wife) want divorce by mutual consent and also agreed not to proceed in the pending criminal and civil disputes. A sum of Rs. 10,00,000/- has been agreed to be paid by the husband to the wife in full and final settlement of her claims relating to the marriage. A sum of Rs. 10 lacs by way of draft drawn in the favour of Registrar-General of this Court has been presented. The Special Leave Petitions and Transfer Petition are disposed of on the following terms :

(3.) In HMA No.37/2006 the divorce by mutual consent be passed in terms of Section 13B(1) and 13B(2) of the Hindu Marriage Act, 1956 by dissolving the marriage between the husband Rakesh and Aparna Goyal, the wife in terms of this order.