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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S).  12686 OF 2017 [@ SPECIAL LEAVE PETITION (C) NO. 19066 OF 2016]

DR. VISHESH MALHOTRA                       Appellant(s)                                 VERSUS

DR ALKA MALHOTRA                           Respondent(s) J U D G M E N T

KURIAN, J. 1. Leave granted.

2. Both  the  parties,  who  are  well  educated  and professionally qualified, are before this Court today with matrimonial disputes, which started in the year 2009.

3. Thanks  to  the  intervention  of  Mr.  R.  Basant, learned senior counsel, and the intervention of the court,  the  parties  have  agreed  to  an  amicable settlement of the disputes.  They have filed a Joint Statement dated 07.09.2017 in the court today, which is taken on record.  The  said  Joint  Statement shall form part of this Judgment.

4. In terms of the Joint Statement, the parties have also filed an application under Section 13B of the Hindu  Marriage  Act,  1955  for  divorce  on  mutual

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consent.

5. Having  regard  to  the  long  separation  of  the parties,  that  the  disputes  have  otherwise  been settled in terms of the Joint Statement referred to above, and also having regard to the fact that in terms of the settlement, an amount of Rs. 85,00,000/- (Rupees Eighty Five Lakhs) is being handed over to the  respondent and  their son  Karan, who  is major, which is duly acknowledged, we are of the view that this is a fit case to invoke our jurisdiction under Article 142 of the Constitution of India.

6. Accordingly, the marriage between the appellant- Dr. Vishesh Malhotra and the respondent – Dr. Alka Malhotra is dissolved by way of a decree of divorce by mutual consent.

7. In view of the above, this appeal is disposed of.

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ R. BANUMATHI ]  

New Delhi; September 12, 2017.

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ITEM NO.5               COURT NO.5               SECTION IV                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition for Special Leave to Appeal (C) No. 19066 of 2016 DR. VISHESH MALHOTRA                               Appellant(s)                                 VERSUS DR ALKA MALHOTRA                                   Respondent(s) Date : 12-09-2017 This matter was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Mr. Rahul Rathore, Adv.  

Ms. Priyanjali Singh, AOR                     For Respondent(s) Mr. Anil Nag, Adv.  

Mr. Abhilash Nag, Adv.  Mr. Arun Singh, Adv.  

                    UPON hearing the counsel the Court made the following

                            O R D E R Leave granted.   The  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment.   Pending interlocutory applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                            (RENU DIWAN)   COURT MASTER                              ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)

PS. : The application (in original) under Section 13B of the  Hindu Marriage Act and the Joint Statement of the parties (in original) are annexed with this Judgment/Record of  Proceeding.