MEERA V. MATHEW Vs VIVEK K. JOHN
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-010947-010947 / 2018
Diary number: 11677 / 2016
Advocates: B. S. BANTHIA Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE/INHERENT JURISDICTION
CIVIL APPEAL NO(S). 10947 OF 2018
[@ SPECIAL LEAVE PETITION (C) 9619 OF 2016]
MEERA V. MATHEW Appellant(s)
VERSUS
VIVEK K. JOHN Respondent(s)
WITH
CONTEMPT PETITION (C) NO. 17 OF 2017
IN
SPECIAL LEAVE PETITION (C) NO. 9619 OF 2016
J U D G M E N T
KURIAN, J.
SLP (C) 9619 OF 2016
1. Leave granted.
2. The parties are before this Court, aggrieved by
the Judgment dated 09.03.2016 passed by the High
Court of Judicature of Bombay at Mumbai in Writ
Petition No. 1288 of 2016. Realizing that the
disputes are matrimonial in nature, this Court took
several steps to see whether the parties can resolve
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their disputes amicably, including the dispute on the
custody of their child. In the process, the parties
were referred to Mrs. Sadhana Ramachandran, a trained
mediator, especially in matrimonial disputes.
3. We are happy to note that the parties have
entered into a mutual settlement. The Settlement
Agreement dated 27.07.2018 has been duly signed by
the parties and their respective counsel and by the
learned mediator.
4. In terms of the settlement, the appellant and the
respondent have filed a joint application under
Section 10A of the Indian Divorce Act, 1869. We have
also interacted with the parties and we are convinced
that they have taken a conscious decision to part as
friends. Having regard to the background of
litigations between the parties, we are of the view
that this is a fit case to invoke our jurisdiction
under Article 142 of the Constitution of India and
pass orders on the application filed under Section
10A of the Indian Divorce Act, 1869.
5. Accordingly, the petition for divorce on mutual
consent filed under Section 10A is allowed. The
marriage between the appellant – Meera V. Mathew and
the respondent – Vivek K. John is dissolved by way of
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a decree of divorce on mutual consent. The parties
shall be bound by the terms of settlement. The
appellant and the respondent will keep in mind that
though they have severed their marital relationship,
for their child - Neil, Vivek John is his father and
Meera Mathew mother for ever. The child is entitled
to the love and affection, protection and guidance of
both the parents and their families. The child also
has a duty to respect, love and reciprocate the love
and affection from both the parents and their
families.
6. This appeal is disposed of in terms of the
Settlement Agreement dated 27.07.2018. The agreement
shall form part of the decree. As the parties are
agreeable for extension of six months’ time for
discharging the obligations under Clause 6 of the
Agreement, the time is extended by six months from
today.
7. We record our sincere appreciation for the
strenuous efforts taken by Mrs. Sadhana Ramachandran,
learned mediator, to bring out the settlement between
the parties who have been in litigation for quite
some time before different courts.
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CONTEMPT PETITION (C) NO. 17 OF 2017
In view of the Judgment passed in Civil Appeal
No. 10947 of 2018 above, this contempt petition is
closed.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ HEMANT GUPTA ]
New Delhi; NOVEMBER 13, 2018.