RAVINDER KAUR Vs GAGANDEEP SINGH
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-009167-009168 / 2018
Diary number: 19896 / 2016
Advocates: NIKILESH RAMACHANDRAN Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 9167-9168 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 15872-15873 OF 2016]
RAVINDER KAUR Appellant(s)
VERSUS
GAGANDEEP SINGH Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The parties have been in litigation for more than
two decades. Having sensed that there is an element
of settlement, this Court passed the following order
on 04.07.2016 :-
“Heard learned senior counsel on both
sides.
We are of the view that the minor
difference of opinion between close
family members should be settled
amicably and we see no reason why it
could not be settled amicably with a
solution as acceptable to both sides.
We are sure that learned senior counsel
would be in a position to find out such
a solution.
In that view, we request the High
Court to defer the hearing which is now
slated to 7th July, 2016.
Post on 8th July, 2016.”
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3. Thereafter, on 08.07.2016, the parties were
referred to the Supreme Court Mediation Centre. The
parties were still unable to reach a settlement.
Thereafter, when the matter came up to this Court on
20.03.2017, after hearing the learned counsel, we
requested Sh. Gopal Subramaniam, learned senior
counsel, to make another attempt to purchase peace
between the parties. The learned senior counsel
graciously accepted the request. It is reported that
there were other litigations between the parties and
thanks to the cooperation extended by them, all the
disputes have been amicably settled. The learned
mediator has submitted a comprehensive report dated
05.09.2018. The report shall form part of this
Judgment.
4. These appeals are disposed of in terms of the
settlement as recorded at paragraph 20 of the Report,
which is acceptable to both the parties. All other
litigations referred to in Paragraph 14 are also
disposed of in terms of the settlement, as indicated
in the Report of the learned mediator. The
settlement shall form part of the decree.
5. We make it clear that the payments referred to in
Paragraph 20 of the Terms of Settlement, being part
of a partition among the members of the family, shall
not attract any tax by way of capital gains.
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6. We record our sincere appreciation for the
strenuous efforts taken by Sh. Gopal Subramaniam,
learned senior counsel, who has spent months’ long
discussions with the parties and was finally able to
persuade the parties to settle all the disputes
between them. We also record our appreciation for
the support given and the positive approach taken by
the parties and their respective counsel.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ SANJAY KISHAN KAUL ]
New Delhi; September 06, 2018.