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

CIVIL APPEAL NO. 6219 OF 2018

[@ SPECIAL LEAVE PETITION (C) NO.33195/2015]

BHUPENDER SINGH APPELLANT(S)

                               VERSUS

REEMA RESPONDENT(S)

J U D G M E N T

KURIAN, J.

Leave granted.

2. The appellant is before this Court aggrieved by

the judgment of the High Court whereby the decree of

divorce granted by the Trial Court was reversed.  The

Trial Court granted decree of divorce on the ground

of cruelty.

3. When the matter came up before this Court, having

regard to the background of the litigations between

the parties, we directed the parties to be present

before this Court.  We also had the assistance of Ms.

Reena  Singh,  learned  counsel.   The  parties  have

finally settled their disputes amicably. It is agreed

between the parties that the entire disputes can be

given  a  quietus.   As  part  of  the  settlement,  the

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appellant/husband has handed over a Demand Draft for

a sum of Rs.8,00,000/- (Rupees Eight Lacs only) to

the respondent/wife, which has been duly acknowledged

by the respondent/wife.

4. Since  the  parties  are  before  us,  we  have

interacted with them and we find that they have taken

an  independent  and  conscious  decision  to  have  a

decree  of  divorce  by  mutual  consent  and  part  as

friends.   

5. The  joint  application  for  divorce  by  mutual

consent signed by the respective counsel along with

two  separate  affidavits  signed  by  the  parties  are

taken on Board.

6. Accordingly,  this  appeal  is  allowed  and  the

marriage between Bhupender Singh/appellant and Mrs.

Reema/respondent is dissolved by a decree of divorce

on mutual consent.  The parties shall abide by the

terms  and  conditions  mentioned  in  the  joint

application dated 10.07.2018, which shall form part

of this order.

7. Since  the  parties  have  settled  all  their

disputes, they shall not initiate any fresh civil or

criminal  proceedings  against  each  other  and  their

family members on account of the matrimonial disputes

and  the  pending  litigations  shall  be  terminated

appropriately.

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8. Pending  application(s),  if  any,  shall  stand

disposed of.

9. There shall be no orders as to costs.

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

.......................J.               [SANJAY KISHAN KAUL]  

NEW DELHI; JULY 10, 2018.  

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