DEVENDRA KUMAR SHARMA Vs BHAVNA SHARMA
Bench: DALVEER BHANDARI,DEEPAK VERMA
Case number: C.A. No.-008535-008535 / 2011
Diary number: 21679 / 2007
Advocates: PRATIBHA JAIN Vs
MOHD. IRSHAD HANIF
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8535 OF 2011
(Arising out of SLP(C) No.18439/2007)
DEVENDRA KUMAR SHARMA Appellant(s)
:VERSUS:
BHAVNA SHARMA Respondent(s)
O R D E R
1. Leave granted.
2. We have heard the learned counsel for the
parties.
3. During the pendency of this appeal, the
parties have amicably settled the matter. Mr. Sushil
Kumar Jain, learned counsel for the appellant has
handed over four bank drafts amounting to Rs.16
lakhs, to the learned counsel for the respondent.
This amount is paid in full and final settlement of
the entire claim of the respondent Bhavna Sharma and
her children.
4. Learned counsel for the respondent submits
that he has clear instructions from the respondent
Bhavna Sharma that in case Rs. 16 lakhs is paid to
her, she would not pursue the criminal case filed by
her against the appellant.
-2-
5. Consequently, we quash the following criminal
cases filed by respondent Bhavna Sharma:
(i) Case No.656/07, Protection under Domestic
Violence at Court No.11 A.C.G.M., Jaipur; and
(ii) Case No.353/Date 28.5.09 in Assistant
Collector & Magistrate at Collectorate, Jaipur.
6. Learned counsel for the parties pray that in
view of the aforesaid settlement, the parties may be
granted decree of divorce by mutual consent.
7. In the peculiar facts and circumstances of
this case and in the interest of justice, we deem it
appropriate to grant a decree of divorce by mutual
consent of the parties. All the disputes between the
parties stand resolved and no action would be taken
by the parties against each other.
8. This appeal is accordingly disposed of.
.....................J (DALVEER BHANDARI)
.....................J (DEEPAK VERMA)
New Delhi; October 10, 2011.