1

NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 165 OF 2018

[@ SPECIAL LEAVE PETITION (C) NOS. 30560 OF 2016] KUKI RAVINDRAN                                Appellant(s)

                               VERSUS CHENDRIMADA SOMAYA MADAPPA                    Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted.

2. The parties approached this Court, aggrieved by order dated 13.04.2016 passed by the High Court of Judicature at Madras in C.M.A.No. 1608 of 2015.

3. The matter essentially pertains to a matrimonial dispute  between  the  appellant  and  the  respondent. When  the matter  was pending  before this  Court, we made  certain  attempts  for  settlement  between  the parties.  We also had the assistance of Mrs.Mahalaxmi Pavani, learned senior counsel.  We are happy to note that the parties have reached a final settlement of the entire disputes.  They have also filed a joint Memo  of  Compromise  dated  09.01.2018  before  this Court,  duly  signed  by  the  parties  and  their respective counsel.  The same is taken on record.

2

4. The parties are present before this Court today. It  is submitted  that the  terms of  settlement have been acted upon.  It is further submitted that in view  of  the  prevailing  litigations  between  the parties and particularly taking note of the fact that they  have been  living separately  for more  than 10 years,  their  application  under  Section  13B  of  the Hindu  Marriage  Act  is  allowed.   Accordingly,  the marriage between the appellant – Kuki Ravindran and the  respondent  –  Chendrimada  Somaya  Madappa  is dissolved by way of a decree of mutual consent.  The Joint Memo filed by the parties shall form part of this Judgment.

5. In view of the above, the following cases pending between the parties are hereby disposed of :- (a) Petition No. 172 of 2013 on the file of 2nd Family Court, Saket, New Delhi – Dismissed.   (b) FIR  (Crime  Case  No.662  of  2010)  before  the Central Crime Branch, Chennai – quashed.   (c) O.P.No. 395 of 2009 on the file of II Additional Family Court, Chennai – Disposed of.

6. In view of the settlement arrived at between the parties, we request the High Court of Judicature at Madras  to  dispose  of  Crl.  O.P.  No.  3918  of  2014 expeditiously.

3

7. We direct the parties to take steps to put an end to the litigations, both civil and criminal, if any, pending  between  the  parties  in  terms  of  the settlement arrived at between them.   

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

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

.......................J.               [ AMITAVA ROY]  

New Delhi; January 11, 2018.

4

ITEM NO.9               COURT NO.5               SECTION XII                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. 30560 of 2016 KUKI RAVINDRAN                                     Appellant(s)                                 VERSUS CHENDRIMADA SOMAYA MADAPPA                         Respondent(s) (IA No.109723/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) Date : 11-01-2018 This matter was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. Girdhar Govind, Adv.  

Mr. Balyender Singh, Adv.                       Mr. Sudarsh Menon, AOR                     For Respondent(s) Mr. Krishna Kumar, Adv.  

Mr. K. S. Mahadevan, Adv.  Ms. Swati Bansal, Adv.  

                   Mr. Rajesh Kumar, AOR                     UPON hearing the counsel the Court made the following

                            O R D E R Leave granted.  The  civil  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) P.S. :- Petition under Section 13 B of the Hindu Marriage Act filed

by the parties, in original, along with affidavits of both the parties, in original, are annexed with this Record of Proceeding.