Items No.9-10
THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
F.C.A.Nos.305 & 384 of 2017
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)
1. This order is in continuation of the order passed on 06.04.2021
on which date, the appellant/husband was directed to deposit a sum of
Rs.12 lakhs decreed in favour of the respondent/wife towards dowry
and permanent alimony in the Registry along with the interest accrued on the said amount from the date of passing of the impugned judgment i.e., w.e.f., 23.06.2017 till the date the amount is deposited in the Registry.
2. Today, learned counsel for the appellant/husband states that a sum of Rs.14,53,000/- has been deposited in the Registry. We have interacted with learned counsel for the parties and learned counsel for the respondent/wife informs the court that the respondent/wife has already re-married. Both parties are working. Both learned counsel for the parties have been fair enough to state that a lid can be put on the present dispute if the respondent/wife agrees to receive a sum of Rs.14,53,000/- deposited by the appellant/husband in the Registry in full and final settlement of all her claims against the appellant/husband. Learned counsel for the appellant/husband is agreeable to the said suggestion, so is learned counsel for the respondent/wife.
F.C.A.Nos.305 & 384 of 2017 Page 1 of 2 2
3. Accordingly, both the appeals are disposed of along with the pending applications, if any, with liberty granted to the respondent/wife to approach the Registry through her counsel for release of the sum of Rs.14,53,000/- in her favour along with interest, if any, accrued thereon. Before doing so, the respondent/wife shall file an affidavit stating inter alia that on receiving the aforesaid amount, nothing further shall be claimed by her on any head from the appellant/husband. The said affidavit shall be filed within one week with a copy to learned counsel for the appellant/husband.
_________________ HIMA KOHLI, CJ ______________________ B.VIJAYSEN REDDY, J 30.06.2021 Lrkm F.C.A.Nos.305 & 384 of 2017 Page 2 of 2