Before :- Sanjay Kishan Kaul and K.M. Joseph, JJ.
Civil Appeal Nos. 7075-7077 of 2009. D/d. 16.10.2019.
N. Selvi - Appellants
Versus
M.R. Manoharan - Respondents
For the Appellants :- Mr. V. Ramasubramanian, Advocate.
For the Respondents :- Ms. Rukhsana Choudhury, Advocate.
ORDER
Sanjay Kishan Kaul, J. - On hearing learned counsel for the parties, by consent we dispose of the appeals in the following terms:
1) The order of judicial separation will stand but the respondent does not propose to seek a decree of divorce on that basis.
2) The question of law in the present appeals is kept open.
3) That in full and final satisfaction of all claims of maintenance of the appellant, the respondent agrees to pay a sum of L 5 lakhs. The amount will be paid within three months as stated by learned counsel for the respondent.
4) All other proceedings inter se the parties shall stand withdrawn.
2. Both the parties being more than 60 years, and we can only hope that they live a happy life separately, if not together.
3. The appeals are disposed of.