Recently, bringing an extraordinary end to a sprawling matrimonial battle, the Supreme Court dissolved a marriage that had spiralled into over 60 proceedings across multiple courts, invoking its plenary powers to enforce a comprehensive, court-backed settlement. The decision not only closes a decade-long chapter of relentless litigation but also highlights the Court’s proactive role in cutting through procedural entanglements to secure a definitive and enforceable resolution.
The dispute, rooted in a marriage solemnised in 1994, had escalated into an expansive legal battle spanning criminal complaints, domestic violence cases, writ petitions, and contempt proceedings across multiple forums. The matter ultimately reached the Apex Court through contempt proceedings, where the bench steered both parties toward negotiation during hearings earlier this year. What emerged was a mutually agreed settlement encompassing financial compensation, transfer of property, and a complete waiver of all present and future claims. The husband agreed to pay ₹1 crore as permanent alimony and transfer his share in a Lonavala property, while both sides committed to ending all legal hostilities.
The Division Bench of Justice B V Nagarathna and Justice Ujjal Bhuyan emphasised that the settlement was voluntary and free from coercion, observing that it found “no legal impediment” in accepting the terms. Exercising its powers under Article 142 of the Constitution, the Court not only granted a decree of divorce but also quashed 61 pending cases across judicial forums, effectively wiping the slate clean. It further restrained both parties from initiating any future litigation on the same issues, ensuring that “complete justice” was achieved by extinguishing all residual claims and prior directions in one comprehensive order.
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