Sangeetha vs Yadagiri Rao
2021 Latest Caselaw 2276 Tel

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.200 & 179 of 2018

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.     Mr.      S.   Vijaya   Prashanth,     learned     counsel      for   the

respondent/husband states on instructions from his client, who is

present in the virtual hearing, that his client is willing to pay a onetime

alimony of Rs.15,00,000/- (Rupees fifteen lakhs only) to the

appellant/wife, instead of offering an immovable property to her, as its

value has yet to be established. He seeks two months' time to pay the

entire amount.

2. Mr. R. Nagarjuna Reddy, learned counsel for the appellant/wife

is agreeable to receiving the aforesaid amount towards a full and final

settlement within a period of two months.

3. With the consent of the parties, the following schedule is drawn

for the respondent/husband to pay to the appellant/wife, a sum of

Rs.15,00,000/- in full and final settlement of all her claims by

depositing the same into her account through RTGS for which the

details of her bank account shall be furnished by learned counsel for

the appellant/wife to the other side:-

           Sl.No.              Amount Rs.              On or before
                1.              3,00,000/-             17.08.2021
                2.              4,00,000/-             31.08.2021
                3.              4,00,000/-             14.09.2021
                4.              4,00,000/-             28.09.2021

Any default in paying the instalments will attract interest at the rate of

12% per annum to be paid along with the next instalment.

4. The appellant/wife agrees that on receiving the aforesaid

amount, no further amount shall be claimed by her from the

respondent/husband on any account whatsoever and the same shall be

treated as a onetime settlement between the parties.

5. While binding the parties to the statements recorded

hereinabove, both the appeals are disposed of along with the pending

applications, if any. It is made clear that any default on the part of the

respondent/husband in making the payment to the appellant/wife will

result in forfeiture of the amounts already paid and also entitle the

appellant/wife to seek revival of the present appeals.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 03.08.2021 JSU/vs