U.Shareef, Hyd vs Ameena Begum Madhavi Latha, 2 ...
2021 Latest Caselaw 416 Tel

     THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                     AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


              I.A.No. 1 OF 2021 in/& F.C.A.No. 10 of 2017
                      and F.C.A. No. 187 of 2016

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


1.    I.A.No.1 of 2021 has been moved by the appellants in

F.C.A.No.1 of 2017 (respondents in F.C.A.No. 187 of 2016) seeking

to place on record the Memorandum of Compromise dated

29.08.2020, wherein the parties have arrived at a comprehensive

settlement.

2. Learned counsel for the appellants states that under the

Memorandum of Compromise, the respondent (father of the

appellants No.2 and 3 and appellant in F.C.A.No.187 of 2016) has

paid a sum of Rs.1 Crore collectively to his daughters in full and final

settlement of their maintenance and any future claims against him.

Besides the sum of Rs.1 Crore, the respondent has executed and

registered two separate gift settlement deeds dated 05.01.2021 in

favour of the respondents No.2 and 3 respectively in respect of the

agricultural land situated in Tadipatri Village, Bhootpur Mandal,

Mahabubnagar District, as detailed in para 1 of the Memorandum of

Compromise and a sale deed dated 02.09.2020 in favour of the

respondent No.1 in respect of a flat situated in Red Hills, Hyderabad,

as detailed in para 6 thereof. The parties have also agreed that the

appellant No.1 (wife of the respondent) shall remain the absolute

owner of the agricultural land admeasuring Acs.15.04 guntas situated

in Tadipatri Village, Bhootpur Mandal, Mahabubnagar District.

Further, the parties have already withdrawn all their pending inter se

litigations.

3. Learned counsel for the appellants states that in view of the

aforesaid comprehensive settlement, nothing survives for adjudication

in the present appeals.

4. Mr. M.A.K.Mukheed, learned counsel for the

respondent/husband, on instructions from his client, who is present in

the virtual hearing, confirms the terms and conditions recorded in the

said Memorandum of Compromise and states that he has no objection

to the same being taken on record and the present appeals being

disposed of in terms thereof.

5. We have heard the learned counsel for the parties. The

appellants No.1 to 3 and the respondents have logged into the hearing

and confirmed the settlement recorded in the Memorandum of

Compromise dated 29.08.2020 out of their own free will and volition

and without any undue pressure or coercion from any quarters. They

state that they shall abide by the terms and conditions of the

settlement and request that the present appeals may be disposed of in

terms thereof.

6. Accordingly, I.A.No. 1 of 2021 is allowed, the Memorandum of

Compromise is taken on record while binding the parties to the

conditions recorded therein. Both the appeals are disposed of along

with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J

12.02.2021 Lur