Smt Manjula vs B.Ramesh
2021 Latest Caselaw 2071 Tel

Items No.3-4



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


                    F.C.A.Nos.330 & 512 of 2018

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


1.

This order is in continuation of the order passed on 05.07.2021

on which date, learned counsel for the father had agreed to transfer a

residential premises situated at Uppal in favour of the nineteen year

old son of the parties, who is residing with the mother, value whereof

is stated to be worth Rs.3.00 crores. The said valuation was however

contested by learned counsel for the mother, who stated that the said

property would fetch about Rs.1.00 crore in the market.

2. Having regard to the fact that the learned Family Court had

granted only a sum of Rs.10,00,000/- in favour of the son as

permanent maintenance, we had requested the mother to reconsider

the offer made by the other side and parties were directed to remain

present today.

3. Today, both sides are present and the parties have interacted

with each other. Finally, it has been agreed that the residential

premises measuring 270 square yards situated at Uppal shall be

transferred by the father jointly in favour of the son and the mother

who shall have an equal share therein, for which the documentation

shall be completed within one week from today. The said offer has

been accepted by the mother and son. The parties state that both the

appeals may be disposed of in terms of the aforesaid settlement.

4. In view of the settlement recorded hereinabove whereunder, the

father has agreed to transfer the captioned immovable property jointly

in favour of the son and mother, to the extent of 50% share each,

within one week from today, no further orders are required to be

passed in the present appeals, which are accordingly disposed of along

with the pending applications, if any. A copy of the gift deed

executed by the father shall be placed on record within four weeks

from the date of execution thereof.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 12.07.2021 JSU