P.Swapna, vs P.Maheshwar,
2021 Latest Caselaw 1785 Tel

Items No.18-19

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

                     F.C.A.Nos.44 & 46 OF 2019

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

1.    Mr. P.Vidya Sagar Reddy, learned counsel appears for the

respondent/husband.

2. The terms and conditions of settlement of the parties are not on

record. Learned counsel for the parties state that there were some

issues relating to the onetime payment for the marriage of the

daughter of the parties in the future. While the appellant/wife has

asked for an unspecified amount towards the marriage expenses of the

daughter, learned counsel for the respondent states that his client is

willing to pay a sum of Rs.5 lakhs.

3. After some back and forth, it has been agreed that the

respondent/husband will pay a total sum of Rs.15 lakhs towards

marriage of the daughter and the said amount shall be placed in an

FDR to be handed over to the appellant/wife so that the money can

fetch interest till the marriage of the daughter is solemnized. In lieu

thereof, learned counsel for the appellant agrees that his client shall

not press for the return of any jewellery etc., as has been claimed. In

other words, the parties have agreed that besides a lump sum amount

of Rs.25 lakhs that the respondent/husband has agreed to pay to the

appellant/wife, he shall pay a sum of Rs.15 lakhs by way of a FDR

drawn in favour of the minor daughter of the parties, in the care and

custody of the appellant/wife, payable to the daughter on her attaining

majority for meeting the expenses of her education and/or marriage

etc., as may be deemed appropriate. In view of the above, the

appellant/wife has given up all her other claims against the

respondent/husband towards maintenance, past dues, return of dowry

articles etc.

4. The parties shall file their respective affidavits reiterating the

terms and conditions of the settlement recorded hereinabove within

two weeks while exchanging copies with each other.

5. The present appeals are disposed along with the pending

applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B.VIJAYSEN REDDY, J

23.06.2021 Lrkm