Doddapaneni Murali Krishna vs K Naga Maheswari Naga 2 Others
2021 Latest Caselaw 1870 Tel

Items No.24-26

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

                   F.C.A.Nos.197 & 226 OF 2016
                              AND
                       F.C.A.No.79 OF 2017

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

1.      Smt.K.Naga Maheshwari, appellant in F.C.A.Nos.197 and 226

of 2016 and respondent No.1 in F.C.A.No.79 of 2017 is present

virtually before this court along with her counsel.

2. This order is in continuation of the order passed on 22.06.2021

on which date the parties had exchanged offers/counter offers to

arrive at a full and final settlement, but in the post lunch session,

learned counsel for the respondent/husband did not log into

the hearing. Today, learned counsel for the respondent/husband

tenders an apology and states that he was under the bona fide

impression that the court had adjourned the matter after the second

call.

3. Be that at it may, offers and counter offers have been

exchanged by the parties and it has been finally agreed that the

respondent/husband will pay a sum of Rs.85,00,000/- to the

appellant/wife and two children of the parties in the care and custody

of the mother, in full and final settlement of all their claims towards

maintenance. It has further been agreed that the aforesaid amount

shall be paid by the respondent/husband to the appellant/wife in the

following manner:

             Sl.No.          Amount              On or before
                                (Rs.)
               1.           42,50,000/-           15.07.2021
               2.           21,25,000/-           31.07.2021
               3.           21,25,000/-           31.08.2021

4. It has further been agreed that in case of any default in paying

the instalments on or before the due date, the same shall carry interest

at the rate of 12% per annum to be paid by the respondent to the

appellant along with the next instalment. If the respondent defaults in

paying any instalment within the stipulated time, the present appeals

can be revived and the instalments paid to the appellant shall be liable

to be forfeited.

5. In view of the aforesaid settlement arrived at between the

parties, learned counsel for the appellant/wife states that he does not

wish to press the present appeals on merits.

6. The parties are bound down to the settlement recorded above.

The appeals are disposed of along with the pending applications, if

any.

_________________ HIMA KOHLI, CJ

______________________ B.VIJAYSEN REDDY, J 29.06.2021 Lrkm/vs