Arshiya Ismail vs Wg Cdr M A Ismail
2021 Latest Caselaw 1872 Tel

Item No.8



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


            I.A.No.1 of 201 In/And F.C.A.No.461 of 2018

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


1.     The present application (I.A.No.1 of 2021) has been filed by the

appellant/wife stating inter alia that the parties have been able to

negotiate an out of court settlement duly reduced into writing vide a

Joint Memorandum of Compromise, copy whereof has been enclosed

along with the application.

2.     Learned counsel for the parties state that in terms of the

settlement arrived at between the parties, the respondent/husband has

paid a sum of Rs.17,00,000/- to the appellant/wife in full and final

settlement of all her claims against him. They further state that the

cases filed by the appellant/wife against the respondent/husband have

also been withdrawn by her in lieu of the amounts paid by him to her

and that nothing further is due or payable by the respondent or his

family members to the appellant/wife.

3. We have perused the joint memorandum of compromise. The

same has been signed by the parties and their respective counsel. In

view of the statement made by learned counsel for the parties that

their clients have arrived at the aforesaid settlement of their own free

will and without any undue influence or coercion from any quarter,

the said Memorandum of Compromise is taken on record. The parties

shall remain bound by the terms and conditions thereof.

4. I.A.No.1 of 2021 is allowed. The present appeal is disposed of

in terms of the settlement arrived at between the parties along with the

pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

29.06.2021 JSU/PLN