Venkata Jyothi Sree, Hyderabad vs M V Phani Krishna, Hyderabad
2021 Latest Caselaw 1886 Tel

Items No.9-10

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

                     F.C.A.Nos.305 & 384 of 2017

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

1.     This order is in continuation of the order passed on 06.04.2021

on which date, the appellant/husband was directed to deposit a sum of

Rs.12 lakhs decreed in favour of the respondent/wife towards dowry

and permanent alimony in the Registry along with the interest accrued

on the said amount from the date of passing of the impugned

judgment i.e., w.e.f., 23.06.2017 till the date the amount is deposited

in the Registry.

2. Today, learned counsel for the appellant/husband states that a

sum of Rs.14,53,000/- has been deposited in the Registry. We have

interacted with learned counsel for the parties and learned counsel for

the respondent/wife informs the court that the respondent/wife has

already re-married. Both parties are working. Both learned counsel

for the parties have been fair enough to state that a lid can be put on

the present dispute if the respondent/wife agrees to receive a sum of

Rs.14,53,000/- deposited by the appellant/husband in the Registry in

full and final settlement of all her claims against the

appellant/husband. Learned counsel for the appellant/husband is

agreeable to the said suggestion, so is learned counsel for the

respondent/wife.

3. Accordingly, both the appeals are disposed of along with the

pending applications, if any, with liberty granted to the

respondent/wife to approach the Registry through her counsel for

release of the sum of Rs.14,53,000/- in her favour along with interest,

if any, accrued thereon. Before doing so, the respondent/wife shall

file an affidavit stating inter alia that on receiving the aforesaid

amount, nothing further shall be claimed by her on any head from the

appellant/husband. The said affidavit shall be filed within one week

with a copy to learned counsel for the appellant/husband.

_________________ HIMA KOHLI, CJ

______________________ B.VIJAYSEN REDDY, J

30.06.2021 Lrkm