November 27, 2017:

Bench said that the parties are free to reach a mutual settlement for rehabilitation.

Supreme Court has expounded that Courts cannot force a husband to "keep his wife" as it asked a man, a pilot by profession, to deposit Rs 10 lakh as the interim maintenance for his estranged wife and upkeep of their son.

SC Bench restored bail order of Madras HC which was cancelled after husband refused to comply with compromise agreement.

Apex Court Bench comprising of Justice Adarsh Goel and Justice U U Lalit enunciated that,"We cannot force a husband to keep his wife. It's a human relationship. You (man) deposit Rs 10 lakh with trial court which will be withdrawn by wife unconditionally to meet her immediate requirement".

Advocate appearing for husband stated that the amount be reduced, but the Bench stated that is not a family court and no negotiations can be held. If you agree to deposit Rs 10 lakh immediately, the bail order would be restored.

SC Bench stated that amount may be withdrawn by wife unconditionally so that she can meet the immediate requirements for herself and child.

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Hindu Marriage Act,1955

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