[2008) 14 S.C.R. 522
A
SMT SEEMA BANSAL
.r
V.
DR. MAYANK BANSAL
(Transfer Petition (Civil) No. 683 of 2007)
B
OCTOBER 16, 2008
[DR. ARIJIT PASAYAT AND DR. MUKUNDAKAM
SHARMA, JJ]
~~
Settlement/Compromise - Transfer Petition - Matrimo-
c nial disputes, before Supreme Court Lok Ada/at - Settlement
of - With help of mediator parties arrived at certain terms for
settlement as regards grant of maintenance to daughter by
father and its mode of payment, share of wife in the immov-
able property and visitation rights to father - Criminal/civil
D cases pending before various courts withdrawn - In terms
thereof, transfer petition disposed of
CIVIL ORIGINAL JURISDICTION: Transfer Petition (C) No.
683 of 2007
E
Kaja I Chandra and Sanjeev Anand for the Appellant.
Ashok Mathur for the Respondent.
The Judgment of the Court was delivered by
DR. ARIJIT PASAYAT, J. 1. Though the present transfer
F petition has be.en filed for transfer of a case from Lalitpur to
~
Delhi, the matter was directed to be listed at the Supreme Court
Lok Ada lat which was held on 6th September, 2008, to explore
the possibility of bringing out a solution to the marital discords.
With the assistance of the Mediators, the parties were heard
G and following terms for settling the disputes were arrived at:
1.
Th.at the respondent shall pay a sum of Rs.10 lacs
\-
towards maintenance of the daughter (Tanishka). The
said sum will be payable in annul instalment of Rs.2.5
H
522
SMT SEEMA BANSAL v. DR. MAYANK BANSAL
523
[DR. ARIJIT PASAYAT, J.]
lacs each payable on or before 31st August. The first A
instalment to be paid on or before 31.8.2009. The
fourth and last instalment shall be paid on or bE;!fore
31.8.2012.
2.
The above amount shall be kept in a fixed deposit in
the name of Ms. Taniksha.
B
-"
3.
(a)
Till such amount of Rs.10 lacs is paid, the
respondent shall pay a monthly sum of Rs. 7500/
- (Rupees seven thousand five hundred only)
by the end of each month commencing from c
September, 2008.
(b)
That the petitioner will not be claiming any sums
towards alimony and/or maintenance except
that she will be entitled to her share of 25% in
the immoveable property bearing No.1301, Jaj D
Bagh, Manja Pachora, Opposite Gate No.2,
Medical College, Jhani.
4.
The parties hereby agree to withdraw all the civil/
criminal cases pending in the concerned court which E
are mentioned below:
(1)
0.S. No.161 of 2007 (Dr. Mayank Bansal
pending before Ld. Civil Judge, Ms. Seema,
Senior Division, Lalitpur, U.P.)
(2)
Criminal Complaint arising from FIR No.605 of F
2007 u/s 406, 498A IPC, PS Pandav Nagar,
Delhi.
(3)
HMA No.7005/07 u/s 125 Cr.P.C. pending
before Ms. Neeraj Shatiya, Civil Judge, G
Karkadooma, Delhi.
5.
The Respondent will be entitled to visitation rights to
meet the daughter Tanishka on 2nd and 4th Sunday of
each month with prior notice by each party. The
Respondent will be entitled to take the child on an
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524
SUPREME COURT REPORTS
[2008] 14 S.C.R.
..
A
outing during such visits. The Respondent will drop
~-
the child back in such event.
•6.
The Respondent will also be e;:ntitled to meet the
child on or other special occasions subject to
B
availability.
7.
The petitioner submits that the particulars of the
immoveable property mentioned . above have not
,,..__
been verified by her and the same are subject to
verification.
c
2. In terms of the agreement at serial no.3 (a), a draft of
Rs. 7 ,500/- for the month of September, 2008, has been handed
over to learned counsel appearing for the petitioner in court to-
day.
3. In view of the aforesaid agreement the transfer petition
>
D is disposed of on the terms as set out above. The proceedings
as noted above stand closed.
..,
~,J.
N.J.
Petition disposed of.
Lex