Supreme Court - Daily Orders
Mahalakshmi Senthil Nathan vs Girish Arunagiri on 10 December, 2021
Bench: Sanjiv Khanna, Bela M. Trivedi
1
ITEM NO.5 Court 16 (Video Conferencing) SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 19678/2021
(Arising out of impugned final judgment and order dated 28-10-2021
in HCP No. 654/2021 passed by the High Court of Judicature at
Madras)
MAHALAKSHMI SENTHIL NATHAN & ORS. Petitioner(s)
VERSUS
GIRISH ARUNAGIRI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.155417/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 10-12-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Ms. Shoba Ramamoorthy, AOR
Mr. J.Thalapathy Sriram, Adv.
Mr. Shilp Vinod, Adv.
Mr. Pushkin Rajkumar, Adv.
Ms. Vincy George, Adv.
Mr. Nawaz Sherif, Adv.
Mr. M. A. Karthik, Adv.
For Respondent(s) Mr. K. V. Viswanathan, Sr. Adv.
Mr. N. Jothi, Adv.
Mr. Ravi Raghunath, Adv.
Ms. Aakashi Lodha, Adv.
Mr. Sanyat Lodha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner, on instruction, states that the first petitioner and two children are ready to travel to Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2021.12.11 the United States of America (USA), provided the respondent is 15:34:18 IST Reason:
ready to bear the air fare, procures medical insurance, provides suitable residential accommodation, and monetary support. 2 Learned counsel for the respondent states that the respondent will provide the air tickets and medical insurance and would file an affidavit/undertaking to the effect that he would pay, in US dollars, a sum equivalent to Rs.15 lakhs to the first petitioner when she reaches USA and that he would provide suitable accommodation to her and the two daughters.
During the course of hearing, learned counsel for the parties have agreed to discuss whether the first petitioner and the two daughters can be accommodated in a portion of the residential house in which the respondent is residing. In case no settlement as indicated above is reached, it will be the duty of the respondent to provide suitable and good accommodation to the first petitioner and two daughters once they reach the USA.
List the matter on 17.12.2021.
(BABITA PANDEY) (ANITA RANI AHUJA) COURT MASTER (SH) ASSISTANT REGISTRAR