Supreme Court - Daily Orders
Mahalakshmi Senthil Nathan vs Girish Arunagiri on 17 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 : 17-12-2021 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) Mr. Shyam Divan, Sr. Adv.
MS. Anshula Laroiya, Adv.
Mr. S.Gowthaman, AOR
Ms. Shobha Ramamoorthy, AOR
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
The respondent no. 1 has filed an affidavit which is taken on record.
Signature Not VerifiedDigitally signed by Dr. Mukesh Nasa Date: 2021.12.17 18:35:18 IST Reason: It appears that it may not be possible for the petitioners to reside in the same accommodation where the first respondent is 2 residing.
In terms of our last order, we dispose of the present special leave petition giving the following directions: -
1. Advocate-on-record of the first petitioner would furnish details of her bank account in India and USA by email to the Advocate-on-record of the first respondent within two days.
2. The respondent would pay Rs. 5 lakhs to the first petitioner within five working days by way of e-transfer to her Indian Bank account.
3. The respondent no.1 would provide air tickets for the first petitioner and two daughters to travel to USA, on or before 31.12.2021 (date of travel should be between 28th to 31st December, 2021).
4. The respondent would procure medical insurance policy for the first petitioner and the two daughters on or before 31.12.2021.
5. The respondent no. 1 shall provide reasonable and suitable accommodation to the first petitioner and two daughters.
Details of accommodation would be furnished within one week to the AOR of the petitioner.
6. The respondent no.1 would pay in US dollars, a sum equivalent to Rs. 15 lakhs to the first petitioner when she reaches the USA. Aforesaid payment is ad-hoc payment and initial payment.
7. The petitioner is at liberty to move to the jurisdictional Courts in USA where the proceedings are pending for 3 appropriate relief/prayers.
8. The petitioner and the two daughters would travel with their immunization reports/records. The special leave petition is disposed of with liberty to the parties to approach this Court, if required, by way of an application. We also direct that in case of non-compliance, it will be open to the party aggrieved to file Contempt Petition. We clarify that we are not expressing any opinion either way on merits, in re custody of the children and disputes inter se the parties.
Pending application(s), if any, stand disposed of.
(BABITA PANDEY) (ANITA RANI AHUJA) COURT MASTER (SH) ASSISTANT REGISTRAR