Supreme Court - Daily Orders
Bindu Pramod Panicker vs Pramod Vidyandhar Panicker on 16 February, 2015
Bench: Madan B. Lokur, Uday Umesh Lalit
ITEM NO.201 COURT NO.10 SECTION XIA
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). 8254/2013
(Arising out of impugned final judgment and order dated 14/11/2012
in OPFC No. 3058/2012 passed by the High Court Of Kerala At
Ernakulam)
BINDU PRAMOD PANICKER & ANR. Petitioner(s)
VERSUS
PRAMOD VIDYANDHAR PANICKER Respondent(s)
(with appln. (s) for permission to file additional documents and
interim relief and office report)(FOR FINAL DISPOSAL)
Date : 16/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s)
Mr. Renjith. B,Adv.
Mr. Lakshmi N.Kaimal,Adv.
Mr. Anas Muhammed Shamnad R.,Adv.
For Respondent(s)
Mr. Nishant Ramakantrao Katneshwarkar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appeal is disposed of.
(SUMAN WADHWA) (JASWINDER KAUR)
AR-cum-PS COURT MASTER
(SIGNED ORDER IS PLACED ON THE FILE) Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.02.19 16:30:06 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 2000 OF 2015 (Arising out of SLP(C)NO. 8254/2013) Bindu Pramod Panicker & Anr. Appellant(s) VERSUS Pramod Vidyandhar Panicker Respondent(s) O R D E R Leave granted.
2. We have heard learned counsel for the parties and respondent in person who is present in Court today.
3. After hearing all the parties it is agreed that the respondent will pay maintenance to the petitioners at the rate of Rs.10,000/- p.m. with effect from 1.2.2015 on month to month basis for each preceding month. As regards the arrears, out of Rs.1,50,000/- the respondent has paid Rs.25,000/- on 16.1.2015. The balance arrears be paid in easy monthly instalments but should be wiped out on or before 31.12.2015 positively.
4. It is also agreed between the parties that the respondent will take the child twice a year during long vacation for a period of eight days to meet her mother, as directed by the High Court.
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5. Learned counsel for the petitioners says that all proceedings that are pending against the respondent will be withdrawn within a month from today.
6. Since presently the petitioner is in coma, in the event of any improvement in her condition, the petitioners may raise the issue of guardianship of the child who is today said to be about three and half years of age, before the appropriate Forum.
7. Learned counsel for the respondent has handed over the passport, school documents and LIC receipts pertaining to the petitioner to the learned counsel for the petitioners.
8. The appeal is disposed of on the above terms.
....................J. (MADAN B. LOKUR) ....................J. (UDAY UMESH LALIT) New Delhi;
Date: 16.2.2015.