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Supreme Court - Daily Orders

Mamta Goyal vs Ramgopal on 11 April, 2015

                                                                                            1


     ITEM NO.6                            COURT NO.2                      SECTION XV

                         BEFORE THE SUPREME COURT LOK ADALAT
                                  HELD AT NEW DELHI
          [Organized by National Legal Services Authority and Supreme Court
                              Legal Services Committee]

               [UNDER SECTION 19 OF THE LEGAL SERVICES AUTHORITIES ACT, 1987]

                                      CIVIL APPEAL    NO.     6905/2012

     MAMTA GOYAL                                                            APPELLANT(S)

                                                     VERSUS

     RAMGOPAL                                                               RESPONDENT(S)

Date : 11/04/2015 Present : Members of Lok Adalat HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Ms. Mamta Goyal, appellant-in-person Mr. Satish Chand Gupta, Adv.

Mr. Rameshwar Prasad Goyal, Adv. For Respondent(s) Mr. Ramgopal, respondent-in-person Dr. Vinod Kumar Tewari, Adv.

Mr. Pankaj Kumar Singh, Adv.

Mr. Pramod Tiwari, Adv.

PROCEEDINGS Both the husband and the wife are present in Court in person.

We have tried our level best to persuade both of them to live together but it is not possible to do so for Signature Not Verified the reason that it is now undisputed being a subsequent Digitally signed by Vinod Lakhina Date: 2015.04.15 13:40:46 IST Reason: event that the husband has remarried during the pendency of 2 this appeal after an ex parte decree of divorce was passed in his favour.

We have therefore persuaded the parties to settle the dispute on payment of permanent alimony payable by husband to wife. However, we have noticed that they have not been able to agree on any fixed/final figure because wife says that she is willing to settle the matter on acceptance of Rs.40 lakhs, whereas the husband is willing to pay a sum of Rs.3 lakhs.

The only area of difference therefore appears to be of quantum of payment of permanent alimony but not for the issue relating to divorce.

In effect, therefore, settlement does not appear to be feasible in Lok Adalat.

List the matter for hearing before the Court. …................... …....................... [AMITAVA ROY, J.] [ABHAY MANOHAR SAPRE, J.] MEMBER, LOK ADALAT MEMBER, LOK ADALAT