Stany Goveas vs Nancy Stany Goveas
2016 Latest Caselaw 2622 Bom

     This Order is modified/corrected by Speaking to Minutes Order dated 30/06/2016

                                                             1                           fca43-161

    ssp
                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CIVIL APPELATE JURISDICTION




                                                                                     
                      FAMILY COURT APPEAL NO.43 OF 2009 




                                                             
      Stany Goveas                                                    ...Appellant 
      vs.
      Nancy Goveas                                                    ...Respondent

                                    ALONG WITH 




                                                            
                     FAMILY COURT APPEAL NO.161 OF 2009  WITH
                         CIVIL APPLICATION NO.50 OF 2015 


      Nancy Goveas                                                    ...Appellant 




                                              
      vs.
      Stany Goveas               
                               ig                                     ...Respondent

      Mr.N.D'Monte for the Appellant in FCA 43 of 2009 and for 
      respondent in FCA 161 of 2009 and CAs
                             
      Ms Susan Abraham for the appellant in FCA 161/2009 and 
      for applicant in CAs and for the respondent in FCA 
      43/2009

                     CORAM : A.S.OKA, &
      

                             A.A.SAYED, JJ.

DATE : JUNE 8, 2016

ORAL JUDGMENT: (PER A.S.OKA,J.)

1 Heard learned counsel for the parties. Family

Court Appeal No.43 of 2009 is preferred by the husband for challenging the decree dated 23 rd December 2008 passed by the Family Court at Bandra, Mumbai in a Petition No.A-1338 of 2005 filed by the wife. The said

petition was filed by the wife for seeking a decree of divorce under various sections of Divorce Act,1869 (for short `the said Act'). Though the prayer for divorce was rejected, the husband was directed to pay a sum of Rs.5,000/- per month towards maintenance of the child and a permanent injunction was granted against the husband as regards the matrimonial home. The Family Court Appeal No.161 of 2009 is preferred by the wife

This Order is modified/corrected by Speaking to Minutes Order dated 30/06/2016

2 fca43-161

which takes exception to that part of the Decree by which the prayer for decree of divorce was rejected.

2 During the pendency of these appeals, the parties

settled their dispute and on 9th March 2016, the consent terms were filed by the parties dated 18th February 2016 which were taken on record.

3 Today the learned counsel for the husband and wife state that both the parties are personally present and further state on their instructions that all terms and

conditions incorporated in the consent terms have been

acted upon. Therefore, the parties requested the Court to pass a decree in terms of the consent terms including

a decree of divorce by mutual consent under section 10-A of the said Act.

4 We have perused the consent terms. Both the

parties have accepted the correctness of the contents

of the consent terms as recorded in the order dated 9 th March 2016. It is an admitted position that all conditions incorporated in the consent terms have been

acted upon and except for passing a decree in terms of the consent terms, nothing further is left to be done. From the evidence on record, we are satisfied that the parties are residing separately for a period of more

than twelve years and they have not been able to live together as spouses. In fact, the marriage between them is irretrievably broken down. Therefore, this is a fit case to pass a decree of divorce under section 10-A of the said Act especially when the parties are residing separately for more than twelve years.

5 Accordingly, we dispose of the appeals by passing

This Order is modified/corrected by Speaking to Minutes Order dated 30/06/2016

3 fca43-161

the following order:

(I) The impugned Judgment and Decree dated 23rd December 2008 is hereby quashed and set aside;

(II) By consent of the parties, the Petition No.A-

1338 of 2005 is permitted to be converted into a

Petition under section 10-A of the Divorce Act,1869;

(III) As Record and Proceedings of the Family Court

is with this Court, the Registry will permit the

parties to carry out a formal amendment to the petition within a period of one month from today;

(IV) We make it clear that the amendment will relate back to the date of institution of the said petition;

(V) The marriage solemnised between the parties on 18th November 1993 is hereby stands dissolved by a decree of divorce by mutual consent under section

10-A of the said Act;

(VI) In addition, there will be a decree in terms of the consent terms dated 18th February 2016 taken

on record on 9th March 2016 which are marked `X' for identification;

(VII) The appeals are disposed of on above terms. Pending Civil Applications do not survive and the same are also disposed of.

              (A.A.SAYED,J.)                                         (A.S.OKA,J.)