Yasmeen Wd/O Faiz Mohammed And ... vs Sunita D/O Prakash Karvate
2016 Latest Caselaw 5592 Bom

    FCA 310/14                                                      1                         Judgment

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                        NAGPUR BENCH, NAGPUR.




                                                                                                  
                       FAMILY COURT APPEAL NO. 310/2014




                                                                          
    1.     Yasmeen wd/o Faiz Mohammed,
           aged about 36 years, Occ. Private.

    2.     Master Suzan s/o Faiz Mohammed,
           aged about 8 years, occ. Student,




                                                                         
           through his mother Yasmeen wd/o
           Faiz Mohammed,
           Both residents of Plot No.56, M.M. Bichayat
           Kendra, Aadarsh Nagar, Chamat Chowk,
           Umred Road, Nagpur.                                                            APPELLANTS




                                                 
                                        .....VERSUS.....
                              
    Sunita @ Sania d/o Prakash Karvate,
    aged about 41 years, Occ. Lady Police
    Constable, resident of Police Quarter No.4,
    Panchpaoli, Nagpur.                                                                       RESPONDENT
                             
                           Shri A.J. Mirza, counsel for the appellants.
                       Shri Sk. Sabahat Ullah, counsel for the respondent.

                                         CORAM :SMT.VASANTI  A  NAIK AND
      


                                                      KUM. INDIRA JAIN, JJ.        

                                          DATE       :  26  TH     
                                                                    SEPTEMBER,   2016.
   



                                                                 

ORAL JUDGMENT (PER : SMT.VASANTI A. NAIK, J.)

Heard.

2. The learned counsel for the parties state that the dispute

between the parties pertaining to the custody of the minor child is

settled through the intervention of the Mediator. It is stated that the

parties have consented for a settlement in terms of the minutes of

settlement that were signed by the parties on 14.09.2016 in the presence

of the Mediator.

FCA 310/14 2 Judgment

3. We have perused the minutes of settlement, dated

14.09.2012. They are signed by the appellant no.1 and the respondent.

They are also signed by the counsel for the appellant no.1 and the counsel

for the respondent. The appellant no.1 and the respondent are personally

present in the Court, today. We have asked the parties whether they are

ad idem on the terms mentioned in the minutes of settlement and they

have answered in the affirmative. The appellant no.1 and the respondent

stated that they have voluntarily signed the consent terms that are

agreeable to them. It is stated that they would abide by the consent

terms. We have perused the minutes of settlement. The terms of the

minutes of settlement are extremely just and reasonable.

4. Hence, we dispose of the Family Court Appeal in terms of the

minutes of settlement, that are signed by the parties on 14.09.2016 in the

presence of the Mediator.

A decree be drawn accordingly.

                  JUDGE                                            JUDGE





    APTE





     FCA 310/14                                     3                          Judgment

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