Laxman S/O Kishanrao Dhakate vs Subhadra Laxman Dhakate
2017 Latest Caselaw 4194 Bom

 0707FCA251.14-Judgment                                                                         1/2


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

                 FAMILY COURT APPEAL NO.  251  OF    2014


 APPELLANT :-                         Laxman   s/o   Kirshnarao   Dhakate,   Age   50
                                      years, Occ. Service, R/o Plot No.21, Behind
                                      Jettewar   Mangal   Karyalaya,   Ishwar   Nagar,
                                      Nagpur.  

                                         ...VERSUS... 

 RESPONDENT :-                        Subhadra Laxman Dhakate, Aged 48 years,
                                      Occ.   Not   Known,   Juni   Basti   Tanda   Peth
                                      Ward No.39, Nagpur. 

 ---------------------------------------------------------------------------------------------------
                     Mr. S.A.Marathe, counsel for the appellant.
                   Mr.S.A.Chaudhari, counsel for the respondent.
 ---------------------------------------------------------------------------------------------------


                                        CORAM : SMT. VASANTI    A    NAIK & 
                                                    ARUN  D. UPADHYE
                                                                     ,   JJ.

DATED : 07.07.2017

O R A L J U D G M E N T (Per Smt.Vasanti A Naik, J.)

The learned counsel for the parties have tendered a compromise

pursis in the court today. The same is accepted on record and marked as

exhibit-Z.

The compromise pursis is signed by the appellant and the respondent

and the counsel for the appellant and the counsel for the respondent.

0707FCA251.14-Judgment 2/2

It is stated in the compromise pursis that the marriage between the

parties should be dissolved as the respondent wife has agreed to accept a sum

of Rs.6,50,000/- as full and final settlement towards maintenance for past,

present and future. The appellant has handed over a cheque of Rs.3,00,000/-

dated 07/07/2017 to the wife in the court today. A second cheque dated

08/08/2017 for a sum of Rs.3,50,000/- as mentioned in the compromise

pursis is also handed over to the wife in the court today.

The parties are personally present in the court today. The

respondent-wife has acknowledged the receipt of the two cheques that are

mentioned in clause-5 of the compromise pursis.

When a query is made to the parties where they agree on the terms

and conditions mentioned in the compromise pursis, they have answered in

the affirmative and have stated that they are ad idem on the terms mentioned

in the compromise pursis.

In view of the aforesaid, the marriage solemnized between the

parties on 31/01/1992 is dissolved by a decree of divorce on the terms

mentioned in the compromise pursis at exhibit-Z. A decree be drawn

accordingly.

                        JUDGE                                               JUDGE 

 KHUNTE