Papiya @ Simran W/O Bikramjeet ... vs Bikramjeet Singh S/O Karnail ...
2017 Latest Caselaw 1362 Bom

 3103FCA195.14-Judgment                                                                         1/2


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

                 FAMILY COURT APPEAL NO.  195  OF    2014
                                  AND
                  CIVIL APPLICATION (O) NO. 446 OF 2017

 APPELLANT :-                         Papiya  @  Simran  W/o   Bikramjeet   Singh
 (On.R.A.)                            Auluck,   Aged   about   38   yrs.,   Occu.   Service,
                                      R/o:   C/o   Mrs.Anjali   Bhattacharjee,   7/73/6,
                                      Type   II   Quarters,   O.F.   Ambazari,   Defense
                                      Estate, Nagpur-21.  

                                         ...VERSUS... 

 RESPONDENT :-                        Bikramjeet Singh S/o Karnail Singh Auluck
 (On.R.A.)                            Aged about 40 yrs., Occ: Service, R/o: 46,
                                      New   Prgatisheel   Apartments,   Vasundhara
                                      Enclave, DELHI-96. 

 ---------------------------------------------------------------------------------------------------
                    Mrs. R.S.Sirpurkar, counsel for the appellant.
                    Mr. B. D. Pandit, counsel for the respondent.
 ---------------------------------------------------------------------------------------------------

                                        CORAM : SMT. VASANTI    A    NAIK & 
                                                    MRS.SWAPNA JOSHI
                                                                     ,   JJ.

DATED : 31.03.2017

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

By this family court appeal, the appellant-wife had challenged

the judgment of the Family Court, rejecting the prayer made by the

appellant-wife for grant of a decree of divorce on the ground of cruelty.

During the pendency of the family court appeal, the parties had

agreed to appear before the mediator to explore the possibility of an

3103FCA195.14-Judgment 2/2

amicable settlement. The parties appeared before the mediator and the

mediation was successful. The parties entered into an agreement dated

30/03/2017. The agreement was reduced into writing on the said date

and the agreement was signed by the parties as well as their counsel in

the presence of the mediator, who had also signed the agreement.

The parties are personally present in the court today. The

parties state that they are ad idem on the terms mentioned in the

agreement dated 30/03/2017. They state that the marriage solemnized

between them on 09/02/2001 should be dissolved by a decree of

divorce by mutual consent.

We have perused the terms of the agreement dated

30/03/2017 which is a part of the record. The terms are just and

reasonable. Hence, the marriage solemnized between the parties on

09/02/2001 stands dissolved by a decree of divorce by mutual consent

under section 13(B) of the Hindu Marriage Act. The family court appeal

and the civil application are disposed of with no order as to costs. A

decree be drawn accordingly.

                        JUDGE                                              JUDGE 


 KHUNTE