Shri Sanjay S/O Dnyandeo Parate vs Smt. Kunda W/O Sanjay Parate
2017 Latest Caselaw 681 Bom

                                                                                          fca231.14.odt

                                                      1

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

                            FAMILY COURT APPEAL NO.231/2014

     APPELLANT:                 Shri Sanjay s/o Dnyandeo Parate, 
     (Respondent)               aged about 37 years, Occupation - 
                                Service, R/o 402, Gajanan Prerna Apartment, 
                                Prerna Nagar, Seminary Hills, Nagpur, 
                                Tahsil & District - Nagpur.

                                          ...VERSUS...

     RESPONDENT :    Smt. Kunda s/o Sanjay Parate, 
     (Petitioner)    aged about 34 years, Occupation 
                     Service, R/o Lalgunj Gujari, 
                     Nagpur, Tahsil & District- Nagpur
                     C/o Satyabhamabai Mohadikar, 
                     Khambalkar Mohalla, Lalganj Gujari, 
                     (Near Babul Vihar), Nagpur.

     ---------------------------------------------------------------------------------------------------
         Ms V.S. Jagirdar, Advocate h/f Mrs. P.M. Chandekar, Advocate for appellant
         Shri P.P. Thakare, Advocate for respondent
     -----------------------------------------------------------------------------------------------------

                                                    CORAM  :  SMT. VASANTI  A  NAIK, AND
                                                                      V.M. DESHPANDE, JJ.

DATE : 10.03.2017

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

The learned Counsel for the parties have tendered a joint

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

Exhibit - Z.

fca231.14.odt

The learned Counsel for the parties state that the pursis is

signed by the appellant and the respondent who are present in the Court

today. The learned Counsel for the appellant and the learned Counsel for

the respondent have also signed the compromise pursis. On a query made

by this Court, the parties state that they are ad idem on the terms

mentioned in the compromise pursis.

We have perused the compromise pursis. The terms

recorded therein are just and reasonable. Hence, the marriage solemnized

between the parties on 30.1.2004 is dissolved by a decree of divorce by

mutual consent on the terms mentioned in the joint compromise pursis at

Exhibit - Z.

A decree be drawn accordingly. The family court appeal

stands disposed of with no order as to costs.

                   JUDGE                                                             JUDGE



     Wadkar