Bombay High Court
Sourabh S/O Adv. Shatishkumar ... vs Sau. Sonam S/O Sourabh Pashine on 21 March, 2017
Bench: V.A. Naik
fca9.15.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
FAMILY COURT APPEAL NO.9/2015
WITH
FAMILY COURT APPEAL NO.16/2015
---------------------------------------------------------------------------------------------------
FAMILY COURT APPEAL NO.9/2015
APPELLANT: Sourabh s/o Adv. Shatishkumar Pashine,
On R.A. Aged about 34 years, Occupation : Business,
R/o 158, Shankarnagar, Nagpur
(Original Respondent)
...VERSUS...
RESPONDENT : Sau. Sonam w/o Sourabh Pashine,
On R.A. Aged about 26 years, Occupation :
Household c/o Vijay Katakwar
Vishvesh Apartment, Flat No.4,
Dube Layout, Jayatala Road, Nagpur
(Original Petitioner on R.A.)
-----------------------------------------------------------------------------------------------------
Shri S.S. Ghate, Advocate for appellant
Shri V.S. Dhobe, Advocate for respondent
-----------------------------------------------------------------------------------------------------
WITH
FAMILY COURT APPEAL NO.16/2015
APPELLANT: Sonam d/o Vijay Katakwar,
(Ori. Petitioner) (formerly Sonam w/o Sourabh Pashine),
Aged about 26 years, Occ - Household,
R/o C/o Vijay Nandlalji Katakwar,
Vishwesh Apartments, Flat No.4,
Dubey Layout, Jaitala Road, Nagpur -
440 036.
(On Registered Address)
::: Uploaded on - 22/03/2017 ::: Downloaded on - 25/03/2017 00:49:37 :::
fca9.15.odt
2
...VERSUS...
RESPONDENT : Sourabh s/o Satishkumar Pashine,
(Ori. Respondent) Aged about 32 years, Occ- Business,
R/o 158, Shankar Nagar, Nagpur - 440 010.
(On Registered Address)
-------------------------------------------------------------------------------------------------
Shri V.S. Dhobe, Advocate for appellant
Shri S.S. Ghate, Advocate for respondent
-----------------------------------------------------------------------------------------------------
CORAM : SMT. VASANTI A NAIK, AND
V.M. DESHPANDE, JJ.
DATE : 21.03.2017
ORAL JUDGMENT (PER : SMT. VASANTI A. NAIK, J.)
The learned Counsel for the parties have tendered a pursis
in the Court today. The same is accepted on record and marked as
Exhibit - 'Z'. The pursis is signed by Sourabh Pashine, who is the appellant
in Family Court Appeal No.9/2015 as also Sonam Pashine, the
respondent, who is also the appellant in Family Court Appeal
No.16/2015. The respondent in Family Court Appeal No.9/2015 has
signed the pursis by her maiden name Sonam Katakwar though her name
is mentioned as Sonam Pashine in the Family Court Appeals.
It is stated on behalf of the parties that the parties have
compromised the matter in both the Family Court Appeals and Sourabh
Pashine has agreed to pay a sum of Rs.10,00,000/- to Sonam Pashine
fca9.15.odt
(Sonam Katakwar) within a period of three months towards full and final
settlement of the claim of Sonam Pashine against him. A cheque for an
amount of Rs.3,00,000/- dated 27.3.2017 and drawn on the State Bank of
India, Bajaj Nagar is handed over by the Counsel for Sourabh Pashine to
the Counsel for Sonam Pashine (Katakwar). The learned Counsel for
Sonam Pashine has acknowledged the receipt of the said cheque. It is
agreed by Sonam Pashine that she would not deposit the cheque in the
Bank before 27.3.2017.
The parties are personally present in the Court today. The
parties state that they are ad idem over the terms mentioned in the
compromise pursis. We have perused the terms of the compromise pursis.
They are just and reasonable. Hence, both the Family Court Appeals are
disposed of in terms of the terms mentioned in the pursis.
Since the Family Court Appeals are disposed of in terms
mentioned in the pursis, a decree be drawn accordingly. No costs.
JUDGE JUDGE
Wadkar
