Mr. Manoj Bhikanrao Kharote vs Mrs. Shital Manoj Kharote
2017 Latest Caselaw 6712 Bom

     jdk                                                        1                                              3.fca.204.13.doc

 
                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION
                                 F.C.A. NO. 204 OF 2013


    Mr. Manoj Bhikanrao Kharote                                                     .. Appellant

                        Vs.

    Ms. Shital Manoj Kharote                                                        .. Respondent


                                ....
    Ms. Divya Parab i/b Mr. Rameshwar N. Gite Advocate for
    Appellant

    Mr. Namdeo Gore along with Mr. Amol Patil Advocate for
    Respondent
                              ....

                        CORAM : SMT.V.K.TAHILRAMANI AND
                                DR.SHALINI PHANSALKAR-JOSHI, JJ.

DATED : SEPTEMBER 01, 2017

ORAL JUDGMENT [PER SMT. V.K.THAILRAMANI, J.]:

1 Heard the learned counsel for the appellant - husband

and the learned counsel for the respondent - wife as well as the

appellant and the respondent who are present before the Court.

2 The appellant - husband has preferred this Family

Court Appeal against the order of the Family Court whereby his

petition for divorce on the ground of cruelty and desertion, was

dismissed by the Family Court.

                                                                                                        1   of  3





  jdk                                                        2                                              3.fca.204.13.doc



3                   The learned counsel for both sides state that the

matter is amicably settled between the parties and the parties

have prepared consent terms. They have tendered the consent

terms which are taken on record and marked "X" for

identification.

4 The appellant and the respondent who are present in

person before the Court state that they have read the consent

terms and have knowingly and voluntarily signed the consent

terms. Pursuant to the consent terms, the petition of appellant

- husband for divorce on the ground of cruelty and desertion, is

converted into a petition for divorce by mutual consent and the

marriage between the parties is dissolved by mutual consent.

Undertakings given by both the parties in the consent terms are

accepted.

5 The respondent - wife states that she has already

received an amount of Rs.8 lakhs. The appellant has got a

Demand Draft of Rs.10 lakhs bearing No. 834500 dated

31.7.2017 drawn on State Bank of India, Satpur Industrial Area

2 of 3

jdk 3 3.fca.204.13.doc

(Nasik) Branch towards full and final settlement of the claims of

maintenance of the Respondent - wife and her child. The

respondent - wife acknowledges the receipt of the said Demand

Draft.

6 This Family Court Appeal is disposed of in view of the

consent terms. Decree be drawn up accordingly.

[DR.SHALINI PHANSALKAR-JOSHI,J.] [ SMT.V.K.TAHILRAMANI, J. ]

kandarkar

3 of 3