Mr. Pawan Mohan Talreja vs Mrs. Janavi Pawan Talreja
2017 Latest Caselaw 7633 Bom

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                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION

                    FAMILY COURT APPEAL ST. NO. 6676 OF 2017

    Pawan Mohan Talreja                                                             .. Appellant

                        Vs.

    Mrs. Janavi Pawan Talreja                                                       .. Respondent


                               ....
    Mr. Manoj M. Gadkari Advocate for Appellant
    Mr. Arvind D. Aswani Advocate for Respondent
                               ....


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

DATED : SEPTEMBER 27, 2017

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

1 Heard the learned counsel for both sides. The

appellant and respondent are present before us. The appellant

and respondent had already tendered consent terms which

were filed in this Court on 31.3.2017. By order dated

31.3.2017, this Court allowed the appeal to be converted into a

petition for divorce by mutual consent.

2 The appellant and the respondent state that they

have gone through the consent terms and they have voluntarily

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signed the said consent terms. Both the appellant and the

respondent state that the consent terms have been complied

with except paragraph 6 thereof in which, it is stated that the

appellant shall pay an amount of Rs. 6 lakhs by Demand Draft

to the respondent. Today, the Demand Draft in the sum of Rs.

6 lakhs bearing No. 389141 dated 10.7.2017 drawn on Union

Bank, Fergussan College Road, Pune is handed over to the

respondent and she confirms having received the same. It is

stated that as far as the criminal case which she had filed

against the appellant and his family members is concerned, the

same has been quashed with the consent of the respondent.

3 In view of the consent terms, marriage between the

parties is dissolved by mutual consent. Undertakings given by

the parties are accepted. This Family Court Appeal is disposed

of in terms of consent terms. Decree be drawn up accordingly.

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

kandarkar

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