Nanabhau Dhondibhau Datir vs Suman Nanabhau Datir
2021 Latest Caselaw 11076 Bom

                                                                         fca26.21, etc
                                        (1)

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD
                    917 FAMILY COURT APPEAL NO.26 OF 2021

                          NANABHAU DHONDIBHAU DATIR
                                   VERSUS
                            SUMAN NANABHAU DATIR

                                       WITH

                   918 FAMILY COURT APPEAL NO.27 OF 2021

                          NANABHAU DHONDIBHAU DATIR
                                   VERSUS
                            SUMAN NANABHAU DATIR


 Mr S.S. Bora Advocate for appellants


                                      CORAM : RAVINDRA V. GHUGE
                                                      AND
                                               S. G. MEHARE, JJ.

DATE : 13th August, 2021

PER COURT:

1. In the first appeal, the appellant is aggrieved by the direction set out

in the judgment dated 19.1.2021, delivered by the Family Court,

Ahmednagar in Petition No.A-61 of 2018 filed by the respondent wife, vide

which the appellant is mandated to allow his wife to live with him in

cohabitation, thereby restituting her conjugal rights.

2. In the second appeal, the appellant is aggrieved by the judgment

and order dated 19.1.2021, delivered by the Family Court, Ahmednagar

vide which his Petition A-306 of 2018 seeking a divorce from his wife, has

been dismissed.

fca26.21, etc

3. Issue notice to the respondent, returnable on 24 th September, 2021.

4. The respective parties to state as to whether they would be desirous

of a reference of these matters to a learned Mediator at the High Court

level.

(S. G. MEHARE, J.) (RAVINDRA V. GHUGE, J.)

amj