Abhay Marutrao Jadhav vs Vaishali Abhay Jadhav
2022 Latest Caselaw 6923 Bom

                                                                  1-SA-719-2014.odt




             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

                         SECOND APPEAL NO. 719 OF 2014

 Abhay Marutrao Jadhav                                ... Appellant
       Versus
 Vaishali Abhay Jadhav                                ... Respondent
                                  ....
 Mr. Z. M. Pathan, Advocate for appellant
 Mr. R. R. Karpe, Advocate for respondent
                                  ....

                                   CORAM : R. G. AVACHAT, J.

DATED : 19th JULY, 2022

PER COURT :-

. The parties to this Second Appeal are very much before

this Court. Their respective Advocates are also present. The matter is

said to have been compromised between the parties. The memo of

compromise has been placed on record and marked "X" for

identification.

2. The Court of learned Civil Judge Senior Division has

annulled the marriage by decree of nullity, but the same has been

reversed by the first Appellate Court. Therefore, the present Second

Appeal has been preferred.

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3. Now, the parties have come to the terms, one of which is

to have the decree passed by the learned Civil Judge Senior Division

to prevail.

4. In view of the same, the judgment and decree passed by

the first Appellate Court is hereby set aside and the one that has

been passed by the learned Civil Judge Senior Division in H.M.P.

No.31/2006 stands restored.

5. The Second Appeal is accordingly disposed of.

6. In view of disposal of the Second Appeal, civil

application No.12643 of 2014 does not survive. The same is disposed

of.

[ R. G. AVACHAT, J. ]

SMS

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