Shri. Chandrakant Surendra ... vs Sou. Madhavi Chandrakant Magdum
2022 Latest Caselaw 11457 Bom

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ARVIND   Date:
KHADPE   2022.11.10
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                                                                              (909) sa 699.2022.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION


                                    SECOND APPEAL NO. 699 OF 2022

                 Shri Chandrakant Surendra Magdum                        .. Appellant
                       Versus
                 Sou Madhavi Chandrakant Magdum                          ..Respondent

                 Mr. S. S. Patwardhan i/by Mrinal Shelar,for the Appellant.
                 Mr. Balwant Salunkhe,for the Respondent.

                                                 CORAM : NITIN W. SAMBRE, J.

                                                 DATED :       10th NOVEMBER, 2022
                 P.C.:

1. This Second Appeal is filed against the judgment and order

dated 7th January, 2022 passed by the District Judge-5, Sangli in

Regular Civil Appeal No.88 of 2019 arising out of the Judgment and

order dated 21st January, 2019 passed by the Civil Judge, Senior

Division, Sangli in H.M.P. No.575 of 2017 whereby a prayer is made

for divorce on ground of desertion.

2. The Appellate Court also rejected the prayer of the Appellant.

3. The parties through their respective counsels have tendered

the Consent Terms duly executed and notarized on 10 th November,

2022 during the course of hearing of the present Appeal.

4. The parties are identified by their respective counsels and they

have admitted the content of Consent Terms.

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                                                           (909) sa 699.2022.doc

5. It is claimed that the present Second Appeal be disposed of in

terms thereof.

6. In view of joint request made, the present Second Appeal

stands disposed of in terms of the aforesaid Consent Terms.

                                     (NITIN W. SAMBRE, J.)




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