Smt. Surekha Sidram Gaikwad vs Shri. Sidram Pralhad Gaikwad
2023 Latest Caselaw 8686 Bom

     2023:BHC-AS:24199-DB
                                                                                              501.FCA.99.19.DOC




                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                          CIVIL APPELLATE JURISDICTION

                                    FAMILY COURT APPEAL NO.99 OF 2018
                                                   WITH
                                      CIVIL APPLICATION NO.129 OF 2018
                                                     IN
                                    FAMILY COURT APPEAL NO. 99 OF 2018

                         Smt Surekha S. Gaikwad                              ..Appellant

                         Versus
          Digitally
          signed by

UTKARSH
          UTKARSH
          KAKASAHEB      Shri Sidram P. Gaikwad                            ..Respondent
KAKASAHEB BHALERAO
BHALERAO Date:
          2023.08.25
          10:32:18
          +0530

                           Mr.Ravindra Sankpal, Advocates for the Appellant.

                           Priyal Sarda, Advocates for the Respondent.

                           Mrs. Surekha S. Gaikwad, the Appellant is present in
                           Court.

                           Mr.Sidram P. Gaikwad, the Respondent is present in
                           Court.


                                                  CORAM     : B. P. COLABAWALLA, J &
                                                              M. M. SATHAYE, JJ.

                                                  DATE      : AUGUST 24, 2023


                        P.C.

When the above Family Court Appeal is called out, the

parties have informed the Court that the disputes in the above

Appeal have been settled as recorded in the Consent Terms dated

24th August, 2023. The Consent Terms inter alia provide that the

Appellant and the Respondent accept the judgment and decree

AUGUST 24, 2023 Aswale

501.FCA.99.19.DOC

passed by the Family Court, Solapur in Petition A-142 of 2016

dated 9th March, 2018. In other words, the Appellant and the

Respondent confirm that the marriage has been dissolved by the

said judgment and decree. The Consent Terms also provide that

the Respondent has paid Rs.14 Lakhs as a one time alimony to the

Appellant which the Appellant admits and confirms. In view of

this payment, the Appellant has also vacated the premises in

Solapur more particularly described in paragraph 3 of the Consent

Terms.

2 The Consent Terms have been signed by the Appellant

as well as the Respondent. The Appellant wife as well as the

Respondent husband are both present in Court today. They have

both stated that they have signed the Consent Terms of their own

free volition and after reading and understanding the same as well

as the implications thereof. The Consent Terms are also signed by

the advocates for the Appellant and the advocates for the

Respondent.

3 In these circumstances, the Consent Terms dated 24th

August, 2023 are taken on record and marked "X" for

identification. There shall be an order and decree in terms of the

AUGUST 24, 2023 Aswale

501.FCA.99.19.DOC

Consent Terms and the above Family Court Appeal is also

disposed of in terms thereof. No order as to costs.

4 In view of the disposal of the Family Court Appeal,

nothing survives in the above Civil Application and the same is

disposed of.

5 This order will be digitally signed by the Private

Secretary/ Personal Assistant of this Court. All concerned will act

on production by fax or email of a digitally signed copy of this

order.

[M. M. SATHAYE, J.] [ B. P. COLABAWALLA, J ].

AUGUST 24, 2023 Aswale