Barkha Padmanabh Karkhanis vs Padmanabh S. Karkhanis
2023 Latest Caselaw 835 Bom

                         KVM

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                                                                                  908 - FCA 76 OF 2012.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

KANCHAN   Digitally signed by
          KANCHAN VINOD
                                         CIVIL APPELLATE JURISDICTION
VINOD     MAYEKAR
          Date: 2023.01.27
MAYEKAR
                                      FAMILY COURT APPEAL NO. 76 OF 2012
          18:21:25 +0530




                         Barkha Padmanabha Karkhanis                        ..... Appellant

                                 VERSUS

                         Padmanabha S.Karkhanis                             ..... Respondent

                         Mr.Anusha P.Amin, i/b. Mr.Sandesh D.Patil for the Appellant.

                         Ms.Sheetal U. Malvankar for the Respondent.

                         The Appellant and the Respondent are present in Court.

                                                  CORAM: R. D. DHANUKA AND
                                                         M.M. SATHAYE, JJ.

DATE : 24TH JANUARY, 2023

P.C:-

Learned counsel for the Appellant wife and the Respondent

husband have tendered consent terms signed by the Appellant and the

Respondent. Both parties i.e. the Appellant wife and the Respondent

husband are present in Court who are identified by their respective

counsel. Respective counsels also identify the signatures of the

Appellant and Respondent on the consent terms. The matter is stated

to be amicably settled in terms of the consent terms. The consent terms

are taken on record and marked 'X' for identification. KVM

908 - FCA 76 OF 2012.doc

2. The statements made in the consent terms and the agreement

entered into are accepted. Undertaking, if any, is accepted.

3. The Appellant wife is appointed as a guardian of the minor

daughter Sharvari for the purpose of implementing the present consent

terms, so far as the minor daughter is concerned, till the said daughter

attains majority.

4. Family Court Appeal is disposed off in terms of the consent

terms. No order as to costs. The Office is directed to draw decree

expeditiously.

5. The impugned judgment and decree dated 30th March, 2012

passed by the Principal Judge, Family Court, Thane in Petition No. A-

646/2010( M.P. No. 498/2007) is substituted by the decree that will be

drawn in present appeal in pursuance of the present consent terms.

6. The parties to act on the authenticated copy of this order.

      [M. M. SATHAYE, J.]                    [R. D. DHANUKA, J.]