Mrs. Poonam Pradip Shevkar vs Mr. Pradip Hanumantrao Shevkar
2023 Latest Caselaw 6480 Bom

2023:BHC-AS:18754-DB


                                                                          9-FCA-70-2013.doc



                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                           FAMILY COURT APPEAL NO. 70 OF 2013
                                         WITH
                           FAMILY COURT APPEAL NO. 71 OF 2013
                                         WITH
                           FAMILY COURT APPEAL NO. 78 OF 2013
                                         WITH
                          INTERIM APPLICATION NO. 2005 OF 2020
                                          IN
                           FAMILY COURT APPEAL NO. 70 OF 2013


            Mrs. Poonam Pradip Shevkar                                       .. Appellant

                    Versus

            Mr. Pradip Hanumantrao Shevkar                                   .. Respondent

                 Mr. U.B. Nighot, Advocates for the Appellant in FCA No.
                 70/2013, , FCA,71/2013 and for Respondent in FCA 78/2023.
                 Mr. Mahesh Thorat, Advocate for Respondent in FCA No.
                 70/2013, FCA 71/2013 and for Appellant in FCA 78/2013.

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

                                              DATE        : JULY 07, 2023

            P. C.

1. When the above matters are called out, the learned counsel

appearing for the wife as well as the learned counsel appearing for the

husband have tendered the Consent Terms dated 07/07/2023. They

have stated that the disputes inter-se between the wife and the husband

have been settled as set out in the Consent Terms. The Consent Terms

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9-FCA-70-2013.doc

inter-alia provide that all the above Family Court Appeals are being

withdrawn and by consent of parties the Judgment and Decree dated

08/03/2013 is confirmed.

2. There is also a provision of payment of Rs. 20 lac to the

wife as a one time full and final settlement. All the monies due and

payable to the wife are handed over today. The wife is also permitted to

use and occupy the residential flat/ room No. 51/1, Mukta Niwas, Magar

Ali, Hadapsar, Pune, till marriage of their daughter Mihika and for three

months thereafter. The husband has also undertaken to make

arrangements for an alternate residence for the wife and daughter

Mihika if the said flat/room in Mukta Niwas goes for development and

undertakes to provide them possession of new flat in the new building.

It is also stated that the wife agrees and undertakes not to claim any

right, title and interest in residential premises in 51/1, Mukta Niwas

after solemnization of the marriage of their daughter Mihika.

3. These Consent Terms have been signed by the Wife as well

as the Husband. They are both present before the Court. They have

stated that they have signed the Consent Terms after reading and

understanding the same as well as the implications thereof. The

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9-FCA-70-2013.doc

Consent Terms are also signed by the Advocate for the wife as well as

the Advocate for the husband.

4. In these circumstances, the Consent Terms dated

07/07/2023 are taken on record and marked as "X" for identification.

All the above Family Court Appeals are disposed of in terms of these

Consent Terms. In view of the disposal of the above Family Court

Appeals, all Interim Applications filed therein stand disposed of as

infructuous. No order as to costs.

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.]

JULY 07, 2023 Yugandhara patil