Dilipbhai Hamirbhai Gohil vs Chandrikaben Dilipbhai Gohil
2021 Latest Caselaw 3293 Guj

         C/FA/4521/2019                                      ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 4521 of 2019

                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                 In R/FIRST APPEAL NO. 4521 of 2019
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                       DILIPBHAI HAMIRBHAI GOHIL
                                  Versus
                     CHANDRIKABEN DILIPBHAI GOHIL
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Appearance:
MR H A SHAH(6071) for the Appellant(s) No. 1
MR. DARSHIT H SHAH(9894) for the Appellant(s) No. 1
MR MB GOHIL(2702) for the Defendant(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
        and
        HONOURABLE MR. JUSTICE A.S. SUPEHIA

                             Date : 25/02/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

This appeal is directed against the judgment and order whereby decree of divorce is refused to the appellant­ husband. He is directed to pay Rs.30,000/­ per month towards permanent maintenance from the date of the order.

2. It was stated by learned advocates, Mr.Darshit Shah for the appellant and learned advocate Mr.M.B.Gohil that out of the wedlock two children were born who are at present major of whom son is aged 23 years and daughter is aged 21 years. It was also stated that the spouses have been presently staying together for the welfare of their children.

C/FA/4521/2019 ORDER

3. We are happy to note this submission that the parties have come to terms to stay together in the interest of their children.

4. Despite above, the litigation between the parties has continued. In this view we suggested both the sides to endeavor the permanent amicable solution for reunion in their matrimonial for which learned advocates responded positively to submit that the parties may be relegated to the process of mediation.

5. Therefore the Registry is directed to forward the papers of the present First Appeal to the High Court Mediation Centre who in turn shall take necessary steps for conducting the mediation. The mediation may be conducted physically at the convenience of the parties to facilitate earlier settlement.

(N.V.ANJARIA, J)

(A. S. SUPEHIA, J) Manshi