Ravindrakumar @ Ravikumar @ ... vs Dineshwari @ Sonalben Manharbhai ...
2021 Latest Caselaw 14522 Guj

       C/FA/3873/2018                                 ORDER DATED: 20/09/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/FIRST APPEAL NO. 3873 of 2018

                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2018
                     In R/FIRST APPEAL NO. 3873 of 2018
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     RAVINDRAKUMAR @ RAVIKUMAR @ SHILESH CHANDULAL KAHAR
                            Versus
          DINESHWARI @ SONALBEN MANHARBHAI KAHAR W/O
                RAVINDRAKUMAR CHANDULAL KAHAR
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Appearance:
KHUSHBU H DANECHA(7099) for the Appellant(s) No. 1
MR PARESH A. PATEL(5456) for the Defendant(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA
       and
       HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                               Date : 20/09/2021

                     COMMON ORAL ORDER

(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)

1. This appeal under Section 28 of the Hindu Marriage Act, 1955 [for short 'The Act, 1955'] is at the instance of the original plaintiff - husband and is directed against the judgment and order passed by the Family Court, Ahmedabad dated 10.07.2018 in the Family Suit No.654 of 2015, by which, the Family Court dismissed the suit filed by the plaintiff seeking a decree of divorce.

2. It appears that during the pendency of the present appeal, the parties decided to amicably dissolved the marriage. We are informed that the parties once-again preferred an application under Section-13(B) of the Act before the Family Court at Ahmedabad and

C/FA/3873/2018 ORDER DATED: 20/09/2021

prayed for divorce with mutual consent. We further informed that the Family Suit no.1213 of 2020 came to be allowed and the Family Court passed a decree of divorce with mutual consent.

3. In such circumstances referred to above, nothing survives in the present appeal. The same is disposed of accordingly.

The Civil Application also stands disposed of.

4. Mr. Paresh A. Patel, the learned counsel appearing for the respondent - wife shall at the earliest place a certified copy of the decree drawn by the Family Court on record. The Registry shall accept such certified copy and keep it with the record of this Court.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J) A. B. VAGHELA