Hansaben Maheshbhai Kankotiya ... vs Maheshbhai Bhimjibhai Kankotiya
2022 Latest Caselaw 4453 Guj

     C/FA/3133/2019                          ORDER DATED: 27/04/2022



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO. 3133 of 2019
                                 With
           CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                In R/FIRST APPEAL NO. 3133 of 2019
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 HANSABEN MAHESHBHAI KANKOTIYA D/O JIVRAMBHAI MOHANBHAI
                               GODINA
                                Versus
               MAHESHBHAI BHIMJIBHAI KANKOTIYA
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Appearance:
MS NIYATI D CHAUHAN(9082) for the Appellant(s) No. 1
MR .B A PATEL(5281) for the Defendant(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
          and
          HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                          Date : 27/04/2022
                            ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.J.DESAI)

By way of present First Appeal under Section 19 of the Family Courts Act, 1984 read with Section 28 of the Hindu Marriage Act, 1955, the original respondent - wife has challenged the judgment and order dated 07.01.2019 passed by the learned Family Court No.3, Vadodara in Family Suit No.695/2016 by which the learned Family Court has dissolved the marriage solemnized between the parties.

The appeal came to be admitted by an order dated 13.01.2021.

During the pendency of this appeal, the authorities have amicably settled the matter. An affidavit executed on non-judicial stamp paper of Rs.300/- and sworn at Surat on 11.03.2022 by the appellant - wife viz. Hansaben Maheshbhai Kankotiya D/o.

C/FA/3133/2019 ORDER DATED: 27/04/2022

Jivrambhai Mohanbhai Godina is placed on record. In the said affidavit it has been stated on oath by the appellant - wife that she has received an amount of Rs.9,36,000/- as permanent alimony as per the settlement arrived at between the parties.

In view of the above affidavit, learned advocate Ms. Niyati Chauhan appearing for the appellant - wife seeks permission to withdraw this first appeal.

Permission as sought for is granted. Present First Appeal is disposed of as withdrawn.

In view of disposal of First Appeal, no order is passed in Civil Application (For Stay) and same is disposed of accordingly.

(A.J. DESAI, J.)

(ANIRUDDHA P. MAYEE, J.)

Ajay