Gujarat High Court
Vishal Jigneshkumar Parekh vs Purvi Vishal Parekh on 12 September, 2025
Author: A.Y. Kogje
Bench: A.Y. Kogje
NEUTRAL CITATION
C/FA/888/2025 ORDER DATED: 12/09/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 888 of 2025
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VISHAL JIGNESHKUMAR PAREKH
Versus
PURVI VISHAL PAREKH
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Appearance:
JUCKY LUCKY CHAN(8033) for the Appellant(s) No. 1
MR VIRAL K SALOT(3500) for the Defendant(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
and
HONOURABLE MR.JUSTICE N.S.SANJAY GOWDA
Date : 12/09/2025
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)
1. The present appeal is filed by the appellant-husband
against judgment and decree dated 18.05.2023 passed by the
Judge, Family Court No.3, Ahmedabad in Family Suit No.1817 of
2014. By the impugned judgment and decree, the Family Court
directed to dissolve the marriage between the appellant and the
respondent.
2. The matter was heard on 10.06.2025, when learned
Advocates for the parties under instructions stated that settlement
talks were in progress between the parties. Thereafter, the matter
was adjourned from time to time.
3. Today when the matter is taken up for hearing, learned
NEUTRAL CITATION
C/FA/888/2025 ORDER DATED: 12/09/2025
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Advocates for the parties reported that the matter is amicably
settled between the parties and they have executed consent terms
dated 03.09.2025. The respondent-wife has also filed an
undertaking dated 05.09.2025, wherein it is stated that she has not
filed any application against the present appellant before any
international authority. However, if any such application is found,
the same shall be treated as withdrawn in furtherance to the
consent terms filed before this Court.
4. In the consent terms, it is stated as under:-
"1. The divorce decree granted by the Family Court,
Ahmedabad be confirmed on the ground of
desertion and the same be modified by removing
and eliminating the previously recorded grounds
of cruelty under which the original decree of
divorce was granted.
2. In view of divorce decree confirmed in First
Appeal No. 888 of 2024, the appellant hereby
withdraws the First Appeal No. 890 of 2025 and
the same be disposed of as withdrawn.
3. The Appellant and the Respondent have amicably
resolved all their respective claims. It is agreed
that a sum of ₹. 22,85.000/- (Rupees Twenty-Two
Lakhs Eighty-Five Thousand only), being the
arrears of maintenance as directed by the Family
Court in CRMA No. 1821/2014 (₹.20,000/- per
month with effect from 28/07/2014 and 2.25,000/-
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C/FA/888/2025 ORDER DATED: 12/09/2025
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per month with effect from January, 2021 till
remarriage of the opponent, shall be paid by the
Appellant to the Respondent.
4. Upon receipt of the aforesaid amount, the
Respondent hereby expressly waives all her other
claims, including but not limited to any claim
towards streedhan, permanent alimony, past,
present or future maintenance, or any other
monetary or property rights, stand fully and
finally settled. Both parties further undertakes
not to raise or initiate any further claim, demand,
or legal proceedings of whatsoever nature against
the either party under any law in India or abroad.
5. The Appellant has handed over Bankers' Drafts
totaling 22,85,000/- (Rupees Twenty-Two Lakhs
Eighty-Five Thousand only) in the name of
Purviben Vasantkumar Parekh to the learned
Advocate for the Respondent, Mr. Viral K. Salot.
The details of the said Bank Drafts are as under:
(i) ₹15,00,000/- (Rupees Fifteen Lakhs Only) vide
Demand Draft bearing Ref. No. 050653509113,
dated 28th August 2025, issued by HDFC Bank,
Raysan Branch, Gandhinagar, drawn by Mrs.
Parekh Bhavna Jigneshkumar (mother of the
Appellant); and
(ii) ₹7,85,000/- (Rupees Seven Lakhs Eighty-Five
Thousand Only) vide Demand Draft No. 000205
dated 03-09-2025, issued by Bank of India,
Kudasan Branch, Gandhinagar, drawn by Mr.
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C/FA/888/2025 ORDER DATED: 12/09/2025
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Parekh Jigneshkumar Gopaldas (father of the
Appellant).
6. The Appellant and the Respondent agree that
upon execution of this settlement, all the
proceedings as stated hereinbelow be treated as
disposed off and if the presence the opponent -
Ms. Purvi Parekh is required she will appear
virtually before the respective court.
7. Matters to be Withdrawn by the Appellant
Sr. Case Description Case No. & Court
No.
1 Appeal under Section 125 CrPC R/CR.MA/
19010/2023 in
F/CR.RA/38203/20
23-Gujarat High
Court
2 Appeal under Section 9 Restitution R/FA No.
of Conjugal Rights 888/2025-Gujarat
High Court
Matters to be Withdrawn by the Respondent
Sr. Case Description Case No. & Court
No.
1 Domestic Violence Case CC/1300310/2014
- Court No.13,
JMFC
2 498A Acquittal Appeal CR/A/1540/2016 -
Gujarat High
Court
3 Recovery Proceedings CRMA/1873/2023
- Family Court,
Ahmedabad
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C/FA/888/2025 ORDER DATED: 12/09/2025
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4 Application before the Regional No case number
Passport Authorities assigned
The appellant has filed a petition for quashing of the
complaint Criminal Case No.1100192/2014 before the
Honourable High Court (F/CR.MA/34519/2025; CNR
No. GJHC240614202025, filed on 22nd August 2025),
wherein the opponent shall have to file an affidavit
giving her consent for quashing of such proceedings. If
the affidavit cannot be filed, the present consent terms
will be treated as the consent for quashing such
proceedings.
7. Right to be Forgotten:
The Appellant request this Honourable Court for
issue appropriate directions for the removal and
de-indexing of all online, digital, or print content-
including media articles (Times of India. Gujarat
Samchar, Sandesh, etc.), all court judgments
available on public websites (Indian Kanoon, Case
mine, etc.), and any social media content related
to their matrimonial proceedings. The opponent
has no objection if such directions are issued.
8. Both parties agree to cooperate fully in the
process and undertake to provide all necessary
affidavits, consents, and virtual presence as may
be required by the respective Court. This joint
initiative is undertaken to safeguard their
personal dignity, privacy, and reputation.
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C/FA/888/2025 ORDER DATED: 12/09/2025
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9. The opponent will appear before this Honourable
Court and before the court below virtually and
physical presence be dispensed with."
5. In view of the aforesaid, no further orders are required
to be passed in the matters. The impugned judgment and decree
dated 18.05.2023 passed by the Judge, Family Court No.3,
Ahmedabad in Family Suit No.1817 of 2014 is confirmed on the
ground of desertion. However, the ground of cruelty and findings
thereon given are hereby ordered to be deleted. The appeal stand
disposed of in terms of consent terms. The parties are directed to
abide by terms of settlement.
(A.Y. KOGJE, J)
(NSSG,J)
SHITOLE
