Syamlal Khatri vs Smt. Sarita Kachwani
2021 Latest Caselaw 8789 MP

               HIGH COURT OF MADHYA PRADESH,
                     BENCH AT GWALIOR
                              F.A.No.2490/2018
                 ( Shyamlal Khatri Vs. Smt. Sarita Kachwani )
                                       (1)

     Gwalior, dated : 14.12.2021

           Shri F.A.Shah, learned counsel for the appellant.

           Ms.Chitra Saxena, learned counsel for the respondent.

In compliance of order passed on 23.11.2021, appellant-

husband Shyamlal Khatri and respondent-wife Smt. Sarita Kachwani

are present. Both have stated to separate like friends.

In view of the aforesaid, let their statements be recorded

before the Principal Registrar with due identification through

respective counsel.

List this case for orders at 02.30 P.M.

     (ROHIT ARYA)                    (DEEPAK KUMAR AGARWAL)
        JUDGE                                JUDGE
SP
                        HIGH COURT OF MADHYA PRADESH,
                             BENCH AT GWALIOR
                                     F.A.No.2490/2018

( Shyamlal Khatri Vs. Smt. Sarita Kachwani )

Gwalior dated 14.12.2021 AT 2:30 PM Shri F.A.Shah , learned counsel for the appellant.

Ms. Chitra Saxena, learned counsel for respondent.

The statements of appellant and respondent have been

recorded by the Principal Registrar of this Court in compliance of

order passed in pre-lunch session. Upon perusal thereof, it appears

that both of them identified by their respective counsel have agreed

to amicably settle and dissolve the marriage by way of compromise.

In view of aforesaid facts and circumstances, the impugned

judgment and decree passed by the trial Court is set-aside and

marriage between appellant and respondent is dissolved on the

strength of compromise entered between the parties.

It has also transpired that permanent alimony to the tune of

Rs.7,50,000/- has been paid to the respondent-wife.

In view of aforesaid, present first appeal stands disposed of

with dissolution of marriage between the appellant-husband and the

respondent-wife. Decree be drawn accordingly.

                 (ROHIT ARYA)               (DEEPAK KUMAR AGARWAL)
                   JUDGE                            JUDGE
    ojha



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2021.12.1
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