KUNAL SUDHIR SANGANI Vs. ISHITA SANGANI

JUDGEMENT

(1.) LEAVE granted. This appeal has been filed by Appellant - husband against order dated 7th October, 2014 passed by Division Bench of the High Court of Judicature at Bombay in Family Court Appeal No. 230 of 2014 in Interim Application No. 71 of 2014 in M.J. Petition No. A -685 of 2013 with Civil Application No. 291 of 2014 in F.C.A. No. 230 of 2014. By the impugned judgment, the High Court allowed the appeal preferred by Respondent - wife and set aside the order passed by the Family Court, Mumbai and remanded the matter back to the Family Court for reappraisal. The dispute being between husband and wife, the case was adjourned on the request of the parties so that they could settle the dispute among themselves. A consent term of settlement has been filed by parties supported by affidavit filed by Appellant - Kunal Sudhir Sangani and Respondent - Ishita Sangani, relevant portion of which reads as follows:

(2.) THE parties agree and admit that the marriage solemnized on 8th February, 2011 between them be dissolved by Decree of Mutual Consent in terms of Section 13B of Hindu Marriage Act, 1955. It is agreed by and between the parties hereto that, the Petitioner agrees and declares that the permanent alimony of a sum of Rs. 1,11,00,000/ - (Rupees One Crore Eleven Lakhs only) deposited by the Petitioner in the Family Court Bandra, Mumbai together with interest accrued if any be paid over to the Respondent forthwith in full and final settlement of all her claims.

(3.) THE Respondent admits that she has taken all her ornaments, jewellery, belongings from the custody of the Petitioner and has no claim of any nature whatsoever in respect thereof against the Petitioner and/or any of his family members.