YAMNESH Vs. ASHRUTI

JUDGEMENT

(1.) ADMIT. Mr.Gaurav K. Mehta waives notice for respondent.

(2.) THE present appeal arises from the judgment and the order dated 20th August, 2011 passed by the Family Court, Ahmedabad in Family Suit No. 588 of 2011 whereby the petition for dissolution of marriage has been dismissed.

(3.) AS it is a matter between the husband and wife and since both of them have agreed to put an end to the relations and amount of Rs. 35.00 Lakhs [Rupees Thirty Five Lakhs] by way of demand draft has also been handed over to the respondent-wife towards permanent alimony, we find that the said settlement can be allowed to be acted upon. No other adverse circumstances are brought to the notice of this Court.