KAJALBEN Vs. DIVYANG KAMLESHBHAI RAVAL

JUDGEMENT

(1.) The present First Appeal under Sec. 19 of the Family Courts Act is filed by the appellant (wife) against the judgment and decree passed under Sec. 13(B) of the Hindu Marriage Act, by the learned Judge, Family Court No.3, Ahmedabad in Family Suit No.829 of 2020.

(2.) It appears from the record that the said Family Suit No.829 of 2020 was filed under Sec. 13(B) of the Hindu Marriage Act for obtaining decree of divorce by mutual consent. It further appears that the learned Judge, Family Court No.3, Ahmedabad has, vide judgment and decree dated 16.4.2021, allowed the suit for obtaining decree of divorce in terms of settlement which was brought on record by the parties.

(3.) In the said settlement, as can be seen from the judgment and decree of the Family Court, the respondent (husband) has agreed to pay Rs.40,000.00 every month to the wife towards maintenance for 3 years w.e.f. the date of signing of the divorce deed. Further, the respondent - husband also agreed to invest Rs.60,000.00 every year in the fixed deposit with the bank in the name of the daughter till she attains majority. It was also agreed by the respondent (husband) to pay Rs.20 lakhs to the wife in