SANJAYBHAI HASIKCHAND PAREKH Vs. MALLIKABEN PRAVINCHANDRA GHEEWALA

JUDGEMENT

(1.) Present appeal has been filed by the appellant - husband challenging the judgment and order dtd. 12/10/2018 passed by the learned Principal Judge, Family Court, Surat in Family Suit No.502/2014 by which the suit filed by the appellant under Ss. 13(1(i-a)(i-b) of the Hindu Marriage Act , 1955 came to be dismissed.

(2.) The parties were called upon for settlement and accordingly the parties remained present before this Court on 14/3/2022. The matter was taken up in the chamber and after considering various aspects and taking into consideration the wish of all the parties to the present proceeding, a detailed order was passed.

(3.) As per the settlement made by and between the parties, an undertaking has been executed by the parties, which is placebefore this Court and is directed to be taken on record. By filingthe undertaking, appellant - husband has declared that he shall deposit an amount of s.10,00,000/- (Rupees Ten Lakh Only)before the Court of learned Principal Judge, Family Court, Suratas full and final settlement towards lumpsum maintenance /alimony at the time of filing divorce petition under Sec. 13Bof the Hindu Marriage Act. It is also undertaken by the appellant husband that he shall appear before the learned Family Court and shall cooperate in expeditious disposal of the divorce petition.