ROSHNI Vs. BHAVESHKUMAR MANHARBHAI KESHABHAI PATEL

JUDGEMENT

(1.) First Appeal No.2091 of 2021 had been preferred by the original respondent under Sec. 28 of the Hindu Marriage Act, 1955 read with Sec. 96 of the Civil Procedure Code and Sec. 19 of the Family Courts Act, 1984, dissatisfied by the judgment and decree dtd. 7/7/2021 passed in Family Suit No.81 of 2017, whereby the Family Court allowed the suit and passed the decree of divorce under Sec. 13 of the Hindu Marriage Act, 1955. It also directed the respondent-husband to pay Rs.5000.00 per month to the daughter-Kavya born out of the said wedlock and Rs.7500.00 per month thereafter till she gets married.

(2.) First Appeal No.2166 of 2021 challenges the judgment and decree dtd. 7/7/2021 arising from the Family Suit No.90 of 2017 before the Family Court, Himmatnagar preferred by the appellant for restitution of conjugal rights under Sec. 9 of the Hindu Marriage Act, 1955.

(3.) The Court while admitting the First Appeal No.2091 of 2021 on 9/8/2021 had stayed the decree to the extent it dissolves the marriage. Parties are before this Court with their respective learned advocates. They have by way of memorandum of undertaking amicably resolved the dispute fully and finally.