RIDDHI Vs. JAYKUMAR JENTILAL FALIYA

JUDGEMENT

(1.) Preferred by the appellant-wife, the present first appeal was directed against the judgment and decree dtd. 25/6/2021 passed by learned Principal Judge, Family Court, Jamnagar in Family Suit No.39 of 2016 instituted by the respondent-husband. By the said judgment and decree, the suit came to be allowed and decree of divorce came to be passed under Sec. 13(1) (i-a)(i-b) of the Hindu Marriage Act . The marriage was dissolved.

(2.) The appeal was admitted on 27/9/2021. Thereafter, it appears that the parties were engaged in the process of settlement. It was so recorded by the Court in order dtd. 28/10/2022.

(3.) When the appeal came up today for consideration, learned advocate Mr.Nandish Thacker for the appellant as well as learned advocate Mr.Tatsat Bhatt for Mr.Bhadrish Raju jointly produced xerox copy of the memorandum of settlement arrived at between the parties. Learned advocate Mr.Bhatt stated that he has authority as well as instructions from learned advocate on record as well as the respondent to appear, plead and submit including to tender the Memorandum of Settlement.