LAWS(GJH)-2022-1-1364

VISHNUGIRI JAYANTIGIRI GOSWAMI Vs. RATNABEN

Decided On January 07, 2022
Vishnugiri Jayantigiri Goswami Appellant
V/S
Ratnaben Respondents

JUDGEMENT

(1.) Learned advocate for the respective parties have submitted that matrimonial dispute between the parties is amicably settled and now wife has started to live with the applicant-husband at her matrimonial home.

(2.) Learned advocate for the respondents No.2-wife has submitted that in view of the amicable settlement arrived at between the parties, he has filed her affidavit before this court, which is notarized on 4th August 2021. Learned advocate for the respondent has referred contents of the affidavit and submitted that wife has no objection if the order dated 7 th May 2019 passed by learned Family Court, Surendranagar in Criminal Misc. Application No. 401 of 2018 may be quashed as dispute is settled.

(3.) Without going into merits of the case and considering the submissions made by learned advocates for the respective parties, it appears that the respondent no.1-wife namely Ratnaben wife of Vishnugiri Goswami has filed her affidavit incorporating following paragraph;