HEMENDRAKUMAR PARIMALBHAI VALERA Vs. PINKI

JUDGEMENT

(1.) Out of aforesaid two First Appeals filed by the appellant, First Appeal No.2114 of 2021 is arising from the judgment and order dtd. 31/3/2021 passed by the learned Judge, Family Court No.3, Ahmedabad in Family Suit No.301 of 2017, by which the petition filed under Sec. 9 of the Hindu Marriage Act, 1955, came to be allowed. Whereas First Appeal No.2116 of 2021 is arising from the judgment and order dtd. 31/3/2021 passed by the learned Judge, Family Court No.3, Ahmedabad in Family Suit No.562 of 2017, by which the petition filed under Sec. 13(1) of the Hindu Marriage Act, 1955, for dissolution of marriage came to be dismissed.

(2.) Both these Appeals came to be admitted by the Coordinate Bench of this Court.

(3.) Today, when the matters are called out, learned advocates for both the parties state that as per the settlement arrived at between the parties, the petition under Sec. 13(B) of the Hindu Marriage Act was filed before the Family Court, Ahmedabad, being Family Suit No.2787 of 2022. They have produced xerox copy of the judgment and order dtd. 11/1/2023 passed by the learned Judge, Family Court No.2, Ahmedabad, in the said Family Suit, which is ordered to be taken on record. By the said judgment and order, the petition was filed under Sec. 13(B) of the Hindu Marriage Act, came to be allowed and the marriage between the parties solemnized on 14/2/2013 is dissolved.