ASHWINKUMAR RAMANLAL PATNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In First Appeal No.637 of 2015, the wife has challenged the judgement and decree dtd. 7/3/2015 passed by the learned Principal Judge, Family Court, Gandhinagar in Hindu Marriage Petition No.69 of 2013 (Old HMP No.82/2011), by which, the learned Family Court passed decree of divorce in favour of the applicant husband by holding that the marriage between the parties, which was solamanised on 20/5/2006, is dissolved.

(2.) The aforesaid First Appeal was listed time and again for conciliation and ultimately has been placed before this Court for final hearing. Parties to the proceedings have remained present before this Court and have been identified by their respective advocates. A Joint Settlement Pursis dtd. 4/3/2022 signed by both the parties, notarised before the Notary, has been placed on record.

(3.) Both the parties have stated that they are meeting regularly and have decided to live together for better future of the only child named Ansh aged 13 years. The parties have stated that they do not want that the judgement and decree of divorce shall remain on paper.