SUREKHABEN Vs. AMRABHAI PREMCHANDBHAI KORALI

JUDGEMENT

(1.) At the outset, learned advocates appearing for the respective parties have submitted that the parties have settled the dispute and the compromise affidavit dtd. 18/4/2023 of the respondent-husband is tendered to this Court. The same is ordered to be taken on record.

(2.) Learned advocate Ms.Toral Rathod has submitted that the respondent-husband is present before this Court.

(3.) The contents of the compromise affidavit, more particularly paragraph nos.5, 6, 7 and 8 are incorporated as under:-