DINABEN VINODCHANDRA GAJJAR Vs. SHWETABEN LAXITBHAI GAJJAR

JUDGEMENT

(1.) The matter was referred to the Gujarat High Court Mediation Centre, Ahmedabad.

(2.) The matter was settled and the Report of the Mediator dtd. 28/12/2022 is forwarded to this Court. The Mediator's Report reflects that after a lengthy discussion, the parties have successfully agreed to resolve their dispute amicably and accordingly, the deed of compromise / settlement agreement was drawn and in accordance of the terms of settlement, Rs.80,00,000.00 (Rupees Eighty Lacs Only) was agreed to be paid as full and final amount of alimony and accordingly, a demand draft bearing No.999326 dtd. 24/11/2022 of Canara Bank was produced before the Registry of this Court.

(3.) Learned Advocate for the respondent No.2 Ms. Heta S. Panchal submits that the settlement terms stipulates that only after all applications are withdrawn and on receiving the divorce decree, the party of the 1st part - Sweta Laxit Gajjar shall be at liberty to withdraw Rs.80,00,000.00 deposited before the Registry of this Court. It is further submitted that since the divorce decree has been passed on 16/3/2023 by the Family Court No.3, Ahmedabad in Family Suit No.40 of 2023, the applicant / respondent agrees for withdrawal of the above Revision Application/s.