KOUSHIK JAGATHALAPRATHABAN Vs. KARISHMA ASHOKKUMAR UPADHYAY

JUDGEMENT

(1.) Rule. None appears for the Respondent despite service. The Respondent has consistently remained absent and has not filed any reply. Ms Aarti Sathe, learned Counsel along with Ms Aasavari Kadam and Ms Madhusmita Saud appears for the Petitioner husband. Rule is made returnable forthwith.

(2.) Admittedly, the marriage between the parties was dissolved by a decree of divorce by mutual consent, by the learned Family Court at Bandra, Mumbai, on the basis of consent terms dtd. 3/7/2017 and 11/12/2017.

(3.) Clauses 8(a) to (d), (g), (h) (i) and (l) of the consent terms read as thus: