SMT. PRACHI SINGH PATIL Vs SRI RAHUL G. PATIL
Bench: ANIL R. DAVE,KURIAN JOSEPH
Case number: C.A. No.-010561-010561 / 2014
Diary number: 10243 / 2013
Advocates: HARISH PANDEY Vs
PAREKH & CO.
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CORRECTED
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 10561 OF 2014 (Arising out of SLP(C) No.13941 of 2013)
Smt. Prachi Singh Patil .....Appellant
Versus
Sri Rahul G. Patil …..Respondent
O R D E R
Leave granted.
During pendency of the appeal the parties to the litigation
had made several serious efforts to settle their disputes and for
that purpose they had several meetings but ultimately they had
decided to get separated by virtue of consent terms arrived at
between them on 26th September, 2014. A copy of the said
consent terms has been placed on record and the parties have
also assured this Court that they would act as per the said terms.
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We record the fact that HMA No.579/2008 – Rahul
Gunwantsingh Patil Vs. Prachi Singh Patil had also been filed in
the Court of Civil Judge (Senior Division) at Thane, Maharashtra.
In view of the amicable settlement arrived at among the parties,
the said proceedings are treated to have been filed under Section
13B of the Hindu Marriage Act, 1955 and by exercising our power
under Article 142 of the Constitution of India, we declare the
marriage to be dissolved in view of the fact that sufficient efforts
made for settlement had failed for last more than six years.
The appeal stands disposed of in view of the consent terms
dated 26th September, 2014 arrived at between the parties and
the marriage stands dissolved as stated hereinabove.
The appeal stands disposed of with no order as to costs.
………................................J. (ANIL R. DAVE)
………...............................J.
(KURIAN JOSEPH) New Delhi November 17, 2014.