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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.