Bombay High Court
Yasmeen Wd/O Faiz Mohammed And Another vs Sunita D/O Prakash Karvate on 26 September, 2016
Author: Vasanti A. Naik
Bench: Vasanti A Naik
FCA 310/14 1 Judgment
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
FAMILY COURT APPEAL NO. 310/2014
1. Yasmeen wd/o Faiz Mohammed,
aged about 36 years, Occ. Private.
2. Master Suzan s/o Faiz Mohammed,
aged about 8 years, occ. Student,
through his mother Yasmeen wd/o
Faiz Mohammed,
Both residents of Plot No.56, M.M. Bichayat
Kendra, Aadarsh Nagar, Chamat Chowk,
Umred Road, Nagpur. APPELLANTS
.....VERSUS.....
Sunita @ Sania d/o Prakash Karvate,
aged about 41 years, Occ. Lady Police
Constable, resident of Police Quarter No.4,
Panchpaoli, Nagpur. RESPONDENT
Shri A.J. Mirza, counsel for the appellants.
Shri Sk. Sabahat Ullah, counsel for the respondent.
CORAM :SMT.VASANTI A NAIK AND
KUM. INDIRA JAIN, JJ.
DATE : 26 TH
SEPTEMBER, 2016.
ORAL JUDGMENT (PER : SMT.VASANTI A. NAIK, J.)
Heard.
2. The learned counsel for the parties state that the dispute between the parties pertaining to the custody of the minor child is settled through the intervention of the Mediator. It is stated that the parties have consented for a settlement in terms of the minutes of settlement that were signed by the parties on 14.09.2016 in the presence of the Mediator.
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3. We have perused the minutes of settlement, dated 14.09.2012. They are signed by the appellant no.1 and the respondent.
They are also signed by the counsel for the appellant no.1 and the counsel for the respondent. The appellant no.1 and the respondent are personally present in the Court, today. We have asked the parties whether they are ad idem on the terms mentioned in the minutes of settlement and they have answered in the affirmative. The appellant no.1 and the respondent stated that they have voluntarily signed the consent terms that are agreeable to them. It is stated that they would abide by the consent terms. We have perused the minutes of settlement. The terms of the minutes of settlement are extremely just and reasonable.
4. Hence, we dispose of the Family Court Appeal in terms of the minutes of settlement, that are signed by the parties on 14.09.2016 in the presence of the Mediator.
A decree be drawn accordingly.
JUDGE JUDGE
APTE
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FCA 310/14 3 Judgment
CERTIFICATE
I certify that this Judgment uploaded is a true and correct copy of original signed Judgment.
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