SMT. PRACHI SINGH PATIL vs. SRI RAHUL G. PATIL

1 CORRECTED NON-REPORTABLE IN THE SUPREME COURT OF INDIA

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 JUDGMENT 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 th between them on 26 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. Page 1 2 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.

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 th dated 26 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. JUDGMENT ………................................J. (ANIL R. DAVE) ………...............................J. (KURIAN JOSEPH) New Delhi November 17, 2014. Page 2