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Judgment
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.
We record the fact that HMA No. 579/2008 - Rahul Gunwantsingh Patil v. 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 settlement 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.