Sri Nilesh Alias Meghlata vs Achinteshwarya
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Allahabad High Court

Sri Nilesh Alias Meghlata vs Achinteshwarya on 5 December, 2023

Author: Saumitra Dayal Singh

Bench: Saumitra Dayal Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:230517-DB
 
Court No. - 39
 

 
Case :- FIRST APPEAL No. - 248 of 2020
 

 
Appellant :- Sri Nilesh Alias Meghlata
 
Respondent :- Achinteshwarya
 
Counsel for Appellant :- Samarath Singh,Samarath Singh
 
Counsel for Respondent :- Jitendra Pal Singh Jadaun,Gaurav Singh
 

 
Hon'ble Saumitra Dayal Singh,J.
 

Hon'ble Shiv Shanker Prasad,J.

1. Heard Sri Vishnu Singh, learned counsel for the appellant and Sri Jitendra Pal Singh Jadaun, learned counsel for the respondent.

2. Present appeal has been filed under Section 19 of the Family Court Act, 1984, arising against the judgment and order dated 24.02.2020 passed by Additional District Judge / F.T.C.-II, Hathras in Matrimonial Case No. 284 of 2012 (Achintaishwarya Vs. Smt. Nilesh @ Maghlata). The present appeal was filed within time.

3. During pendency of this appeal, the parties appear to have buried the hatchet. At present, they are cohabiting without any surviving dispute. In the changed circumstances, the respondent has executed notarized affidavit dated 27.09.2022, wherein it has been stated as below:

"?????:- ?????? ???? ???????? ?????, ????????

????? ???? ??? 248 / 2020

??????? ????? ???? ?????? ???? ???????????????

??????? ????????-??????????????? ????? ???????? ???? ???? ???? ?????? ??????? ??? ?????? ?????? ??? ????? ???? ?? ??? ????? ???? ??????? ????? ???? ??????

??????? ???????? ???????? ?????????? ??? ???? ??-

1- ?? ?? ???????? ??????? ??? ?? ????? ?????? ?? ???????? ?? ??? ? ?????? ?? ???? ??? ??????? ??????? ??? ?? ??? ???? ???

2. ?? ?? ???????? ?? ?????? ???????? ????? ???? ????? ??????? ?? ??? ??? 284 / 2012 ??????????????? ???? ??????? ????? ???? ?????? ???????? ???? ?? ?????? ?????? 24.02.2020 ??? ????? ??????? ?? ?????? ??? ???

3. ?? ?? ???? ?????? ?? ??????? ???????? ?? ????? ??????? ????? ???? ?????? ?? ?????? ???? ???????? ?? ????? ????? ???? ??? 248/2020 ???????? ?? ?? ?? ????????? ???

4. ?? ?? ????? ???? ???????? ?? ???? ????? ??????? ????? ???? ?????? ?? ?????? ?? ??? ??? ???????? ?? ????? ???????? ?? ??? ?? ??? ??? ???????? ?? ???? ????? ?? ??? ??? ???? ??? ???? ????? ???

5. ?? ?? ??? ?????? ??? ???????? ?? ????? ?? ?? ?? ???????? ???? ??????? ???? ?????? ???????? ????? ?????? ??????? ??? ??? 284/2012 ??? ? ????? ?????? ? ???????? ?????? ???? ???? ???????? ??? ?????? ???"

4. As to their present status, learned counsel for the parties agreed that the parties are living in matrimony and that the impugned judgment and order may be set aside.

5. On specific query, Sri Jadaun states, the affidavit of the respondent being relied here, has been executed by the respondent and that he stands by it.

6. In view of the above, the judgment and order dated 24.02.2020 is hereby set aside. The divorce proceedings are dismissed and the present appeal is allowed.

Order Date :- 5.12.2023

SK Srivastava

(Shiv Shanker Prasad,J.) . . . (S.D. Singh,J.)