Smt. Chitra Yadav vs Mukesh Yadav
2022 Latest Caselaw 10 Chatt

                                             1


                                                                             NAFR
                HIGH COURT OF CHHATTISGARH, BILASPUR

                                  FAM No. 291 of 2018

   • Smt. Chitra Yadav W/o Mukesh Yadav Aged About 37 Years W/o Shri
     Mahruram Yadav, Caste Raut, Occupation Service, R/o Bagdongri Tahsil
     Charama, District North Bastar, Kanker, Chhattisgarh At Present R/o
     Manikpur, Post Bundeli, Tahsil Narharpur, District North Bastar Kanker,
     Chhattisgarh,

                                                                      ---- Appellant

                                       Versus

   • Mukesh Yadav S/o Triloki Yadav Aged About 44 Years Caste Raut, R/o
     Village Bagdongri, Post Kottara, Tahsil Charama, District North Bastar,
     Kanker, Chhattisgarh

                                                                  ---- Respondents



      For Appellant                      :       Ms. Nirupama Bajpai, Advocate

      For Respondent                     :       Shri B.P. Singh, Advocate


                       Hon'ble Shri Justice Goutam Bhaduri

                        Hon'ble Smt. Justice Rajani Dubey

                                Judgment on Board


Per Goutam Bhaduri, J.

03/01/20 22

Heard.

1. Learned counsel for the appellant submits that the appeal was filed by

the wife against the judgment and decree dated 25.09.2018 whereby

application under Section 13 (1) (B) of Hindu Marriage Act was

dismissed.

2. During the course of the pendency of this appeal, mediation in

between the parties was commenced and both the appellant/ wife and

the husband have decided to have a mutual divorce. The mediation

report shows that they have agreed to dissolve the marriage dated

25.05.2014. Accordingly, we do not see any reason to keep this

appeal pending. Accordingly, it is ordered that the marriage dated

25.05.2014 in between the parties shall stand dissolved in terms of

the mediation agreed in between the parties. The decree of divorce be

drawn, the terms of the settlement shall be part of the decree which

are as follows:-

vkt fnukad 23-11-2021 dks nksuksa i{k vius vf/koDrkvksa dh mifLFkfr esa vius fookg

ls lacaf/kr lHkh fooknksa dk fuiVkjk fcuk fdlh Mj ,oa ncko ds LosPNk ls fuEufyf[kr izdkj ls djus

dks jkth gSA %&

1- vihykFkhZ Jherh fp=k ;kno] mRrjoknh Jh eqds'k ;kno ds lkFk fookg fnukad 25-05-2014 dks

LosPNk ls foPNsn djuk pkgrh gSA mRrjoknh ls fdlh Hkh izdkj dk gtkZuk] eqvkotk] L=h/ku ;k vU;

fdlh izdkj dk 'ks"k ysuk ugha pkgrh u gh mRrjoknh dks vihykFkhZ ls fdlh Hkh izdkj dk gtkZuk ekax

;k vU; 'ks"k pkfg,A

2- mRrjoknh Hkh vihykFkhZ ls LosPNkiwoZd fcuk fdlh ncko ;k Mj ds vius oSokfgd laca/k dks [kRe

djuk pkgrk gSA

3- vihykFkhZ ,oa mRrjoknh nksuksa Hkfo"; esa fdlh izdkj dk fookn ugha djsaxs u gh ,d&nwljs ds

f[kykQ fdlh Hkh rjg dk izdj.k yxk;saxsA

4- vihykFkhZ ,oa mRrjoknh ds e/; bl izdj.k ds vfrfjDr vU; fdlh Hkh U;k;ky; ;k izkf/kdj.kksa esa

fdlh Hkh izdkj dk dksbZ Hkh ekeyk yafcr ;k ntZ ugha gSA

Counsel of First party Ist Party (Appellant)............................

Counsel of Second party IInd Party (Respondent)......................

3. Accordingly the present appeal is disposed off with the aforesaid

observation. No order as to cost.

4. A decree be drawn accordingly.

                   Sd/-                                                                     Sd/-


          (Goutam Bhaduri)                                                     (Rajani Dubey )

                  Judge                                                               Judge

Jyoti