Saket Kumar Ravi vs Sarita Ravi
2022 Latest Caselaw 4681 Chatt

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                                                                                             NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR
                                       FA(MAT) No. 59 of 2020

     • Saket Kumar Ravi S/o Shiv Prasad Ravi Aged About 27 Years
       Occupation Service R/o Village Dahejwar, Police Station And Tahsil
       Balrampur District Balrampur, Chhattisgarh, District : Balrampur,
       Chhattisgarh                                         --- Appellant.

                                              Versus

     • Sarita Ravi W/o Saket Kumar Ravi Aged About 23 Years D/o Jailakhan
       Ravi, R/o Village Basantpur, Police Station Basantpur, Tahsil
       Wadrafnagar, District Balrampur Ramanujganj, Chhattisgarh, District :
       Balrampur, Chhattisgarh                           --- Respondent.

                                                   WITH

                                  FA(MAT) No. 69 of 2020

     • Saket Kumar Ravi S/o Shiv Prasad Ravi Aged About 27 Years
       Occupation Service, R/o Village Dahejwar, Police Station And Tahsil
       Balrampur, District Balrampur, Chhattisgarh, District : Balrampur,
       Chhattisgarh                                         --- Appellant.

                                              Versus

     • Sarita Ravi W/o Saket Kumar Ravi Aged About 23 Years D/o Jailakhan
       Ravi, Presently R/o Village Basantpur, Police Station Basantpur, Tahsil
       Wadrafnagar, District Balrampur Ramanujganj, Chhattisgarh, District :
       Balrampur, Chhattisgarh                                --- Respondent
                                    CAUSE TITLE TAKEN FROM CIS PERIPHERY
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         For Appellant(s)                    :        Mr. A. N. Pandey, Adv.
         For Respondent(s)                   :        Mr. D. N. Prajapati, Adv.

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Hon'ble Shri Justice Deepak Kumar Tiwari Judgment On Board 22.07.2022

1. As both the appeals are arise out of the common judgment they

are being disposed of by this common judgment.

2. The aforesaid appeals have been preferred by the

appellant/husband - Saket Kumar Ravi challenging the judgment and

decree simultaneously passed in two cases i.e. one passed in Civil

Suit No.4-A/2016 on 06.02.2020 (Saket Kumar Ravi Vs. Sartia Ravi)

and second passed in Civil Suit No.9-A/2016 dated 06.02.2020 (Sarita

Vs. Saket Kumar Ravi), whereby the Civil Suit No.4-A/2016 filed by the

appellant/husband under Section 13 of the Hindu Marriage Act, 1955

(for short "the Act") for dissolution of marriage was dismissed and the

Civil Suit No.9-A/2016 filed by the respondent/wife for restitution of

Conjugal Rights was allowed.

3. During the pendency of these appeals the wife has preferred

the execution application for restitution of conjugal rights before the

executing court which was registered as Case No.6/2022. Thereafter,

the case was listed before Lok Adalat, District Balrampur,

Ramanujganj held on 12.03.2022. On the said date the compromise

was arrived at between the parties and they have settled their dispute

and stated to be living together and the appellant has taken his wife

with him.

4. Today on instructions, it is stated by the counsel for the parties

that both are living happily and residing together and as settlement has

been arrived at between the parties, there is no purpose to continue

the present appeals. It is submitted by the counsel for the appellant

that in terms of compromise arrived at between the parties, he does

not want to pursue these appeals.

5. In view of submission made by the parties and considering the

terms of compromise dated 12.03.2022, these appeals are disposed

of.

6. A decree be drawn accordingly. Both the parties shall bear their

own cost(s).

Sd/-

(Deepak Kumar Tiwari) Judge Ajay