Chattisgarh High Court
Smt. Ranjana Pandey vs Praveen Pandey on 21 February, 2023
1
HIGH COURT OF CHHATTISGARH, BILASPUR
FAM No. 11 of 2019
1. Smt Ranjana Pandey W/o Praveen Pandey Aged About 32 Years D/o
Kuber ,pandey R/o Shribihar Colony, Near Tower Sarkanda ,police Station
Sarkanda, district Bilaspur Chhattisgarh Earlier Address C/o Jail
Suprintendent, Central Jail, Bilaspur District Bilaspur Chhattisgarh .
Present Address R/o Shribihar Colony ,near Tower ,sarkanda Police
Station Sarkanda District Bilaspur Chhattisgarh., District : Bilaspur,
Chhattisgarh
---- Appellant
Versus
1. Praveen Pandey S/o Vidya Prakash Pandey Aged About 40 Years R/o
Sakari Police Station Chakarbhata ,tahsil Takhatpur District Bilaspur
Chhattisgarh., District : Bilaspur, Chhattisgarh
---- Respondent
FAM No. 84 of 2019
1. Smt. Ranjana Pandey W/o Praveen Pandey Aged About 27 Years R/o
Shree Vihar Near Telephone Tower Sarkanda P. S. Sarkanda Bilaspur,
Tahsil And District Bilaspur, Chhattisgarh., District : Bilaspur, Chhattisgarh
---- Appellant
Versus
1. Praveen Pandey S/o Vidya Prakash Pandey Aged About 40 Years R/o
Village Sakri P. S. Chakarbhata, Tahsil Takhatpur, District Bilaspur,
Chhattisgarh. .........Applicant., Chhattisgarh
---- Respondent
For Appellant : Shri Praveen Dhurandhar, Advocate.
For Respondent : Shri Ajay Kumar Chandra, Advocate
Hon'ble Shri Justice Goutam Bhaduri
Hon'ble Shri Justice N.K. Chandravanshi
Order On Board
By
Hon'ble Shri Justice Goutam Bhaduri
21/02/2023
1. Heard.
2. The parties were sent to the mediation and the report of mediation center
has been filed.
3. The FAM No.11/2019 is by the wife against the judgment and decree of
divorce dated 18-05-2018. In another appeal, lis is about the custody of
child, whereby the wife Smt. Ranjana Pandey has challenged the custody
order of the Family Court wherein custody is given to father, the said
appeal is pending as FAM No.84/2019.
4. In both the appeals, the parties were sent for mediation and the settlement
has been arrived at. The settlement is placed on record. According to the
settlement, for offence under Section 498-A of the Indian Penal Code of
Police Station-Chakarbhata, respondent-Praveen Pandey and others were
acquitted on 22-11-2013 by the Judicial Magistrate First Class, Bilha and
the appeal having been preferred before the Fifth Additional Sessions
Judge, Bilaspur (C.G.) that too was dismissed on 19-12-2014, against
which a CRR No.932/2015 was filed by the appellant and it is submitted
that according to terms of the settlement, the same has been withdrawn by
order dated 07-02-2023.
5. According to the settlement of the parties, the wife would withdraw the
appeal FAM No.11/2019, wherein the decree of divorce was under
challenge. Likewise the wife would also withdraw the appeal FAM
No.84/2019, whereby the custody order of their children was under
challenge. The settlement further purports that an application under
Section 125 and another application under Section 125 (3) of Code of
Criminal Procedure, 1973 were filed before the Family Court, Bilaspur and
the parties submit that same have been withdrawn.
6. Consequently, it appears that the terms of settlement have already been
arrived at, which further purports that the custody of the child namely Vivek
@ Shourya Pandey would be with the mother Smt. Ranjana Pandey and
husband would not claim any right including the visitation right. The terms
of settlement would be relevant which are reproduced herein below:-
" mHk;i{kksa ds i`Fkd jgus ds nkSjku vkosfndk }kjk vukosnd izoh.k
ikaMs; ,oa 5 vU; ds fo:) /kkjk 498, vkbZ-ih-lh- ds rgr Fkkuk
pdjHkkBk] fcykliqj esa vijk/k ntZ djk;k x;k Fkk ftlesa vukosnd
izoh.k ikaMs; fnukad 22-11-2013 dks U;k;kf;d na.Mkf/kdkjh fcYgk]
fcykliqj }kjk mUgs nks"keqDr dj fn;k x;k A mDr nks "keqfDr vkns'k ds
fo:) vkosfndk }kjk ,d vihy l= U;k;k/kh'k] fcykliqj ds le{k
izLrqr fd;k Fkk tks fd fnukad 19-12-2014 dks fujLr dj fn;k x;k A
mDr vfify; vkns'k ds fo:) vkosfndk us ekuuh; mPp U;k;ky; ds
le{k ,d vijkf/kd iqufj{k.k ;kfpdk izLrqr fd;k x;k gS tks lh-vkj-
vkj- dz- [email protected] ds :i esa yaafcr ,oa fopkjk/khu gS A
mHk;i{kksa ds i`Fkd jgus ds nkSjku vukosnd izoh.k ikaMs; }kjk /kkjk 13
fgUnw fookg vf/kfu;e ds rgr ,d okn vkosfndk ds fo:) rykd gsrq
ifjokj U;k;ky;] fcykliqj esa izLrqr fd;k Fkk ftls ekuuh; ifjokj
U;k;ky; us Lohdkj djrs gq, vukosnd izoh.k ikaMs; ds i{k esa fookg
foPNsn dh fMdzh ,oa fu.kZ; izlkfjr fd;k Fkk A ifjokj U;k;ky; ds
mDr fu.kZ; fnukad 18-05-2018 ds fo:) izFke vfiy vkosfndk jatuk
ikaMs;@frokjh }kjk ekuuh; mPp U;k;ky; ds le{k ,d fofof) izFke
vfiy ,Q-,-,e- dza- [email protected] izLrqr fd;k gS tks orZeku esa
izpyu'khy gS A
vukosnd }kjk i`Fkd jgus ds nkSjku fnukad 17-11-2014 dks
ekuuh; vij iz/kku U;k;k/kh'k] fcykliqj ds le{k /kkjk 6 fgUnw
vizkIro;rk vkSj laj{kdrk] vf/kfu;e 1956 ds rgr vkosfndk
jatuk ikaMs; ds fo:) ds vkosnu izLrqr dj vius 4 of"kZ; iq=
dh uSlfxZd laj{kj.krk dh ekax dh xbZ Fkh A mDr izdj.k esa ifr
izoh.k ikaMs; ds i{k esa fnukad 13-03-2019 dks ifjokj U;k;ky;]
fcykliqj }kjk fu.kZ; Ikkfjr dj vo;Ld viR; foosd mQZ 'kkS;Z
ikaMs; dk laj{k.k izoh.k ikaMs; dks fn;s tkus ckcr~ fu.kZ; ,oa
fMdzh ikfjr fd;k x;k A mDr vkns'k fnukad 13-03-2019 ds
fo:) orZeku vkosfndk }kjk ,d izFke vfiy ,Q-,-,e- dz-a
[email protected] ekuuh; mPp U;k;ky; ds le{k izLrqr fd;k x;k gS
tks yafcr ,oa fopkjk/khu gS A
vkosfndk jatuk ikaMs;@frokjh }kjk vukosnd izoh.k ikaMs; ds
fo:) i`Fkd ls ,d vU; vkosnu varxZr /kkjk 125 n-iz-l- izLrqr
dj Lo;a rFkk vius ukckfyd iq= foosd mQZ 'kkS;Z ikaMs; ds
Hkj.k&iks"k.k dh ekax dh xbZ tks orZeku esa ifjokj U;k;ky;
fcykliqj ds le{k yafcr ,oa fopkjk/khu gS A
vkosfndk jatuk ikaMs;@frokjh }kjk vukosnd izoh.k ikaMs; ds
fo:) i`Fkd ls ,d vU; vkosnu vraxZr /kkjk 125¼3½ n-iz-l- izLrqr
dj Lo;a rFkk vius ukckfyd iq= foosd mQZ 'kkS;Z ikaMs; gsrq iwoZ ds
varfje Hkj.k&iks"k.k dh cdk;k jkf'k ckcr~ izLrqr fd;k x;k gS tks
orZeku esa ifjokj U;k;ky;] fcykliqj ds le{k yafcr ,oa fopkjk/khu
gS A
bl rjg mHk; i{kdkjx.k }kjk ijLij i`Fkd jgus ds
nkSjku ,d&nwljs ds fo:) dqy 5 ekeys izLrqr fd;s x;s gS tks
orZeku esa fopkjk/khu gS A
ekuuh; mPp U;k;ky; }kjk orZeku izdj.k dks e/;LFkrk gsrq
izR;kofrZr dj mHk; i{kksa ds e/; eS=hiwoZd le>kSrk ,oa le>kb'k
gsrq fn'kkfunsZf'kr fd;k x;k A
izdj.k esa mHk; i{kksa dh mifLFkrh esa 10 fofHkUu frfFk;ksa ij
mUgsa le>kb'k gsrq ,dy ,oa la;qDr le>kSrk l= fu/kkZfjr fd;s
x;s QyLo:i mHk; i{k }kjk fuEufyf[kr 'krksZa ,oa vk/kkjksa ij
vkilh Lora= lgefr ls le>kSrkukaek fu"ikfnr fd;k tk jgk gS %&
1- ;g fd vkosfndk jatuk ikaMs;@frokjh vius vo;Ld iq= foosd
mQZ 'kkS;Z ikaMs; dh oS/kkfud lajf{kdk jgsxh rFkk vius iq= dk
la{kj.k v/;kiu ,oa vU; lekftd mRrjnkf;Ro dk Lo;a fuoZgu
djsxh A bl le>kSrk dk;Zokgh ds i'pkr~ vukosnd izoh.k ikaMs; ds
}kjk vius iq= foosd mQZ 'kkS;Z dh laj{k.krk] esy&feyki
¼Visitation Right½ ds laca/k esa Hkfo"; esa dksbZ mtj] nkok vFkok
vkifRr ugha dh tkosxh A
2- vukosnd }kjk vius vo;Ld iq= foosd lfgr vkosfndk Lo;a
ds Hkfo";xkeh O;; gsrq ,oa muds LFkk;h Hkj.k&iks"k.k gsrq ,d eq'r
Hkj.k&iks"k.k jkf'k ds :i esa Hkkjrh; LVsV cSad ds fMekaM Mªk¶V dz-a
575996] fnukad 09-01-2023 ds ek/;e ls Jhefr jatuk frokjh ds
ukes :i;s 5]00][email protected]& ¼ikap yk[k :i;s ek=½ e/;LFkrk dsUnz esa
tek dj jgk gS tks ekuuh; mPp U;k;ky; ds vkns'k mijkar ns;
gksxk A
3- bl le>kSrk i= ds fu"iknu i'pkr~ vkosfndk }kjk vukosnd
ds fo:) izLrqr fd;s x;s mijksDr of.kZr leLr izdj.k bl
le>kSrk i= ds fu"iknu ds vk/kkj ij Loiszj.kk ls okil fy;s
tk;sxsa mHk;i{kksa }kjk mijksDr of.kZr iwoZofrZ; fookn ds laca?k esa
i`Fkd ls dksbZ okn] nkok vFkok vkosnu ugh djsxas A vkosfndk dks
bl le>kSrk ds i'pkr~ mHk;i{kksa ds e/; dksbZ ysu&nsu lacaf/kr
fookn cdk;k ugha jg x;k gS A"
7. In view of such settlement, the draft of Rs.5 lacs is handed over to Smt.
Ranjana Tiwari in person.
8. Accordingly, the parties since have settled their dispute in terms of the
settlement as shown above, the appeals i.e. FAM No.11/2019 and FAM
No.84/2019 stand disposed off. Decree be drawn accordingly in terms of
the settlement.
SD/- SD/-
(Goutam Bhaduri) (N.K.Chandravanshi)
Judge Judge
Amardeep
