Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Hussain Chandra Prakash vs Smt. Hempushpa Dahire
2025 Latest Caselaw 3753 Chatt

Citation : 2025 Latest Caselaw 3753 Chatt
Judgement Date : 28 August, 2025

Chattisgarh High Court

Hussain Chandra Prakash vs Smt. Hempushpa Dahire on 28 August, 2025

Author: Rajani Dubey
Bench: Rajani Dubey
                                                  1




                                                                    2025:CGHC:43507-DB
Digitally
signed
by AMIT
PATEL
                                                                                    NAFR

                      HIGH COURT OF CHHATTISGARH AT BILASPUR


                                     FA(MAT) No. 388 of 2024

       Hussain Chandra Prakash, S/o Ramsahay Dahire, Aged About 54 Years, R/o
       Ambedkar Ward Mungeli, Police Station, Tehsil And District- Mungeli (C.G.) -----
       (Plaintiff)
                                                                              ... Petitioner(s)
                                                versus
       Smt. Hempushpa Dahire W/o Hussain Chand Prakash, Aged About 37 Years R/o
       Village-Dandgaon, P.O. Dandgaon, Police Station And Tehsil- Patharia, District-
       Mungeli (C.G.) -----(Defendant)
                                                                         ... Respondent

__________________________________________________________________ For Appellant : Mrs. Madhunisha Singh, Advocate. For Respondent : Mr. Paras Mani Shriwas, Advocate. ________________________________________________________________ Hon'ble Smt Justice Rajani Dubey J.

Hon'ble Shri Justice Amitendra Kishore Prasad J.

Order on Board Per, Rajani Dubey, Judge

28.08.2025

1. The appellant has filed the instant appeal under Section 19 (1) of the Family

Court Act, 1984 against the impugned judgment & decree dated 16.10.2024

(Annexure A-1) passed in Civil Suit No. 82-A/2023 passed by the learned

Family Court, Mungeli, District- Mungeli (C.G.), whereby the learned Family

Court dismissed the application under Section 13 (a) of Hindu Marriage Act,

1955 of the appellant for decree of divorce. Therefore, the present appeal filed

by the appellant.

2. During the pendency of appeal both the parties agreed for amicable settlement

and vide order dated 20.08.2025, the matter was referred to Mediation Centre

of this Court and both parties have settled their dispute before the Mediation

Centre on same day i.e., on 20.08.2025, wherein statements of both the parties

got recorded and compromise was arrived at between the parties in terms of

the settlement agreement dated 20.08.2025, which was duly signed by them.

3. Operative paras of settlement agreement dated 20.08.2025 are as under:-

" अपीलार्थी व उत्तरवादी दोनो पक्ष उपस्थित। दोनो पक्षों का विवाह 20.06.2005 को संपन्न हुआ था पति पत्नी जन्य संम्बध से दो पुत्र हैं मयंक डाहिरे उम्र 18 वर्ष है तथा दस ू रे पुत्र जयंत डाहिरे उम्र 16 वर्ष है जो वर्तमान में अपने पिता आवेदक के साथ अम्बेडकर वार्ड जिला मुंगेली में निवासरत् है। यह कि उभयपक्ष के समझौता अनुसार आवेदक/पति द्वारा अनावेदिका/पत्नी को एकमुस्त भरण-पोषण / स्थायी जीवन निर्वाह भत्ता के रूप में 6,50,000/- (छः लाख पचास हजार रूपये मात्र) नगद जिसमें प्रथम किस्त 29.04.2025 को 1,50,000/- (एक लाख पचास हजार रूपये मात्र) नगद भुगतान किया गया, द्वितीय किस्त 09.06.2025 को 1,50,000/- (एक लाख पचास हजार रूपये मात्र) तृतीय किस्त 21.07.2025 को 1,50,000/- (एक लाख पचास हजार रूपये मात्र) माननीय न्यायालय श्रीमान न्यायिक दण्डाधिकारी प्रथम श्रेणी, मुंगेली के विशेष दांडिक प्रकरण क. 251/24 में नगद भुगतान किया गया, चौथी एवं अंतिम किस्त आज दिनांक 20.08.2025 को FA(MAT) No. 388 of 2024 को 2,00,000/- (दो लाख रूपये मात्र) नगद अनावेदिका पत्नी को भुगतान किया गया।

अनावेदिका, आवेदक की किसी भी प्रकार की चल-अचल संपत्ति पर किसी भी प्रकार का दावा आपत्ति भविष्य में दायर नहीं करेगी और पुर्ण रकम प्राप्त हो चुकी है और कोई राशि शेष नहीं है।

उभयपक्ष के दोनो पुत्र अपनी स्वेच्छा से माता या पिता किसी के साथ भी निवास कर सकते हैं तथा दोनों पुत्र कभी भी अपनी माता से मिल-जूल सकते हैं, तथा अनावेदिका/माता भी अपने पुत्रों से कभी भी मिल-जूल सकती हैं, जिसके लिए पिता किसी भी प्रकार की आपत्ति नहीं करेंगे।

उभयपक्ष के मध्य एक प्रकरण न्यायिक दण्डाधिकारी प्रथम श्रेणी, मुंगेली जिला मुगं ेली के समक्ष घरेलू हिंसा का एक परिवाद लंबित है जिसका प्रकरण क्र. 47/2023 है उक्त प्रकरण को अनावेदिका द्वारा

अगामी तिथि को वापस ले लेंगी व उभयपक्ष के मध्य किसी अन्य न्यायालय में लबित वाद / प्रकरण/F.I.R. को भी आपसी सहमति से वापस लेंगे तथा भविष्य में एक-दस ू रे के उपर किसी भी प्रकार का बाद या प्रकरण दायर नहीं करेगें।

उभयपक्ष इस समझौता पत्र की शर्तों से सहमत हैं एवं पालन के लिए कटिबद्ध हैं समझौता पत्र में दी गई शर्तों को उन्होंने अपनी स्वयं की स्वेच्छापूर्व क सहमति एवं बिना किसी दबाव, भय एवं लालच के स्वीकार किया गया है उभयपक्ष ने इस समझौता पत्र की शर्तों को पढ़ने व समझने के पश्चात अपनी स्वतंत्र सहमति से परस्पर एक-दस ू रे की उपस्थिति में हस्ताक्षर कर निष्पादित किया। दोनों पक्ष आज दिनांक 20.08.2025 को मध्यस्थता केंद्र में उपस्थित होकर अपने पूर्ण सहमति से विवाह विच्छे द की डिक्री देने हेतु आपसी सहमति प्रदान करते हैं। मध्यस्थता की कार्यवाही में मधुनिशा सिंह अधिवक्ता का विशेष सहयोग रहा। बिलासपुर (छ.ग.) दिनांक: 20.08.2025

Applicant...............Sd/-......... Respondent................Sd/-..

Sd/-

(सुनिता जैन) मध्यस्थ 2,00,000/- (दो लाख रूपये मात्र)रुपये नगद आज मध्यस्थता दिनांक 20.08.2025 को मध्यस्थता केंद्र में अंतिम किश्त के रूप में प्राप्त किया "

Sd/-

(Hempushpa Dahire) 20.08.2025

4. Learned counsel for the parties jointly submit that the aforesaid agreement has

been arrived at between the parties without any pressure or coercion, out of

their own free will, whereby they have amicable resolved the dispute before

the Mediation Centre of this Court and therefore, the present appeal may be

disposed of in terms of the aforesaid agreement dated 20.08.2025.

5. We have heard learned counsel for the respective parties.

6. In view of the submissions made by learned counsel for the parties and

looking to the terms and conditions of their settlement agreement dated

20.08.2025, the present appeal is disposed of in terms of the said agreement

and order that the marriage dated 20.06.2005 between the appellant and the

respondent is dissolved on the ground of compromise/settlement arrived at

between the parties. The terms of the settlement agreement dated 20.08.2024,

shall form part of this judgment/decree.

7. Let a decree be drawn accordingly.

8. Interlocutory application, if any pending, shall also stand disposed of.

                       Sd/-                                             Sd/-

                 (Rajani Dubey)                             (Amitendra Kishore Prasad)
                      JUDGE                                          JUDGE
AMIT PATEL
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter