Chattisgarh High Court
Vikash Sahu vs Shri Churaman Sahu on 21 January, 2025
Page 1 of 3
2025:CGHC:3598-DB
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
FA(MAT) No. 97 of 2023
1 - Vikash Sahu S/o. Tipuram Sahu, Aged About 29 Years R/o. Village -
Charoda, Police Station Dharsiwa, Tahsil And District Raipur
Chhattisgarh
... Appellant
versus
1 - Shri Churaman Sahu S/o. Late Sukhram Sahu, Aged About 59
Years Present Address - Village Diyabati, Tahsil - Gurur, District - Balod
Chhattisgarh
---- Respondent
For Appellant : Shri Pawan Kumar Kesharwani, Advocate
For Respondent : Shri Sanjeev Kumar Sahu, Advocate
DB: Hon'ble Smt. Justice Rajani Dubey and
Shri Justice Narendra Kumar Vyas
Order on Board
21.01.2025
Per Rajani Dubey, Judge
1. Heard both the counsel for the parties.
2. The appellant has filed this appeal against the judgment dated
KISHORE
KUMAR
DESHMUKH
04.01.2023 passed in Civil Suit No. 16/2019 by the learned
DESHMUKH Judge, Family Court, Balod, District - Balod, Chhattisgarh,
whereby the learned Family Court has rejected the application of
the appellant filed under Section 10 of the Guardian and Wards
Act, 1890 seeking custody of his child Bhupesh Kumar Sahu.
3. Both the parties have appeared before the Mediation Center of
this High Court and as per the Mediation Report dated
17.12.2024, the parties have settled their dispute through
mediation. Both the parties are seeking disposal of this appeal in
terms of the compromise arrived at between them. The terms
and conditions of the compromise deed (le>kSrk i=d) are
reproduced below:-
1. आवेदक श्री विकास साहू का अवस्यक पुत्र भुवेष साहू जो वर्तमान में 8 वर्ष का है
व वर्तमान में अपने नानाजी के साथ ग्राम दियाबाती, गुरूर, जिला बालोद में
निवासरत है तथा डोण्ड़ी-दल्ली, जिला बालोद के स्वामी आत्मानंद इंग्लिश मिडियम
हायर सेकेन्ड्री स्कुल में कक्षा तीसरी मे अध्ययनरत है व बालिग होते तक अपने
नानाजी के साथ ही निवासरत रहेगा।
2. आवेदक श्री विकास साहू द्वारा अवस्यक पुत्र भुवेष सहू का संपूर्ण शिक्षा-दिक्षा का
खर्च जैसे स्कृु ल फीस, जुते, स्कुल युनिफार्म खर्च पिता द्वारा ही वहन किया जाएगा।
3. अवयस्क भुवेष साहू के स्कुल की गर्मी, सर्दी, होली, दशहरा एवं दिपावली की
छुट्टीयो के दौरान आधी छुट्टीयॉ अपने पिताजी के साथ व आधी छुटटीयॉ अपने
नानाजी के साथ पूरा करेगा।
उभयपक्ष इस समझौता पत्र की शर्तों से सहमत हैं एवं पालन के लिए कटिबद्घ
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।
मध्यस्थता कार्यवाही में आवेदक व अनावेदक के अधिवक्ता द्वारा सहयोग
प्रदान किया गया जिसके लिए धन्यवाद ज्ञापित किया जाता है।
बिलासपुर (छ.ग.)
प्रथम पक्ष... fodkl lkgw f}rh; पक्ष ..pqjkeu yky lkgw
e/;LFk
Ckhuw 'kekZ
4. Having regard to the terms of compromise arrived at between
the parties and since both the parties have decided to resolve
their dispute, the present appeal is disposed of in terms of the
settlement arrived at between the parties. The compromise deed
(le>kSrk i=d) dated 17.12.2024 shall form part of this
decree/judgment.
5. Let the decree be drawn up accordingly.
6. Interlocutory applications pending, if any, shall stand disposed of.
Sd- Sd-
(Rajani Dubey) (Narendra Kumar Vyas)
JUDGE JUDGE
Deshmukh
