Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Smt. Meera Sahu vs Daneshwar Sahu
2025 Latest Caselaw 956 Chatt

Citation : 2025 Latest Caselaw 956 Chatt
Judgement Date : 6 January, 2025

Chattisgarh High Court

Smt. Meera Sahu vs Daneshwar Sahu on 6 January, 2025

Bench: Rajani Dubey, Narendra Kumar Vyas
                                                        1




Digitally                                                                2025:CGHC:533-DB
signed by
AMIT PATEL                                                                                 NAFR
Date:
2025.01.07
00:22:54
+0530
                          HIGH COURT OF CHHATTISGARH AT BILASPUR


                                          FA(MAT) No. 54 of 2023

             Smt. Meera Sahu W/o Daneshwar Sahu, Aged About 31 Years D/o Rameshwar Singh
             Sahu, Resident Of Village Moulibhatha, Post- Berla, Tahsil And Police Station Berla,
             District Bemetara (C.G.)
                                                                             ---- Appellant
                                                     versus
             Daneshwar Sahu S/o Narottam Sahu, Aged About 38 Years R/o Village Nawatariya
             (Khedamara) Post- Dhaur, Police Station Jamul, Tahsil And District Durg (C.G.)
                                                                                    ---- Respondent
             ___________________________________________________________________
               For Appellant       : Mr. S. S. Barik, Advocate on behalf of Mr. Goutam
                                    Khetrapal, Advocate.
               For Respondent      : Mr. Amiyakant Tiwari & Ms. Mamta Patel, Advocates.
             ____________________________________________________________________
                               Hon'ble Smt Justice Rajani Dubey J. &
                              Hon'ble Shri Justice Narendra Kumar Vyas, J.

Order on Board Per, Rajani Dubey, Judge 06.01.2025

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

Act, 1984 read with Section 28 of Hindu Marriage Act against the impugned

judgment & decree dated 04.01.2023 passed in Civil Suit No. 52-A/2022

passed by the learned Family Court, Bemetara, whereby the learned Family

Court allowed the petition under Section 13 (1) (i) and 13 (1) (ia) of Hindu

Marriage Act for decree of divorce and dissolved the marriage between the

parties. Therefore, the present appeal filed by the appellant.

2. Pursuant to the order dated 03.01.2025, both the parties are present before this

Court today along with their counsel.

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

and vide order dated 10.12.2024, the matter was referred to Mediation Centre

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

Centre on the same day, wherein statements of both the parties got recorded

and compromise was arrived at between the parties in terms of the settlement

agreement dated 10.12.2024, which was duly signed by them.

4. The settlement agreement dated 10.12.2024 is as under:-

" AGREEMENT Settlement in Mediation Centre, High Court of Chhattisgarh, Bilaspur Dated 10.12.2024

(Smt. Meera Sahu V/s. Daneshwar Sahu) (Mediation R. No./410/2024)

Appellant-

Smt. Meera Sahu, W/o Daneshwar Sahu, D/o. Rameshwar Singh Sahu, R/o Village Moulibhatha, Post- Berla, Tehsil & P.S. Berla, Bemetara, District- Bemetara (C.G.) Mo. No. 78986-06042.

Respondent-

Shri Daneshwar Sahu, S/o Shri Narottam Sahu, R/o Village Nawatariya, (Khedamara), Post-Dhaur, P.S.- Jamul, Durg, Tahsil & District-Durg (C.G.) Mo. No. 94062-67064.

माननीय उच्च न्यायालय छत्तीसगढ़ द्वारा प्रकरण कमांक F.A. (MAT) No. 54/2023 (Smt. Meera Sahu V/s. Daneshwar Sahu) में पारित आदेश दिनांक 10.12.2024 के परिपेक्ष्य में मध्यस्थता प्रक्रिया सम्पन्न किया गया।

मध्यस्थता प्रक्रिया के अनुरूप पक्षकारगण एवं उनके सम्मानीय अधिवक्ता की उपस्थिति में विभिन्न संयक्त ु सत्र एवं एकल सत्र मध्यस्थता केन्द्र छत्तीसगढ़ उच्च न्यायालय, बिलासपुर में दिनांक 10.12.2024 को उभयपक्ष के मध्य आयोजित किया गया जिससे कि उभयपक्ष अंतिम निर्णय की स्थिति में पहुच ं सके।

चूंकि अब उभयपक्ष अंतिम निर्णय की स्थिति में पहुच ं चुके हैं और उनके मध्य विवाद स्वेच्छा पूर्व क पूर्ण सहमति के साथ समझौता / निपटारा हो चुका है अतः निम्न शर्तों के अधीन उभयपक्ष यह इकरारनामा स्वेच्छा पूर्व क कर रहे है-

1. यह कि अपीलार्थी एवं उत्तरवादी दोनों ही पक्षकार अपने -अपने प्रकरण जो कि न्यायालयों जिसमें अपीलार्थी F.A. (MAT) No. 54/2023 Smt. Meera Sahu V/s. Daneshwar Sahu एवं Criminal Revision No. 771/2022 जो की अपीलार्थी Smt. Meera Sahu V/s. Daneshwar Sahu के द्वारा प्रस्तुत प्रकरण माननीय उच्च न्यायालय छ०ग० के समक्ष विचाराधीन है को वापस लेगी। अपिलार्थी के द्वारा Criminal Revision No. 771/2022 एवं F.A. (MAT) No. 54/2023 को वापस लेने हेतु माननीय उच्च न्यायालय के समक्ष आवेदन प्रस्तुत किया जावेगा।

2. यह कि उत्तरवादी दानेश्वर साहू अपिलाधर्थी श्रीमती मीरा साहू को 5,00,000/- (पाच लाख रूपये मात्र) एक मुस्त Demand Draft के माध्यम से 15 जनवरी 2025 के पूर्व मा. उच्च न्यायालय के समझा अदा करेगा। उसके पश्चात अपीलार्थी श्रीमती मीरा साहू उत्तरवादी श्री दानेश्वर साहू से किसी भी प्रकार की राशि किसी भी मा न्यायालय में भरण-पोषण हेतु कोई आवेदन प्रस्तुत नहीं करेगी और न ही भविष्य में किसी भी प्रकार का भरण-पोषण की राशि या किसी अन्य राशि की मांग हेतु किसी भी न्यायालय में वाद या प्रकरण प्रस्तुत नहीं करेगी और ना ही किसी भी प्रकार का दिवानी एवं दांण्डिक प्रकरण प्रस्तुत करेगी।

3. यह कि उत्तरवादी के पास दोनों पक्षकारों के संसर्ग से उत्पन्न पुत्र तनमय साहू जिसकी आयु 14 वर्ष है, एक पुत्री निहारिका साहू जिसकी आयु 11 वर्ष है दोनो बच्चे उत्तरवादी के पास रहेंगे, अपीलार्थी, उत्तरवादी की सहमति के साथ अपने पुत्र एवं पुत्री से प्रत्येक माह के 1 से 10 तारीख के बीच 1 दिन के लिए मिल सकते है। बच्चो के जन्मदिन या किसी त्योहार में दोनो पक्षकार आपसी रजामंदी से किसी एक निश्चीत स्थान पर या उत्तरवादी के घर जाकर अपीलार्थी अपने बच्चो से मिल सकती है। बच्चो के बालिग होने के पश्चात् मिलने या नही मिलने का निर्णय उनके स्वयं का होगा।

दोनो बच्चो के पालन पोषण, शिक्षा, दवाई, विवाह की समस्त जबाबदारी उत्तरवादी दानेश्वर साहू की होगी। उभयपक्ष इस समझौता पत्र की शर्तों से सहमत हैं एवं पालन के लिए कटीबद्ध हैं इकरारनामा में दी गई शर्तों को उन्होंने अपनी स्वयं की स्वेच्छापूर्व क सहमति एवं बिना किसी दबाव, भय एवं लालच के स्वीकार किया है उभयपक्ष ने इस इकरारनामा की शर्तों को पढ़ने व समझने के पश्चात अपनी स्वतंत्र सहमति से परस्पर एक-दस ू रे की उपस्थिति में हस्ताक्षर कर निष्पादित किया।

मध्यस्थता की कार्यवाही में उपरोक्त राजीनामा की शर्तों पर यह प्रकरण हस्ताक्षरित किये जाने के उपरांत मध्यस्थता शाखा को वापिस किया जाता है। मध्यस्थता की कार्यवाही में अधिवक्ता श्री अमियकांत तिवारी एवं अधिवक्ता श्री शेशव शेखर बारिक ने सहयोग प्रदान किया, जिसके लिये धन्यवाद ज्ञापित किया जाता है।


बिलासपुर, छत्तीसगढ़
दिनांक- 10.12.2024

          Sd/-                                                                 Sd/-
प्रथम पक्ष Meera Sahu                                         द्वितीय पक्ष DANESHWAR SAHU
                                                                               Sd/-
                                                             अधिवक्ता Sheshav Shekhar Barik

                                                    मध्यस्थ
                                                      Sd/-
                                                (राज कुमार गुप्ता) ''



5. 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 10.12.2024.

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

7. It is pertinent to mention here that the respondent has handed over the bank

Demand Draft Bearing No. 801224 of State Bank of India dated 19.12.2024 of

Rs. 5,00,000/- (Five Lakhs Rupees Only) to the appellant before this Court

after due verification.

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

looking to the terms and conditions of their settlement agreement dated

10.12.2024, the present appeal is disposed of in terms of the said agreement,

the terms of the settlement agreement dated 10.12.2024, will form part of this

judgment/decree.

9. Let a decree be drawn accordingly.

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

                       Sd/-                                              Sd/-
                 (Rajani Dubey)                              (Narendra Kumar Vyas)
                      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 : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter