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

Arun Kumar Dahariya vs Ku. Ichchha Dahariya
2025 Latest Caselaw 2708 Chatt

Citation : 2025 Latest Caselaw 2708 Chatt
Judgement Date : 28 March, 2025

Chattisgarh High Court

Arun Kumar Dahariya vs Ku. Ichchha Dahariya on 28 March, 2025

Author: Rajani Dubey
Bench: Rajani Dubey
                                                      1




                                                                         2025:CGHC:15120-DB


                                                                                          NAFR

Digitally           HIGH COURT OF CHHATTISGARH AT BILASPUR
signed by
RAVVA UTTEJ
KUMAR RAJU


                                          FA(MAT) No. 345 of 2023


       Arun Kumar Dahariya S/o Shri Panchram Dahariya, aged about 40 years, R/o Dhardei,
       Police Station Sheorinarayan, Tahsil Pamgarh, District : Janjgir-Champa, (C.G.)
                                                                                    ... Appellant


                                                   Versus


       1 - Ku. Ichchha Dahariya, D/o Arun Kumar Dahariya, aged about 10 years, Caste- Satnami,
       R/o Mehandi, Post Bundela, Police Station Sheorinarayan, Tahsil Pamgarh, District Janjgir-
       Champa     (C.G.)   at   present    Guardian   Respondent      No.2   /   Smt.   Amrika      Bai.


       2 - Smt. Amrika Bai Dhritlahre W/o Jeevan Lal Dhritlahre, aged about 65 years, Caste
       Satnami, R/o Mehandi (Bhanthapara), Post Bundela, Police Station Sheorinarayan, Tahsil
       Pamgarh, District Janjgir-Champa (C.G.).


       3 - Smt. Rajlaxmi W/o Deepak, aged about 32 years, R/o Village Mehandi, Police Station
       Sheorinarayan, at present Plot No.5, Sitaram Sector, Near Archana School, Bombay Market
       to Puna Road, Surat, District Surat (Gujrat)
                                                                                   ... Respondents


        For Appellant                :     Mr. Roop Naik, Advocate.
        For Respondents No. 1 & 2. :       Mr. Rohit Sharma, Advocate.


                                Hon'ble Smt Justice Rajani Dubey J.
                            Hon'ble Shri Justice Sachin Singh Rajput, J.

Judgment on Board Per, Rajani Dubey, Judge

28.03.2025

1. The appellant has filed the instant appeal under Section 10 of Guardian &

Wards Act, 1890 against the impugned judgment & decree dated 07.10.2023

passed in Civil M.J.C. No. 19/2022 by the learned Principal Judge, Family

Court, Janjgir, District- Janjgir-Champa (C.G.), whereby the application

under Section 10 of Guardian & Wards Act, 1890 which was filed by the

appellant for his custody of daughter (Respondent No.1) has been rejected.

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

and vide order dated 31.01.2025, the matter was referred to Mediation Centre

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

Centre on 18.02.2025, wherein statements of both the parties got recorded and

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

agreement dated 18.02.2025, which was duly signed by them.

3. The settlement agreement dated 18.02.2025 is as under:-

"समझौता पत्र मध्यस्थता केन्द्र, छत्तीसगढ़ उच्य न्यायालय, बिलारापुर दिनांक- 18.02.2025

(Arun Kumar Dahariya Vs. Ichchha Dahariya) Mediation R. No. M/57/2025 Appellant-

Shri Arun Kumar Dahariya, S/o Shri Panchram Dahariya, R/o Dhardei, P.S. Sheorinarayan, Tahsil-Pamgarh, District- Janjgir-Champa (C.G.) Mo. No. 98274-78916

Respondents-

1. (Minor) Ku. Ichchha Dahariya, D/o Shri Arun Kumar Dahariya,

2. Smt. Amrika Bai Dhritlahare, W/o Shri Jeevan Lal Dhritlahare,

3. Smt. Rajlaxmi,

W/o Shri Deepak, All R/o Mehandi, Post-Bundela, P.S. Sheorinarayan, Tahsil-Pamgarh, Distrrict-Janjgir-Champa (C.G.) Mo. No. 96011-51991.

माननीय उच्ध न्यायालय छत्तीसगढ़ द्वारा प्रकरण क्रमाक FA(MAT) No. 345/2023 (Arun Kumar Dahariya Vs. Ku. Ichchha Dahariya) में पारित आदेश दिनांक 31.01.2025 के परिपेक्ष्य में मध्यस्थता प्रक्रिया आज दिनांक 18.02.2025 को सम्पन्न किया गया।

मध्यस्थता प्रक्रिया के अनुरूप पक्षकारगण (अपीलार्थी एवं उत्तरबादी के 3 जोकि उत्तरवादी क. 1 के जैबिक पिता-माता) के मध्य एकल एवं संयक्त ु सत्र के माध्यम से मध्यस्थता केन्द्र छत्तीसगढ़ उच्च न्यायालय बिलासपुर में दिनांक 31.01.2025, 04.02 2025. 17.02.2025 एवं 18.02.2025 को उभयपक्ष के मध्य आयोजित किया गया जिससे कि उभयपक्ष आपसी समझौता के लिए निम्न शर्तों पर तैयार हो गये है-

1 यह कि उत्तरवादी क्र.1 अवयस्क अपनी माता उत्तरवादी क्र. 3 की संरक्षता में उसकी बालिग होने तक रहेगी।

2 यह कि उत्तरवादी क्र. 3 अपीलार्थी को अपनी पुत्री उत्तरवादी क्र.1 को उसके स्कूल एवं हॉस्टल के मुलाकाती समय में मिलने से विरक्त नहीं करेगी और इस संबंध में उत्तरवादी क्र.1 के स्कूल प्रभारी एवं हॉस्टल प्रभारी को अपनी ओर से इस आशय का निर्देश देगी की स्कूल एवं हॉस्टल के मुलाकातिय समय में अपीलार्थी, उत्तरवादी क्र.3 से उसकी सहमति पर मिलने दिया जायेगा।

3 अपीलार्थी स्वेच्छा से उत्तारवादी क्र. 1 को उसकी निजी उपयोग के लिए उपहार आवश्यक वस्तुए एवं स्कूल एवं हॉस्टल का व्यथ एवं अन्य खर्च देता है तो उस संबंध में उत्तरवादी क्र. 3 रोक-टोक नहीं करेगी।

4. उत्तरवादी क्र.1 अवयस्क के स्कूल एवं हॉस्टल को परिवर्तित करती है तो उसकी जानकारी अपीलार्थी को देगी और नये स्कूल एवं हॉस्टल के प्रभारी को उपरोक्त कडिका 2 के अनुसार निर्देशित करेंगे।

5 अपीलार्थी के परिवार में कोई अतिआवश्यक पारिवारिक एवं सामाजिक कार्यकम होता है जिसमें उत्तरवादी क्र. 3 की उपस्थिति अतिअनिवार्य हो, तो उसकी सुचना यथा समय पूर्व अपीलार्थी द्वारा उत्तरवादी क्र. 3 को देगे तथा उत्तरवादी क्र. 3 एवं उत्तरवादी क्र. 1 की सहमति पर उत्तरवादी क्र. 1 को दो-तीन दिनों के लिए अपीलार्थी के पारिवारिक एवं सामाजिक कार्यक्रम में ले जायेगा तथा अपीलार्थी उत्तरवादी क्र. 1 को उसके स्कूल हॉस्टल अथवा उत्तरवादी क्र. 3 जहा कही से लेकर जायेगा वही उसे वापस अपने सामाजिक एवं पारिवारिक कार्यक्रम संपन्न होने के उपरांत वापस पहुच ं ायेगा जोकि ।

6. अपीलार्थी उत्तरवादी क्र. 1 के आय एवं जाति प्रमाण पत्र बनवाकर उत्तरवादी क्र. 3 अथवा उसके स्कूल में यथा शीघ्र जमा करेगा।

7 अपीलार्थी एवं उत्तरवादी क्र. 3 उत्तरवादी क्र. 1 को उसके शिक्षा दिक्षा एवं भविष्य में जो भी आवश्यक दस्तावेज एवं प्रमाण पत्र जिसमें उनकी सहमति एवं हस्ताक्षर की आवश्यक्ता होगी उस पर एक-दस ू रे को पूर्ण रूप से सहयोग करना होगा।

8.उभयपक्ष इस समझौता पत्र की शर्तों से सहमत है एवं पालन के लिए कटिबद्ध है समझौता पत्र में दी गई शर्तों को उन्होंने अपनी स्वयं की स्वेच्छापूर्व क सहमति एद बिना किसी दबाव, भय एवं लालच के स्वीकार किया गया है उभयपक्ष (अपीलार्थी एवं उत्तरवादी क्र. 3) ने इस समझौता पत्र की शर्तों को पढ़ने व समझाने के पश्चात् अपनी स्वतंत्र सहमति से परस्पर एक- दस ू रे की उपस्थिति में हस्ताक्षर कर निष्पादित किया।


                बिलासपुर (छ.ग.) दिनांक 18.02.2025

                अपीलार्थी                                                   उत्तरवादी के 3

                Sd/-                                                              Sd/-

                                                      __Sd/-

                                                      मध्यस्थ

                                                 (विनित कुमार पांडेय)


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 amicably 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 18.02.2025.

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

18.02.2025, the present appeal is disposed of in terms of the said agreement.

Consequently, the said agreement will 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)                                 (Sachin Singh Rajput)
                       JUDGE                                             JUDGE
U. K. Raju
 

 
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