Tuesday, 19, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Ravi Kumar Rai (Pet. In Person) vs Smt. Rashmi
2025 Latest Caselaw 4313 Chatt

Citation : 2025 Latest Caselaw 4313 Chatt
Judgement Date : 9 September, 2025

Chattisgarh High Court

Ravi Kumar Rai (Pet. In Person) vs Smt. Rashmi on 9 September, 2025

Author: Rajani Dubey
Bench: Rajani Dubey
                                                 1




                                                                  2025:CGHC:45754-DB


                                                                                       NAFR

                 HIGH COURT OF CHHATTISGARH AT BILASPUR

                                       FA(MAT) No. 203 of 2024

    Ravi Kumar Rai (Pet. In Person) S/o Satyanarayan Rai, Aged About 35 Years R/o Ward No.
    17, Pankha Dafai, Haldi Badi Chirmiri Koriya (C.G.), Present R/o Unit A.S.G. Airport
    Mana, Raipur, Tahsil And District Raipur (C.G.) Present Working Place- CISF Unit,
     Jabalpur, Airport, Dumna (M.P.)
Digitally
signed
by AMIT
PATEL
                                                                       ... Appellant
                                               versus
    Smt. Rashmi, W/o Ravi Kumar Rai, Aged About 34 Years, D/o Late Rajendra Mishra, R/o
    Shri Prayag Bhavan, Radhika Nagar, Near Aama Talab, Gali No. 04, Dhamtari, Tahsil And
    District Dhamtari (C.G.) Present Address- Azim Premji Foundation, Dhamtari District
    Institute, Baliyara Road Village Shankardah, Dhamtari (C.G.) 493773 ---
                                                                     ... Respondent(s)

__________________________________________________________________ Appellant-in-person: Mr. Ravi Kumar Rai For Respondent : Mr. Manoj Kumar Yadav, Advocate appears on behalf of Mr. Lukesh Kumar Mishra, Advocate.

________________________________________________________________ Hon'ble Smt Justice Rajani Dubey J.

Hon'ble Shri Justice Amitendra Kishore Prasad J.

Order on Board Per, Rajani Dubey, Judge

09.09.2025

1. Appellant-in-person is present before this Court and respondent is present

before this Court through her counsel along with their child (daughter). Let

their presence be marked.

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

Court Act, 1984 against the impugned judgment & decree dated 08.02.2024

(Annexure A-1) passed in गा. & वाड्स एक्ट No. 10-A/2022 passed by the

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

learned Family Court dismissed the application under Section 25 of the

Guardians And Wards Act, 1890 of the appellant for seeking custody of the

minor child (daughter) Yashashvi. Therefore, the present appeal filed by the

appellant.

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

and vide order dated 08.09.2025, 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 08.09.2025, which was duly signed by them.

4. Operative paras of settlement agreement dated 08.09.2025 are as under:-

" माननीय उच्च न्यायालय के आदेश दिनांक 08.09.2025 के परिपालन में यह प्रकरण क्र. FA(MAT) No. 203/2024 Ravi Kumar Rai (PET. IN PERSON) Vs. Smt. Rashmi) में मध्यस्थता हेतु प्रेषित

किया गया। आज दिनांक 08.09.2025 को मध्यस्थता प्रक्रिया संपन्न किया।

मध्यस्थता प्रक्रिया के अनुरूप पक्षकारगण के मध्य एकल एवं संयक्त ु सत्र मध्यस्थता केन्द्र छत्तीसगढ़ उच्च न्यायालय, बिलासपुर में दिनांक 08.09.2025 को उभयपक्ष के मध्य आयोजित किया गया।

आज दिनांक को उभयपक्ष अंतिम निर्णय की स्थिति में पहुच ं चुके है और उनके मध्य विवाद स्वेच्छापूर्व क पूर्ण सहमति के साथ सभी विवादो पर निपटारा कर एवं अपने आपसी वैचारिक मदभेद एवं विवाद को त्याग कर निम्नलिखित समझौता कर जीवन निर्वाहन करने हेतु सहमत है।

उभयपक्ष के बीच निम्नलिखित शर्तों पर समझौता किया जा रहा है :-

1. अनावेदिका माता अपनी पुत्री यशस्वी राय वर्तमान मे आयु 4 वर्ष 8 माह (जन्म दिनांक 17.11.2020) की है उसे कल दिनांक 09.09.2025 को उसके पिता श्री रवि कुमार राय को माननीय उच्च न्यायालय बिलासपुर मे उसकी संरक्षण प्रदान करेगी।

2. अनावेदिका माता अपनी पुत्री से माह में एक बार मुलाकात करेगी। यह की स्थान और वक्त का निर्धारण आपसी सहमती से फोन पर बातचीत कर तय करेंगे।

3. यह की अनावेदिका माता अपनी पुत्री से इच्छा अनुसार विडियो कॉल पर बातचीत कर सकेंगी।

4. यह की अनावेदिका माता अपनी पुत्री के स्कुल में अवकाश लगने पर अपनी पुत्री को अपने साथ ले जा सकेंगी जिसमे जगह कि सूचना जिसमे वह अपनी पुत्री को लेकर जा रही है उसकी सूचना आवेदक पिता को पूर्व में प्रदान करेंगी।

5. यह की अनावेदिका माता जो भी उपहार अपनी पुत्री को देंगी उसे आवेदक पिता सहर्ष स्वीकार करेगा एवं पुत्री को उसका उपयोग करने का पूर्ण अधिकार रहेगा।

6. यह की पुत्री के जन्मोत्सव के आयोजन में अनावेदिका माता भी उपस्थित रहेंगी।

7. यह की पुत्री के विद्यालय में प्रवेश के दौरान विद्यालय के रिकार्ड मे अनावेदिका माता का नाम भी को Co-Parent के रूप में दर्ज रहेगा एं व अनावेदिका माता का पुत्री के सर्वांगिण विकास में एवं शैक्षणिक विकास मे माता का पूर्ण दखल रहेगा एवं पैरट ें टिचर मिटिंग में माता भी उपस्थित रहेंगी।

8. यह की अनावेदिका द्वारा धारा-12 घरेलू हिंसा अधिनियम के तहत एक प्रकरण न्यायिक मजिस्ट्रेट, प्रथम श्रेणी, धमतरी प्रकरण क्रमांक 1849/2022 एवं उच्च न्यायालय बिलासपुर मे लंबित अपील प्रकरण को आज दिनांक से 2 माह के अंदर वापस ले लेंगी।

9. यह की दोनो ही पक्ष आज के बाद एक दस ु रे के उपर कोई भी दिवानी एवं फौजदारी प्रकरण दर्ज नहीं करेंगे।

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।

बिलासपुर (छ.ग.)

प्रथम पक्षकार.....Sd/-......... द्वितीय.............Sd/-...........

Sd/-

मध्यस्थ ( बीनू शर्मा) "

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 08.09.2025.

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

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

looking to the terms and conditions of their settlement agreement dated

08.09.2025, the present appeal is disposed of in terms of the said agreement,

the terms of the settlement agreement dated 08.09.2025, will form part of this

judgment/decree. It is pertinent here to mention that the respondent handed

over the child (daughter), who is in her custody to the appellant for her

custody before this Court.

8. Let a decree be drawn accordingly.

9. 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 : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter