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Himachal Pradesh High Court
Date Of Decision: 30.12.2025 vs Of on 30 December, 2025
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
2025:HHC:46432
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
.
Cr. Revision (FC) No. 28 of 2025
Date of decision: 30.12.2025
Rampa Devi. ...Petitioner.
Versus
of
Hans Raj. ...Respondent.
Coram
rt
Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
Hon'ble Mr. Justice Romesh Verma, Judge.
Whether approved for reporting?1
For the Petitioner. Mr.G.R. Palsra, Advocate.
For the Respondent: Mr.Ashok Kumar, Advocate.
Vivek Singh Thakur, Judge (Oral)
Petitioner-wife filed present Revision Petition against order
dated 29.5.2025 passed by Principal Judge (Family Court), Mandi, District
Mandi, H.P. in case Registration No. 130 of 2022, titled as Rampa Devi
Vs. Hans Raj, whereby ₹5,000/- per month as maintenance was directed
to be payable by respondent-husband to the petitioner-wife. Petitioner
approached this Court for further enhancement of the maintenance
amount.
Whether the reporters of the local papers may be allowed to see the Judgment ?
2 2025:HHC:46432
Cr. Revision (FC) No. 28 of 2025
2. It is an admitted fact that respondent-husband had also filed
.
petition for divorce by passing decree for dissolution of marriage. The
said petition was dismissed.
3. Respondent-husband has approached this Court by
assailing dismissal of his petition for divorce alongwith application CMP
of
(M) No. 2310 of 2025 for condonation of delay in filing the said appeal.
The said application alongwith proposed appeal is pending adjudication in
rt
this High Court and is listed on 6.1.2026.
4. Couple is also blessed with one son Abhishek.
5. During pendency of present petition, matter was referred for
mediation to learned Mediator Mr.S.C. Sharma, Senior Advocate.
6. During mediation, parties have resolved the dispute
amicably and both of them have decided to live together peacefully
alongwith their son and mother of respondent-husband (mother-in-law of
petitioner Rampa Devi).
7. Statements of parties have also been recorded by learned
Mediator on 16.12.2025 and 30.12.2025, which are part of record of
report of learned Mediator.
8. As per compromise husband has also agreed to withdraw
the proposed appeal alongwith CMP (M) No. 2010 of 2025, filed by him in
this High Court against dismissal of petition for divorce.
3 2025:HHC:46432
Cr. Revision (FC) No. 28 of 2025
9. As per statements of parties recorded on 16.12.2025, they
.
have reconciled the issues of contentious between them and decided to
live together and to start new life as ideal couple. Wife Rampa Devi has
stated that she alongwith her husband shall serve her mother-in-law and
son. Husband Hans Raj has also re-iterated the same with undertaking
of
that he shall continue to feed and maintain his son and wife. On
30.12.2025, in their joint statement before Learned Mediator, they have
rt
endorsed continuation of new chapter of their life in terms of compromise.
10. Rampa Devi and Hans Raj are also present in the Court.
They have endorsed the compromise with submission that they have
started living together under one roof alongwith their son and mother of
respondent w.e.f. 16.12.2025.
11. In view of above, present petition is disposed of in terms of
compromise.
12. Learned counsel for the parties shall produce downloaded
copy of this order from the High Court Webpage on 6.1.2025, at the time
of adjudication of CMP (M) No. 2010 of 2025 for disposal thereof in terms
of compromise.
13. Before parting we would like to record words of appreciation
for learned Mediator Mr.S.C. Sharma, Senior Advocate/Mediator for his
earnest efforts for materializing settlement and also for learned counsel
4 2025:HHC:46432
Cr. Revision (FC) No. 28 of 2025
for the parties and parties whose active cooperation has resulted into
.
happy ending of litigation.
The petition stands disposed of alongwith pending
application(s), if any.
(Vivek Singh Thakur),
of
Judge.
rt (Romesh Verma),
Judge.
30th December, 2025
(Keshav)
