Meera vs Girish Kumar
2025 Latest Caselaw 10723 HP

Himachal Pradesh High Court

Meera vs Girish Kumar on 30 December, 2025

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

                                               1

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                               Cr.Rev(FC) No.46 of 2025




                                                                                   .
                                               Date of Decision: 30.12.2025





    Meera                                                                ....Petitioner





                                               Versus


    Girish Kumar




                                                        of
                                                                         ...Respondent

    Coram
    Hon'ble Mr Justice Vivek Singh Thakur, Judge.
                             rt
    Hon'ble Mr Justice Romesh Verma, Judge.

    Whether approved for reporting?1

    For the petitioner           :   Ms. Heena Chauhan, Advocate.

    For the Respondent           :   Mr. Balwant Singh Thakur, Advocate,



    Vivek Singh Thakur,Judge (oral)

This revision petition has been preferred by the

petitioner wife against respondent-husband being aggrieved by the

order dated 09.05.2025, passed by Principal Judge (Family Court),

Kullu, District Kullu, H.P./trial Court in Cr.MP No. 152 of 2024,

whereby prayer for interim maintenance made by the petitioner

was rejected.

2. During pendency of the petition, as agreed by the

parties, the matter was referred for mediation to

Whether reporters of the local papers may be allowed to see the judgment?

explore the possibility of amicable settlement to learned Mediator

Mr. Praneet Gupta, Advocate.

.

3. During mediation, parties have resolved the dispute

and have agreed to reside together in the following terms and

conditions reduced into writing before the learned Mediator which

reads as under:

of

1. "That both the parties have amicably settled the dispute and have agreed to live together peacefully at matrimonial house.

2. That the second party has agreed to pay a rt sum of Rs.1,000/- P/M as pocket money to the first party.

3.That the first party will withdraw the case bearing Registration No. 32 of 2024, titled as 'Meera vs. Girish' pending adjudication before Principal Judge, Family Court, Kullu, District Kullu and is listed on 15.01.2026 for Evidence

and all other cases pending before any other Court in India including this Hon'ble High Court.

The parties have also deposed on oath before

the learned Mediator as under:

"Statement of Meera,

Meera, aged about 31 years , w/o Sh.Girish Kumar,r/oTharas, P.O. Hula, Tehsil Bhuntar,District Kullu.

On SA Stated that I have heard the statement of Sh. Girish Kumar. I assure that I will live peacefully with my husband at my matrimonial house. I shall not give any chance of quarrel with my husband. I shall withdraw all the pending cases before any Court of law and I shall withdraw the proceedings pending before Principal Judge, Family Court Kullu, District Kullu, H.P. bearing Registration No. 32 of 2024 registered

Whether reporters of the local papers may be allowed to see the judgment?

on 31.12.2024 titled as 'Meera vs. Girish' pending for 15.01.2026.

Statement of Girish Kumar

.

Girish Kumar, aged about 29 years, son of Sh. Bishan Dass, r/o Tharas, P.O. Hula, Tehsil Bhuntar, District Kullu.

On SA

Stated that I will live peacefully with my wife Ms. Meera. I further state that I shall pay.

of Rs.1,000/- as pocket money to my wife. I will take care of her daily needs. Henceforth, I have agreed to live with my wife at my parental house peacefully."

4. rt Learned counsel for the parties have endorsed the

aforesaid terms of the compromise with further submissions that

as per latest instructions imparted to them, both husband and wife

are living together happily and, therefore, have prayed for deciding

the present petition in terms of the compromise.

5. In view of the above compromise, proceedings

initiated by the wife for grant of maintenance bearing registration

No. 32 of 2024, titled as 'Meera Vs. Girish Kumar', shall be disposed

of by the Principal Judge (Family Court), Kullu, Disrict Kullu/Trial

Court on the next date of hearing i.e on 15.01.2026.

6. Before parting we feel that it would be appropriate for

express the words of appreciation for learned Mediator and counsel

for the parties as well as for parties for their active co-operation to

resolve the dispute in mediation.

Whether reporters of the local papers may be allowed to see the judgment?

In aforesaid terms, present petition is disposed of

alongwith pending application, if any.

.

(Vivek Singh Thakur) Judge

of (Romesh Verma) Judge 30th December, 2025(veena)

rt

Whether reporters of the local papers may be allowed to see the judgment?