Vikram Pandey vs Anupama Pandey
2021 Latest Caselaw 1681 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   First Appeal No. 73 of 2019
                Vikram Pandey                                ---           ---        Appellant
                                                Versus
                Anupama Pandey                               ---           ---       Respondent
                                                 With
                                     First Appeal No. 283 of 2019
                Anupama Pandey                               ---           ---       Appellant
                                                Versus
                Vikram Pandey                                ---           ---       Respondent
                                                  ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary Through: Video Conferencing

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For the Appellant/Respondent: Mr. Sandeep Verma, Advocate For the Respondent / Appellant: Mr. Nilesh Kumar, Advocate

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09 / 07.04.2021 Learned counsel for the parties submit that written notes of argument have been submitted in First Appeal No. 73/2019. They would also exchange written notes of argument and submit it to the Court Master in First Appeal No. 283/2019.

2. It transpires from the record that marriage between the parties was solemnized on 19.04.2012 and they have been living separately since 23.05.2012. In First Appeal No. 73/2019, challenge is to the judgment passed in Original Suit No. 230/2019 preferred by the petitioner / husband for dissolution of marriage which was held to be not maintainable in view of the provisions of Order IX Rule 9 C.P.C. In First Appeal No. 283/2019, appellant/wife is aggrieved by the dismissal of Original Maintenance Case No. 80/2014 seeking restitution of conjugal rights.

3. Earlier, mediation undertaken in First Appeal No. 73/2019 has not been successful. However, it appears from the submission of learned counsel for the parties that since the parties are living separately for almost nine years and that too only after a short period of conjugal life, even at this stage, one more effort can be made to find out if they are ready to settle their dispute amicably.

4. In the aforesaid circumstances, it is never too late to find out an amicable settlement of matrimonial dispute, even though case may be at the final stage of hearing. Therefore, parties are asked to join proceedings of this Court on-line on 28.04.2021. Let suitable link be supplied to the parties.

5. List it accordingly.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/