Smt Sunita Singh vs Sri Surendra Prasad Singh
2021 Latest Caselaw 2431 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        First Appeal No. 41 of 2020
     Smt Sunita Singh                                   --- --- Appellant
                               Versus
     Sri Surendra Prasad Singh                            --- --- Respondent
                                      .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY Through Video Conferencing For the Appellant : Mr. Jitesh Kumar, Advocate For the Respondent : Mr. Vishal Kumar Trivedi, Advocate

07/20.07.2021 A prayer for condonation of delay of 14 days in preferring the instant memo of appeal has been made through I.A. No. 6125 of 2020.

Learned counsel for the appellant submits that the appellant could obtain the certified copy of the judgment and decree after some delay as she was out of station in connection with some personal work. Thereafter she approached her counsel in this Court and filed the appeal. The delay is not intentional. Therefore, it may be condoned. It is further submitted that since the appeal arises out of judgment rendered under Hindu Marriage Act, the period of limitation should be reckoned as 90 days in terms of the order dated 16.12.2020 passed in First Appeal No. 49 of 2019.

Learned counsel for the respondent has opposed the prayer. Having considered the facts and circumstances and submissions of learned counsel for the parties, the minor delay of 14 days is condoned. I.A. stands disposed of.

Learned counsel for the parties agree that an effort can be made for amicable settlement of the matrimonial dispute through mediation at this appellate stage also before adjudication on merits. Parties are ready and willing to join the proceedings physically or online, as the condition allow, at JHALSA.

In that view of the matter, let the parties approach the learned Member Secretary, JHALSA on 29.07.2021 between 10.00 a.m. to 1.30 p.m. He can also be approached through the following cell number:

1. 0651-2482392

2. 8986601912 Parties should indicate beforehand as to whether they are willing to join the proceedings physically or online to the learned Member Secretary, JHALSA. On their appearance the matter be placed before the learned Mediator, JHALSA for undertaking the exercise. Both the parties

are expected to cooperate in the mediation process with open mind and attend each of the sittings. In case they are able to arrive at an amicable settlement of their dispute, the terms and conditions be reduced in writing under their joint signature and be submitted along with the report 4 weeks thereafter.

Matter be listed in the week of 06.09.2021 along with the report.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.)

A.Mohanty