Nandlal Prasad Verma vs Nirmala Devi @ Neera Devi
2021 Latest Caselaw 2432 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   First Appeal No. 325 of 2019

             Nandlal Prasad Verma                           ---           ---    Appellant
                                               Versus
             Nirmala Devi @ Neera Devi                      ---           ---    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: Mrs. Jasvinder Mazumdar, Advocate For the Respondent: Mr. Anupam Anand, Advocate

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07 / 20.07.2021 Heard learned counsel for the Appellant Mrs. Jasvinder Mazumdar and Mr. Anupam Anand representing the Respondent on the prayer for condonation of delay of 27 days in preferring the instant Memo of Appeal through I.A. No. 3356/2020.

6. Learned counsel for the Appellant submits that due to paucity of fund, appeal could not be filed within time. There are no deliberate delay on the part of the appellant. Learned counsel for the appellant further submits that since the instant appeal arise out of the judgment passed under the Hindu Marriage Act, the period of limitation should be reckoned as 90 days in view of the order passed by this Court on 16.12.2020 in First Appeal No. 49/2019.

3. Learned counsel for the Respondent has opposed the prayer.

4. Having considered the submissions of the learned counsel for the parties and the grounds urged, delay is condoned. I.A. is disposed of.

5. Learned counsel for the parties agree that an effort for amicable settlement of the dispute can be made through mediation at this appellate stage, before deciding the appeal on merits. It is submitted that option may be left for the parties to attend the proceedings on-line or physically, as per travel restrictions.

6. Accordingly, let the parties approach the learned Member Secretary, JHALSA on 28.07.2021 on the following numbers.

                                 Cell No.     8986601912
                                 Landline no. 0651-2482392

7. Parties should indicate beforehand whether they are willing to join the proceedings on-line or physically. On their approaching, matter be placed before the learned Mediator, JHALSA for undertaking the exercise. Parties are expected to cooperate in the proceedings with an open mind and attend each of the sittings. If they arrive at an amicable settlement, terms and conditions

thereof be reduced in writing and be submitted along with the report four weeks thereafter.

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

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/