Rajesh Rajwar vs Shobha Devi
2021 Latest Caselaw 1360 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    First Appeal No. 265 of 2019

             Rajesh Rajwar                           ---           ---     Appellant
                                               Versus
             Shobha Devi                             ---           ---    Respondents
                                                 ---

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: Mr. A.K. Sahani, Advocate For the Respondent: M/s Ramakant Tiwari, Shubham Dubey, Advocates

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06 / 17.03.2021 The suit for restitution of conjugal rights instituted under section 9 of Hindu Marriage Act, 1955 by the husband was dismissed by the impugned judgment and decree dated 24.07.2019 passed in Original Suit No. 139/2017 by the Court of learned Principal Judge, Family Court, Bokaro.

2. Learned counsel for the parties agree that an effort for amicable settlement of matrimonial dispute between the parties may be explored through mediation at JHALSA. Parties are ready and willing to attend the mediation proceedings physically at JHALSA. As such, parties are directed to approach the learned Member Secretary, JHALSA on 25.03.2021 between 10.00 am-1.30 pm. Learned Member Secretary, JHALSA can also be approached on the following phone nos.

Cell No. 8986601912 Landline no. 0651-2482392

3. Matter be placed thereafter before the learned Mediator, JHALSA for undertaking the exercise. Appellant shall pay a sum of Rs. 1,000/- towards travelling and incidental cost to the Respondent on each date she attends the mediation proceedings, in the presence of learned Mediator, JHALSA. Parties are expected to cooperate in the proceedings with an open mind and attend each of the sittings. If they are able to arrive at an amicable settlement, terms and conditions thereof be reduced in writing under their joint signature and be submitted along with the report four weeks thereafter.

4. Let the matter be placed in the week of 03 rd May 2021 along with the report.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/