Jharkhand High Court
Sri Manish Ranjan vs Sweta Rani on 20 September, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
First Appeal No. 110 of 2019
Sri Manish Ranjan --- --- Appellant
Versus
Sweta Rani --- --- Respondent
With
First Appeal No. 117 of 2019
Sweta Rani --- --- Appellant
Versus
Manish Ranjan --- --- Respondent
.......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH
HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
Through Video Conferencing
F.A. No. 110 of 2019
For the Appellant-Husband : Mr. Rohit Agarwal, Advocate
For the Respondent-Wife : Mr. Mukesh Kr. Dubey, Advocate
F.A. No. 117 of 2019
For the Appellant-Wife : Mr. Mukesh Kr. Dubey, Advocate
For the Respondent-Husband : Mr. Rohit Agarwal, Advocate
08/20.09.2021 Learned counsel for the appellant husband in F.A. No. 110 of
2019 Mr. Rohit Agarwal submits that he would be entering appearance
for the same party i.e., respondent husband in F.A. No. 117 of 2019.
Learned counsel for the respondent wife in F.A. No. 110 of 2019
and appellant in F.A. No 117 of 2019 Mr. Mukesh Kr. Dubey submit
that parties may be referred for mediation to find out an amicable
settlement of the matrimonial dispute.
Learned counsel for the husband also agrees to the proposal. The
husband is posted in S.B.I. Mumbai presently. He would be in a position
to attend the proceedings physically at JHALSA if convenient date is
given.
Having regard to the intent shown on behalf of both the parties
and that by the impugned judgment the marriage has been dissolved ex-
parte with a decree of permanent alimony of Rs.25 Lakhs, the parties
married in 2003 are living separately since 2009 and further two sons
born out of the wedlock are staying with their mother, it would be proper
if the parties venture to find out an amicable settlement of their
matrimonial dispute at this appellate stage. Accordingly, let the parties
appear physically before the Learned Member Secretary, JHALSA on
03.10.2021 at 10.30 a.m. On their appearance the matter be placed
before the learned Mediator, JHALSA for undertaking the exercise. If
need be, mediation may be continued on the successive date i.e.,
04.10.2021 since the husband has to come from Mumbai and the wife
also resides at Seraikella Kharsawan. Subsequent dates may be given as
per their convenience. Option is left for the parties to attend the
mediation on the subsequent dates online if travel restrictions are
increased due to spike in covid cases in future. Husband shall pay a sum
of Rs.1500/- as travelling and incidental expenses to the wife on each
date she attends the mediation, in presence of the learned Mediator,
JHALSA. 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 6 weeks thereafter.
Matter be listed in the week of 22.11.2021 along with the report.
(Aparesh Kumar Singh, J.)
(Anubha Rawat Choudhary, J.)
A.Mohanty
