Smt. Taramani Devi vs Most. Somwari Devi
2022 Latest Caselaw 1683 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                       F.A. No. 41 of 2021
           Smt. Taramani Devi                                    --- ---       Appellant
                                             Versus
           Most. Somwari Devi                                    -- ---      Respondent

                 CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh
                        Hon'ble Mr. Justice Deepak Roshan

                  For the Appellant       : Ms. Aanya Singh, Adv.
                  For the Respondent      : Mr. S.M. Mudassar Nazar, Adv.
                                               ---

05/27.04.2022 Respondent has entered appearance on notice through Vakalatnama.

By the impugned judgment dated 27th February 2021 passed in Original Suit (Guardianship) Case No.43/2017 by the court of learned Additional Principal Judge, Additional Family Court, Ranchi, the Suit under Section 7 of the Guardianship and Wards Act, 1890 and Section 13 of Hindu Minority and Guardianship Act, 1956 preferred by the plaintiff grand-mother/respondent herein has been allowed by directing the custody of the minor girl Sneha Kumari from the mother/appellant herein to the grand-mother.

Since the issue is of paramount well-being of the child and the parties can resolve their differences amicably, it is deemed proper to refer them for mediation before JHALSA. Since the parties are from Ranchi, they can appear physically.

As such, let the parties appear before the learned Member Secretary, JHALSA on 6th May 2022 at 10.30 am. Learned Member Secretary, JHALSA can be approached on the following phone numbers also :-

Cell No. - 8986601912 Landline no.- 0651-2482392

On their appearance, matter be placed before the learned Mediator for undertaking the exercise. Both the parties are expected to cooperate in the mediation proceedings with 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 with their joint signatures by the learned Mediator, JHALSA and be submitted along with the report four weeks thereafter.

List the appeal along with the report in the week of 13th June 2022.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Shamim/