Anu Kumari vs Ashok Kumar
2022 Latest Caselaw 214 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    First Appeal No. 16 of 2021

             Anu Kumari                            ---       ---    Appellant
                                             Versus
              Ashok Kumar                          ---       ---    Respondent
                                               ---

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

---

For the Appellant: Mr. Ramakant Tiwari, Advocate For the Respondent: Mr. Mukesh Kumar, Advocate

----

07 / 02.02.2022 Respondent has entered appearance on notice through vakalatnama.

Respondent-husband has got decree of divorce in his favour by the impugned judgment dated 02.02.2021 passed in Original Suit No. 114/2019 by the learned Principal Judge, Family Court, Bokaro. Wife has been awarded a permanent alimony of Rs. 15.00 lakh.

2. Learned counsel for the parties submit that the parties may be referred for mediation at JHALSA to see if their matrimonial dispute can be amicably resolved. Both belong to Bokaro and are willing to attend the mediation physically at JHALSA.

3. In that view of the matter, let the parties approach the learned Member Secretary, JHALSA on 14.02.2022 at 10.30 am. Member Secretary can also be approached on the following phone nos.

Cell No. 8986601912 Landline no. 0651-2482392

4. On their appearance, matter be placed before the learned Mediator, JHALSA for undertaking the exercise. Parties are expected to cooperate in mediation proceeding with an open mind and attend each of the sittings. Appellant shall pay a sum of Rs. 1,000/- towards incidental and travelling expenses to the Respondent on each date she attends the mediation, in presence of the learned Mediator, JHALSA. If the parties 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.

5. Let the matter be listed in the week of 21 st March 2022 along with the report.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/