Pinky Devi vs Gopal Prasad Keshri
2022 Latest Caselaw 67 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  First Appeal No. 42 of 2021

            Pinky Devi                          ---         ---          Appellant
                                          Versus
            Gopal Prasad Keshri                 ---         ---         Respondent
                                              With
                                First Appeal No. 37 of 2021

            Gopal Prasad Keshri                      ---         ---   Appellant
                                              Versus
              Pinky Devi                             ---         ---  Respondent
                                                    ---

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

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For the Appellants: Mr. Birendra Kumar, Advocate [FA 42/2021] Mr. Niranjan Singh, Advocate (FA 37/2021] For the Respondent: Mr. Niranjan Singh, Advocate [FA 42/2021] Mr. Birendra Kumar, Advocate [FA 37/2021)

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05 / 06.01.2022 Daughter-in-law has been awarded maintenance @ Rs. 3,000/- per month to be paid by the father-in-law by the impugned judgment dated 24.03.2021 passed in Original Suit No. 242/2018 under section 19 of Hindu Adoption and Maintenance Act, 1956. Both of them are in appeal.

2. In such a matter, parties should have recourse to mediation. Because of surge in the covid cases, mediation can be held online at JHALSA and if the situation eases, parties may be asked to appear physically later on. As such, let the parties approach the learned Member Secretary, JHALSA on 20.01.2022 on the following nos.

Cell No. 8986601912 Landline no. 0651-2482392

3. In case, parties do not have proper digital facilities to join the proceedings online, they may approach the concerned DLSA, Dhanbad or Hazaribag, as the case may be, for assistance. Such intimation however, be communicated prior in point of time to the Member Secretary, JHALSA, so that adequate arrangement can be made at DLSA, Dhanbad and Hazaribagh on the date fixed. Needless to say, parties should cooperate in the mediation proceeding and attend each of the sittings. If the situation eases, it would be open for the learned Mediator, JHALSA to require their physical presence for mediation at JHALSA on any subsequent dates, as per the convenience of the parties. If they are able to arrive at an amicable settlement, terms thereof be

reduced in writing under their joint signatures and be submitted along with the report after six weeks from today.

Matter be listed in the week of 25.03.2022 along with the report.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/