Shyama Devi vs Sanjay Kumar Suman
2022 Latest Caselaw 2069 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   First Appeal No. 27 of 2021
             Shyama Devi                                  ---            ---    Appellant
                                                Versus
             Sanjay Kumar Suman                                          ---    Respondent
                                                   ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan For the Appellant : Ms. Apoorva Singh, Advocate For the Respondent : Mr. Gautam Kumar, Advocate

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09/07.06.2022 Respondent has entered appearance on service of notice through Vakalatnama.

Appellant is aggrieved by judgment and decree of dissolution of marriage with permanent alimony of Rs. 15 Lakhs to the appellant herein for her future maintenance by impugned judgment dated 18th January, 2021 passed in Original Suit No. 142 of 2019 by learned Family Court, Bokaro.

Learned counsel for both the parties agree that an effort for amicable settlement of matrimonial dispute between the parties can be made through mediation at JHALSA at this appellate stage also. Parties are ready and willing to attend mediation proceeding physically at JHALSA. Both are residing at Bokaro.

In that view of the matter, let the parties appear before the learned Member Secretary, JHALSA on 18th June, 2022 at 10:30 a.m. Learned Member Secretary, JHALSA can also be approached on the following numbers:

Cell No. 8986601912 Landline no. 0651-2482392 On their appearance, parties be referred for mediation before the learned Mediator, JHALSA. Parties are expected to cooperate in the proceedings with an open mind and attend each of the sittings. Respondent shall pay a sum of Rs. 1,250/-

towards travelling and incidental expenses to the appellant on each date, she attends the mediation proceedings, 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.

Matter be placed in the week of 1st August, 2022 along with the report.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) jk/