Dr. (Prof) Chanchal Kumar Pandey vs Rani Kumari
2022 Latest Caselaw 2089 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  First Appeal No. 45 of 2021

          Dr. (Prof) Chanchal Kumar Pandey                             ---   Appellant
                                                Versus
          Rani Kumari                                                  ---   Respondent
                                         ---

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

For the Appellant : Mr. Mukesh Kumar Dubey, Advocate For the Respondent : Mr. Dilip Kumar, Advocate

06/08.06.2022 By the impugned judgment, Original Suit No. 608 of 2017 preferred by the petitioner/appellant-husband and father of the minor child "Jyotir Aditya Pandey @ Yug" for his custody under Section 7 of Guardianship and Wards Act, 1890 from the respondent-wife/mother has been dismissed.

It appears from the submission of learned counsel for the parties that there are several cases pending against each other. The minor child is presently in the custody of respondent-mother.

Before entering into the merits of the matter, in the spirit of the Family Courts Act, 1984 and in view of paramount consideration of welfare of child, we deem it proper to direct the parties to engage in the mediation proceedings. Learned counsel for both the parties are agreeable. Parties shall appear physically before learned Mediator, JHALSA. Thus, let them appear before the learned Member Secretary, JHALSA on 18th June, 2022 at 10:30 a.m. Respondent shall appear with minor child. Learned Member Secretary, JHALSA can also be approached on the following numbers:

Cell No. 8986601912 Landline no. 0651-2482392

On their appearance, matter be placed before the learned Mediator, JHALSA for undertaking the exercise. Parties are expected to cooperate in the mediation proceedings with an open mind and attend each of the sittings. 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. Since the respondent shall be appearing with her minor child, appellant should pay a sum of Rs.

750/- on each date they appear before learned Mediator, in presence of the learned Mediator, JHALSA.

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

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) jk/