Manisha Chaki vs Indrajit Chaki
2022 Latest Caselaw 4498 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      First Appeal No. 52 of 2019
     Manisha Chaki                                       --- --- Appellant
                                   Versus
     Indrajit Chaki                               --- --- --- Respondent
                             .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Appellant : Mr. D.K. Karmakar, Advocate For the Respondent : Mr. Sudhir Kr. Roy, A.C to Mr. Rohit Kr. Agarwal, Advocate

08/10.11.2022 Learned counsel Mr. Sudhir Kr. Roy, assisting Counsel to Mr. Rohit Kumar Agarwal submits that respondent has received notice and has entered appearance through vakalatnama, which has been filed yesterday.

Learned counsels for both the parties agree that an effort for amicable settlement of the matrimonial dispute between the parties may be explored at the appellate stage also at JHALSA. The marriage is of 2008. By the impugned judgment, learned Family Court, East Singhbhum at Jamshedpur has allowed the Original Suit No. 356 of 2014 instituted by the petitioner / respondent husband for dissolution of marriage under Section 27(1)(b) and (d) of the Special Marriage Act, 1954.

In that view of the submission made by learned counsel for the parties and in the spirit of the Family Courts Act 1984, let the parties appear before the learned Member Secretary, JHALSA on 21.11.2022 at 10.30 a.m. Learned Member Secretary, JHALSA can also be approached on the following number:

Cell No.8986601912 Landline No. 0651-2482392 On their appearance, matter be placed before the learned Mediator, JHALSA for undertaking the exercise. Respondent Husband shall pay a sum of Rs.1000/- to the appellant wife towards travelling and incidental expenses on each date she participates in the mediation, in presence of the learned Mediator, JHALSA. Parties should attend 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.

List this case in the first week on reopening after the Winter Vacation, 2022 along with the report.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.)

A.Mohanty