Santosh Pathak vs Sarika Kumari
2022 Latest Caselaw 4687 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    First Appeal No. 66 of 2021

             Santosh Pathak                          ---            ---    Appellant
                                               Versus
             1. Sarika Kumari
             2. Arup Trigunait @ Dablu
             3. Swaroop Trigunait @ Tulla          ---         ---    Respondents
                                                  ---

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

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For the Appellant: Mr. Rajesh Kumar, Advocate For the Respondent: Mr. Diwakar Jha, Advocate

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06 / 23.11.2022 Respondent No. l has entered appearance on notice. By the impugned judgment dated 08.10.2021 passed by the learned Principal Judge, Family Court, Hazaribagh, the Original Suit No. 70/2014 preferred by the petitioner / appellant herein for annulment / dissolution of marriage with the Respondent No. 1, herein, was dismissed.

2. Learned counsel for the parties agree that an effort for amicable settlement of matrimonial dispute can be made at this appellate stage also since the parties are living separately since long after their marriage was solemnized on 12.02.2013 and there are no issue born out of the wedlock.

3. Learned counsel for the appellant submits that the appellant is arriving from Singapore on 27.11.2022 and will be staying in India for about a week.

4. In view of the submissions of the learned counsel for the parties and in the spirit of Family Court's Act, 1984, let the parties appear before the learned Member Secretary, JHALSA on 29.11.2022 at 10.30 am. Member Secretary can also be approached on the following phone nos.

Cell No. 8986601912 Landline no. 0651-2482392

5. On their appearance, matter be placed before the learned Mediator, JHALSA for undertaking the exercise. Parties are expected to cooperate in the mediation proceedings and attend each of the sittings. Appellant shall pay a sum of Rs. 2,000/- towards travelling and incidental expense to the Respondent No. 1 on each date she attends the mediation, in the presence of learned Mediator, JHALSA. Subsequent dates may be fixed as per the convenience of the parties as the appellant is living abroad and could be arriving for a short period. If they 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 after four weeks.

6. Let the matter be listed in the week of 16.01.2023 along with the report.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/