Smt. Rubi Kumari @ Annu vs Ashok Sangram
2022 Latest Caselaw 4107 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   (Civil Appellate Jurisdiction)
                 First Appeal No. 298 of 2018
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Smt. Rubi Kumari @ Annu, d/o Sri Aswani Kumar, w/o Ashok Sangram, r/o village-Ram Nagar, Misir Gonda, PO & PS-Gonda, District-Ranchi ... Appellant Versus

Ashok Sangram, s/o Sri Badrinath Mahto, r/o village-Sukurhuttu, PO & PS-Kanke, District-Ranchi ... Respondent

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the Appellant : Mr. Vishal Kumar Tiwary, Advocate For the Respondent : Ms. Nanda Kumari, Advocate

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Order No. 8/Dated: 11th October 2022

Against the exparte judgment dated 18th July 2018 passed in Original Suit No. 405 of 2014, Smt. Rubi Kumari @ Annu who is the wife of Ashok Sangram has approached this Court by filing First Appeal No. 298 of 2018.

2. By an order dated 9th July 2020, the present First Appeal has been admitted for hearing.

3. Ms. Nanda Kumari, the learned counsel for the respondent has tendered a copy of the application filed by the appellant in Original Suit No. 405 of 2014 seeking a direction upon Ashok Sangram to hand over the demand draft of Rs. 5 Lakhs in lieu of permanent alimony granted to her by the Principal Judge, Family Court, Ranchi. Along with the aforesaid application a copy of the demand draft dated 28 th April 2022 has also been produced by the learned counsel for the respondent.

4. Let these documents form part of First Appeal No. 298 of 2018.

5. Ms. Nanda Kumari, the learned counsel for the respondent submits that now the parties have amicably settled their dispute amongst themselves and the wife has accepted the judgment in Original Suit No. 405 of 2014.

6. According to the learned counsel for the respondent pursuant to the settlement between the parties the appellant has agreed to withdraw the present First Appeal on receipt of demand draft for Rs. 5 Lakhs.

7. Mr. Vishal Kumar Tiwary, the learned counsel for the appellant states that he has taken instructions from Mr. Nimai Chandra Das, the local counsel, who has also instructed him as regards final settlement of dispute between the parties.

8. In view of the statement made by the learned counsels for the parties, First Appeal No. 298 of 2018 is dismissed as withdrawn.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Amit/