Mamta Devi vs Sanjay Kumar
2023 Latest Caselaw 1559 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          First Appeal No. 9 of 2023
        Mamta Devi                                         --- --- Appellant
                                       Versus
        Sanjay Kumar                                       --- --- Respondent
                                              .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Appellant : Mr. Lukesh Kumar, Advocate For the Respondent : Mr. Baibhaw Gahlaut, Advocate

05/11.04.2023 Appellant is the wife aggrieved by the decree of divorce rendered by the learned Principal Judge, Family Court, Bokaro in Original Suit No. 486 of 2018 vide judgment dated 23.11.2022 and decree dated 03.12.2022 in favour of the petitioner/ respondent husband on the ground of cruelty and desertion of the Hindu Marriage Act. Respondent has been ordered to pay Rs.6.00 Lakhs towards future maintenance and permanent alimony, which according to learned counsel for the Respondent, has been duly deposited before the learned Family Court on 04.02.2023.

However, learned counsel for the parties agree that an effort for amicable settlement of the matrimonial dispute may be explored at the appellate stage at JHALSA. In that view of the matter, let the parties appear before the learned Member Secretary, JHALSA on 21.04.2023 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. Parties should attend the mediation proceedings with an open mind and attend each of the sittings. Respondent Husband shall pay a sum of Rs.1250/- to the appellant wife towards travelling and incidental expenses on each date she participates in the mediation, 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.

List this case in the reopening week after the summer vacation, 2023 along with the report.

                                                         (Aparesh Kumar Singh, J.)



A.Mohanty                                                   (Deepak Roshan, J.)