Md. Rustam Alam vs Gulnaz Parvin
2023 Latest Caselaw 2235 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      First Appeal No. 156 of 2016
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Md. Rustam Alam, S/o Md. Shahzad, R/o Baddiha Mirzaganj, P.O. Mirzaganj, P.S. Jamua, District Giridih ... ... Appellant Versus Gulnaz Parvin, D/o Md. Islam, residing at Village Amwatika, P.S. and P.O. Latehar, District Latehar ... ... Respondent

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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Appellant : Mr. Abhay Kishor, Advocate For the Respondent : Mr. Prashant Kr. Rahul, Advocate

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24/03.07.2023 Heard Mr. Abhay Kishor, learned counsel appearing for the appellant and Mr. Prashant Kr. Rahul, learned counsel for the respondent.

This appeal is directed against the judgment dated 16.07.2016 passed by Sri Satya Prakash Sinha, Principal Judge, Family Court, Giridih in Title (Matrimonial) Suit No. 28 of 2016, whereby and whereunder the suit preferred under the provision of Explanation (b) to Section 7 of the Family Courts Act has been dismissed.

During the pendency of this appeal, the matter has been compromised between the parties and the terms and conditions of the compromise has been enumerated in paragraph 4 of I.A. No. 4668 of 2023. It has been jointly submitted that as per the terms and conditions the amount of Rs. 4,00,000/- as one time settlement has already been deposited by way of demand draft before the Registrar General of this Court. It has been submitted that in view of the joint compromise steps are being taken so that the criminal case instituted by the respondent which has been challenged in Cr.M.P. No. 1725 of 2020 comes to a logical conclusion. Learned counsel for the petitioner, therefore, submits that he may be permitted to withdraw the appeal as he has completed his part of the compromise and respondent is also taking steps for getting the criminal case instituted quashed which is the subject matter of challenge in Cr.M.P. No. 1725 of 2020.

In view of the fact that a joint compromise has been entered into between the parties and steps are being taken to

adhere to the terms and conditions of such settlement, this appeal accordingly stands disposed of.

I.A. No. 4668 of 2023 stands disposed of as well.

(Rongon Mukhopadhyay, J.)

(Deepak Roshan, J.)

Alok/-