Jharkhand High Court
Rupak Runda vs Kusum Tirkey on 9 October, 2025
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad, Rajesh Kumar
[2025:JHHC:31208-DB]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
F.A. No.51 of 2025
------
Rupak Runda .... .... Appellant
Versus
Kusum Tirkey ..... ..... Respondent
CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
HON'BLE MR. JUSTICE RAJESH KUMAR
----------
For the Appellant : Mr. Ranjan Kumar Singh, Advocate
Mr. Santosh Kumar, Advocate
For the Respondent : Mr. Neil Abhijit Toppo, Advocate
Mr. Aman John Tirkey, Advocate
------
08/Dated: 09th October, 2025
1. The instant appeal has been filed under Section 19(1) of the Family Courts
Act, 1984 against the judgment dated 04.10.2024 and decree signed on
09.10.2024 passed by learned Additional Principal Judge, Additional
Family Court-I, Ranchi in Original Suit No. 470 of 2020 whereby the suit
filed for decree of divorce has been dismissed.
2. This Court, with the consent of the parties, had sent the matter before the
Mediation Centre, Jharkhand High Court Legal Services Committee under
Special Mediation Drive-Mediation 'For the Nation' vide order dated
04.08.2025.
3. Before the mediator, the matter was settled in between the parties, as would
be evident from mediation report kept at Flag 'B'. For ready reference, the
terms and condition of the agreement, as entered in between the parties, is
quoted as under:
"Before the
High Court Legal Services Authority,
Ranchi, Jharkhand.
st
1 Party - Rupak Runda
v.
2nd Party - Kusum Tirkey
That on 15.09.2025 both the parties are present. They have arrived at a
settlement of the case FA 51/2025. The settlement amount if Rs.10,00,000/-
(Rupees Ten Lakh Only).
The mode of payment is as follows:
a) The first installment will be paid within five days i.e. Rs.2,00,000/-
(Rupees two lakh only).
b) The second installment will be paid on 30 October, 2025 i.e.
Rs.3,00,000/- (Rupees three lakh only).
c) The remaining amount of Rs.5,00,000/- (Rupees five lakh only) will be
[2025:JHHC:31208-DB]
paid by the month of January 2026 (15.01.2026).
d) That both the parties have agreed that after the fulfillment of all the
above stated installments, both the parties will not initiate any further
case for alimony/maintenance.
e) That the mode of payment for all the above stated
installments/obligation, it will be paid through RTGS/NEFT/Net Banking
mode.
f) That both the parties will withdraw any pending case related to the
present issue of alimony/maintenance.
g) That both the parties will lead their life peacefully after the disposal and
success of mediation process.
Account details of 2nd Party - SBI
Account holder name - Kusum Tirkey
Account no. xxxxxxxx739
IFSC no. SBIN0000xxxx
h) That both the parties have agreed on the above stated terms and
conditions and are willing to arrive at a settlement and bring an end to
the mediation process.
i) That both the parties have taken their decision with their free consent
and without any under influence or coercion.
(signature)
15-09-2025
Party no.1 - Mr. Rupak Runda
(signature)
15-09-2025
Party no.2 - Ms. Kusum Tirkey
..."
4. Today, learned counsel for the appellant has appeared and submitted that in
view of settlement arrived at in between the parties in the mediation, the
instant appeal may be disposed of.
5. Learned counsel for the respondent has not disputed the aforesaid fact.
6. In view of submissions advanced by learned counsel for the parties, this
Court is of the view that the instant appeal is to be disposed of.
7. Accordingly, the instant appeal stands disposed of.
8. Pending Interlocutory Application, if any, stands disposed of.
(Sujit Narayan Prasad, J.)
(Rajesh Kumar, J.)
09th October, 2025
Saurabh/Samarth/-
Uploaded on:14.10.2025
