Citation : 2025 Latest Caselaw 6573 Jhar
Judgement Date : 17 October, 2025
IN THE HIGH COURT OF JHARKHAND AT RANCHI
F.A.No. 145 of 2024
Neha Kumari ... ... ... Appellant
Versus
Kunal Kumar ... ... ... Respondent
...
CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI
For the Appellant : Mr. Pratiush Lala, Advocate For the Respondent : Mr. Ashutosh Pd. Joshi, Advocate ...
Order No. 06/dated 17.10.2025
Pursuant to the order dated 14.10.2025 both the parties have appeared physically.
2. This Court has interacted individually to both the appellant-wife and respondent-husband.
3. It is a case where Judgment passed by the learned trial court under Section 9 of the Hindu Marriage Act, 1955 in favour of the respondent-husband is under challenge. The purpose for calling the parties physically to interact to look into the possibility of compromise for reunion and for the aforesaid purpose the matter was also referred to the mediation in the Special Mediation-Drive 'For the Nation'.
4. The appellant-wife has stated in course of interaction that she has faced such a trauma living in the matrimonial house along with the respondent-husband, she is not in a position to lead her future life with the respondent-husband.
5. This Court considering the aforesaid fact is of the view that the possibility of settlement is not there. Hence the matter is to be heard on merit.
6. Admit
7. Let the trial court record be called for.
8. Post this matter immediately after receipt of the trial court record.
9. So far as expenditure incurred in the travelling of the appellant-wife, a sum of Rs.6,000/-, in cash, has been paid by the respondent-husband through his learned Counsel to the learned Counsel appearing for the appellant who has handed over the said amount to the appellant-wife.
(Sujit Narayan Prasad, J.)
(Arun Kumar Rai, J.) Dated 17th October, 2025 P.K.S./Suman
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