Jharkhand High Court
Purnima Kumari vs Vivek Kumar on 15 September, 2025
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
2025:JHHC:28110-DB
THE HIGH COURT OF JHARKHAND AT RANCHI
F.A. No.42 of 2025
Purnima Kumari, aged about 23 years, wife of Vivek Kumar,
daughter of Radheshyam Mandal, resident of Vill.-Kulsud P.O. &
P.S.- Silli and Dist.-Ranchi, Jharkhand
... Appellant
Versus
Vivek Kumar, son of late Rajesh Kumar Mandal, resident of Vill.-
Bandhdih, Jaina More, P.O.-Bandhdih, P.S.-Jaridih, Dist.-Bokaro,
Jharkhand ... Respondent
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Coram:HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
HON'BLE MR. JUSTICE ARUN KUMAR RAI
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For the Appellant : Ms. Kehkashan Afsheen, Advocate
For the Respondent : Mr. Sahil, Advocate
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Order No.05/Dated- 15.09.2025
1. This appeal is filed under Section 19(1) of the Family Courts
Act, 1984.
2. This appeal is preferred by the appellant-wife only to the
extent of the quantum of alimony.
3. The matter was sent for mediation to the JHALSA as per the
order dated 11.07.2025. The mediation report dated
11.09.2025 is available on record at flag 'X'.
4. We have gone through the aforesaid report and found that the
parties have settled their dispute on the following terms and
conditions:-
(i) That both the parties are ready to compromised their
case and husband/opposite party is ready and willing to
pay total amount of Rs.15,00,000/- (Fifteen Lakhs
only) to the wife/first party. Mode of payment is given
below:-
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(a) First installment of Rs.7,00,000/- (Seven Lakhs
only) will be paid on 15/09/2025 through Demand
Draft.
(b) 2nd installment/final installment of Rs.8,00,000/-
(Eight Lakhs) shall be paid on 09.10.2025 through
Demand Draft before Hon'ble High Court in Cr.
Rev. 1009/2024 pending before High Court.
(c) That Opposite Party/husband shall return back all
the articles/belongings to the first party/wife as per
the list attached with this terms and conditions on
16/09/2025 and wife will receive the same after
verifying the articles.
(ii) That both the parties shall withdraw their respective
cases before 09.10.2025. Details are given below:-
(a) C.P. Case No. 8484/2022 pending before S.D.J.M.,
at Ranchi.
(b) O.M. Case No. 262/2022 pending before Addl.
Principal Judge, Ranchi.
(iii) That after the said agreement both the parties will lead
their life peacefully and uninterruptedly and both the
parties will not claim or counter claim against each
other.
(iv) That both the parties have put their respective signature
in presence of guardian/Advocate without any fear,
fraud and with free will.
5. The parties have settled their dispute with respect to the
quantum of alimony, which has been agreed in between the
parties by enhancing it from Rs.3 Lacs to Rs.15 Lacs which is
to be given in two installments. First installment of
Rs.7,00,000/- has been agreed to be paid by the husband on
15.09.2025 through demand draft.
6. Mr. Sahil, learned counsel appearing for the respondent has
come with the said demand draft of Rs.7,00,000/- (Rupees
2025:JHHC:28110-DB
Seven Lacs) bearing no. 245927 dated 12.09.2025. The rest
of the amount has been agreed to be paid on or before 09th
October, 2025.
7. Learned counsel for the parties, in view of the aforesaid
settlement, having been arrived at, has submitted that the
instant appeal may be disposed of.
8. We after having heard the learned counsel for the parties and
going through the terms and conditions of settlement is
modifying the judgment dated 24th May, 2023, particularly at
paragraph-13 thereof, whereby and whereunder the one time
permanent alimony has been granted in favour of the
appellant-wife to the tune of Rs.3,00,000/- (Rupees Three
Lacs) which is being modified to be enhanced to the tune of
Rs.15,00,000/- (Rupees Fifteen Lacs).
9. The first installment of Rs.7,00,000/- (Rupees Seven Lacs) is
being paid today and the rest of the amount has been agreed
to be paid on or before 09th October, 2025.
10. The judgment dated 24th May, 2023 is modified to the extent
as referred hereinabove.
11. The learned counsel appearing for the appellant-wife has
received the demand draft by furnishing the acknowledgment
receipt thereof, having been kept with the learned counsel for
the respondent-husband and let the copy of the
acknowledgment receipt be kept on record hereinabove.
12. Accordingly, the instant appeal stands disposed of.
(Sujit Narayan Prasad, J.)
(Arun Kumar Rai, J.)
Dated: 15th September, 2025
Rajnish/R.K.
