Champa Kachhap vs Chintamani Kumari
2026 Latest Caselaw 879 Jhar

Jharkhand High Court

Champa Kachhap vs Chintamani Kumari on 9 February, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
           F.A. No. 185 of 2025
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Champa Kachhap ... ... ... Appellant

Versus Chintamani Kumari ... ... ... 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 :Mr. Abdul Kalam Rashidi, Advocate For the State :Ms. Kismati Minj, Advocate

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Order No. 06/Dated 09th February, 2026

1. Reference may be made to the order dated 12.12.2025, by virtue of which the appellant-husband was directed to make a payment of Rs. 15,000/- by way of Demand Draft in the name of the respondent-wife.

2. The respondent-wife has appeared through her counsel, Ms. Kismati Minj, who has submitted that she will furnish the account number of the respondent-wife so that the amount of Rs. 15,000/- may be deposited into her account.

3. Let the account number of the respondent-wife be disclosed to Mr. Rashidi, learned counsel appearing for the appellant- husband.

4. Both parties have agreed to settle their issue and have accordingly submitted that the matter be referred to the "Mediation for the Nation Drive 2.0" for the purpose of mediation.

5. With the consent of the parties, let this matter be referred to JHALSA, Ranchi, for mediation by appointing a mediator, as both the parties have agreed to appear before the mediator on 18th February, 2026 at 11:00 A.M.

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6. Let this matter be listed on 27th February, 2026 along with the mediation report.

7. Let a copy of this order be sent forthwith to the learned Member Secretary, JHALSA, Ranchi for the needful.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.)

09.02.2026 Umesh/Abhishek

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