Rajendra @ Rajendra Thakur vs Urmila Devi
2026 Latest Caselaw 1894 Jhar

Jharkhand High Court

Rajendra @ Rajendra Thakur vs Urmila Devi on 13 March, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Sanjay Prasad

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 (Civil Appellate Jurisdiction)
                     F.A. No. 99 of 2025
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Rajendra @ Rajendra Thakur ..... Appellant/Plaintiff Versus Urmila Devi ..... Respondent/Defendant

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CORAM:HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Virendra Kumar, Advocate For the Respondent Mr. Santosh Kumar, Advocate

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05/13.03.2026 Although This case is listed under the heading "Mediation for the Nation Drive 2.0" to be referred for mediation, this Court has heard learned counsel for the parties in order to decide as to whether the present case is fit to be referred for Mediation or not.

3. It has been informed by learned counsel appearing for the appellant himself, i.e. the Husband, that the appellant-Husband has already solemnized second marriage and that too without getting divorce and two male children have taken birth from the wedlock.

4. Learned counsel for the respondent-wife has submitted that respondent-wife is having two daughters and one of them is married and the other is yet to be married.

It has been submitted by learned counsel for the respondent-wife that the appellant-husband has retired from the services of the Central Coal Fields Limited and he has been paid a handsome amount as post retiral benefits apart from the monthly pensionary benefits he is getting.

5. This Court, therefore, is of the view that this is not a case where there is any chance of settlement and as such, we are not inclined to refer this case for mediation, rather this Court considers it proper to decide the issue since there is no question of reunion in such a situation. The matter as such requires to be decided in terms of money for the purpose of sustenance of the respondent-wife and one daughter who is yet to be married.

6. Accordingly, both parties are directed to file affidavits showing their worth.

7. Learned counsel appearing for the appellant-Husband is directed to file an affidavit giving details of the post retiral benefits, which the appellant- Husband has been paid on superannuation including the pensionary benefits.

Learned counsel appearing for the appellant-Husband is also directed to furnish the details of Immovable property of the appellant-Husband purchased during his service career and even after his retirement.

8. The required affidavits are to be filed before the next date fixed in this case.

9. As prayed by both the parties, put up this case on 30.03.2026 under the appropriate Heading.

(Sujit Narayan Prasad, J.)

(Sanjay Prasad, J.) s.m.

Dated 13.03.2026