Madhya Pradesh High Court
Mayank Shukla vs Varsha Shukla on 9 August, 2021
Author: Prakash Shrivastava
FA. No. 2120/2019
-1-
The High Court of Madhya Pradesh
FA. No.2120/2019
(MAYANK SHUKLA Vs VARSHA SHUKLA)
Jabalpur, Dated: 09/08/2021
Shri Akshay Pawar, learned counsel for the
appellant.
Shri Sushil Kumar Sharma, learned counsel for the
respondent.
The appellant Mayank Shukla and the respondent
Varsha Shukla are also present in person and they have
been identified by their respective counsel.
This appeal was directed against the judgment dated
18.10.2019 passed by Additional District Judge Pawai,
District Panna dismissing the suit for divorce filed by the
appellant under Section 13 of the Hindu Marriage Act.
During the pendency of this appeal, the mediation
proceedings took place and the parties had arrived at the
settlement on 06.04.2021. The terms of the settlement as
recorded in the mediation proceedings passed as under:-
^^06-04-2021
vihykFkhZ e;ad 'kqDyk vius vf/koDrk Jh v{k; iokj
lfgr mifLFkrA
izR;FkhZ Jherh o"kkZ 'kqDyk vius vf/koDrk Jh vk'kh"k
pkSjfl;k lfgr mifLFkrA
mHk;i{kksa ls la;qDr ,oe~ i`Fkd i`Fkd :i ls ppkZ dh
xbZA i{kdkjksa ds e/; fuEufyf[kr 'krksZ ds vk/kkj ij le>kSrs dh
dk;Zokgh lEiUUk gqbZ %&
01- ;g fd vihykFkhZ Jh e;ad 'kqDyk viuh ifRu o"kkZ 'kqDyk
dks 14]00][email protected]& ¼vadu pkSng yk[k ek=½ :Ik;s dh jkf'k]
fMek.M Mªk¶V ds ek/;e ls ekuuh; mPp U;k;ky; ds le{k
vkxkeh frfFk dks vnk djsxk tks fd izR;FkhZ o"kkZ 'kqDyk ds uke
ij vknfjr gksxkA mDr fMek.M Mªk¶V rS;kj djkus gsrq tks pSd
bLrseky fd;k tk,xkA og pSd Øekad 002607] Hkkjrh; LVsV
cSad] 'kk[kk fctkoj] ftyk Nrjiqj] e0iz0 gSA
02- ;g fd vihykFkhZ Jh e;ad 'kqDyk dks izR;FkhZ Jherh o"kkZ
'kqDyk }kjk fookg ds nkSjku nh xbZ ,d lksus dh psu ftldk
otu nks rksyk ,oa ,d lksus dh vaxwBh otu vk/kk rksyk Hkh
izR;[email protected] Jherh o"kkZ 'kqDyk dks vkxkeh fnukad dks ekuuh;
mPPk U;k;ky; tcyiqj ds le{k okil nsxkA mDr nksuksa vkHkw"k.k
FA. No. 2120/2019
jlhn lfgr iznku fd, tkosaxsA
03- ;g fd mDr ysus nsu ds vykok vU; fdlh Hkh izdkj dk
ysu nsu nksuksa gh i{kdkjksa ds e/; ugha gS ,oa mijksDr le>kSrs
ds vknfjr gksus i'pkr dqN Hkh 'ks"k ugha jgsxkA izR;FkhZ Jherh
o"kkZ 'kqDyk mijksDr le>kSrs ds vykok Hkfo"; esa fdlh Hkh izdkj
dk dksbZ ysus&nsu dh ekax ugha djsxhA
04- ;g fd nksuksa gh i{kdkj ,d&nwljs ds fo:) U;k;ky;hu
izdj.kksa dks fcuk fdlh 'krZ okfil ys jgs gSaA U;k;ky; ds le{k
le>kSrk fu"ikfnr gksus ds i'pkr~ nksuksa gh i{kdkj leLr izdj.k
ds vxyh rkjh[k ij viuk&viuk izdj.k bl le>kSrs ds
ifjizs{; esa okfil ysaxsA
5- ;g fd nksuksa gh i{kdkj mijksDr le>kSrs dh leLr 'krksZ
ls lnk vkc) jgsxs ,oa dHkh Hkh ,d&nwljs ij fookg laca/kh dksbZ
izdj.k fdlh Hkh U;k;ky; esa is'k ugha djsaxsA
mijksDr 'krksZ ds vk/kkj ij e/;LFkrk ds iz;kl lQy
gq,A izdj.k vfxze dk;Zokgh gsrq ekuuh; mPp U;k;ky; dks
lknj izsf"krA
ehfM,'ku lQyA
vihykFkhZ ds gLrk{kj izR;FkhZ ds gLrk{kj
vihykFkhZ vf/koDrk izR;FkhZ vf/koDrk
¼lq'khyk flag½
ehfM,Vj^^
In view of the settlement so arrived at, the appellant
present in person has handed over the draft of Rs.14 lacs
drawn in the name of the respondent issued by State Bank
of India bearing No.425760. The appellant has also
handed over one golden chain weighing 2 Tola and one
golden ring weighing 1/2 Tola to the respondent in the
Court and the respondent has stated that in terms of the
settlement arrived at, these are the ornaments which she
had to receive.
In view of the aforesaid, the appellant has sought
permission to withdraw this appeal and both the parties
have sought liberty to file an appropriate application under
Section 13(B) of the Act before the Competent Court
seeking divorce by mutual consent and have prayed for a
direction to decide that application expeditiously.
The prayer is allowed.
FA. No. 2120/2019
The appeal is dismissed as withdrawn with the
liberty as prayed.
(Prakash Shrivastava) (Satyendra Kumar Singh)
Judge Judge
mohsin
Digitally signed by MOHAMMED
MOHSIN QURESHI
Date: 2021.08.11 12:27:12 +05'30'
