Pratish vs Sashanki
2021 Latest Caselaw 3203 MP

 HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                      F. A. No. 391 / 2019
                     PRATISH VS. SASHANKI
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INDORE, Dated : 12/07/2021
     Heard through video conferencing.
     Mr. Manish Vijayvargiya, learned counsel for the
appellant.
     Mrs. Sudha Shrivastava, learned counsel for the
respondent.

Heard on I.A.No. 2617/2021, which is an application u/S. 13-B of the Hindu Marriage Act, 1955 for grant of decree of divorce by mutual consent.

The present appeal is filed by appellant / husband Pratish challenging the judgment and decree dated 22/1/2019 passed in regular Civil Suit No. 99/2017 by the learned Principal Judge, Family Court, Dewas, whereby the Court has dismissed the petition u/S. 13(1)(1-a) of the Hindu Marriage Act filed by the appellant and the counter claim filed for the relief of restitution of conjugal rights on behalf of non-applicant / wife Shashanki, has been allowed.

During the pendency of this appeal, both the parties have arrived at an amicable settlement and have agreed to settle all their disputes in terms of the compromise mentioned in the application. They have also submitted their affidavits in support of their joint application.

In compliance of order dated 2/7/2021 passed by this Court, the factum of compromise has been duly verified by the O.S.D. / Registrar of this Court and a report has been submitted that both the parties have arrived at compromise HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

F. A. No. 391 / 2019 PRATISH VS. SASHANKI

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voluntarily, without any threat, inducement or coercion.

In view of the aforesaid, application I.A.No. 2617/2021 is allowed. A decree of divorce on the basis of mutual consent be passed in terms of the compromise, as follows : 2- ;g fd vkosnd o vukosnd dk fookg fnukad [email protected]@2016 dks nsokl uxj esa fgUnq /keZ o izFkk vuqlkj lEiUu gqvk FkkA vkosnd o vukosnd ekg vDVwcj rd lkFk jgs mDr vof/k ds nkSjku ,d nqljs ij vkjksi izR;kjksi yxkrs jgs rFkk nksuks ds e/; e/kqj laca/k ugh jgsA yxHkx ekg vDVqEcj 2016 ls vkosnd o vukosnd ,d nqljs ls i`Fkd fuokl dj jgs gSa rFkk vc nksuksa dk ifr&ifRu ds :i esa ,d nqljs ds LkkFk jguk laHko ugh jg x;k gSA

3- ;g fd nksuks i{kksa us vkilh lgefr ds vk/kkj ij ;g Hkh r; fd;k gSa fd vihykFkhZ ifr] izR;FkhZ dks LFkkbZ fuokZg HkRrk o Hkj.k iks"k.k ds :i esa 51]00][email protected]&v{kjh bDdkou yk[k :i;s vnk djsxkA mDRk jkf'k esa ls 50]00][email protected]& v{kjh ipkl yk[k :i;s 25&25 yk[k v{kjh iPphl&iPphl yk[k ds ICICI cSad ds nks Mh-Mh- dzekad 515948 ,oa 515949 fnukad 12-02- 2021 vihykFkhZ }kjk izR;FkhZ ds i{k esa cuk fn;s x;s gSa ftudh dh izfr izR;FkhZ }kjk izkIr dj yh xbZ gSA mDr vly Mh-Mh- izdj.k dh lquokbZ ds le; U;k;ky; ds le{k izR;FkhZ dks vnk dj nh tk;sxh rFkk 'ks"k jkf'k 1]00][email protected]& v{kjh ,d yk[k :i;s uxn :i esa ekuuh; U;k;ky; }kjk fMxzh ikfjr fd;s tkus ds i'pkr vihykFkhZ }kjk izR;FkhZ dks vnk dj nh tk;sxhA

4- ;g fd izR;FkhZ Hkfo"; esa Hkj.k iks"k.k] L=h/ku o vU; :i esa dksbZ jkf'k izkIr djus dh vf/kdkjh ugh jgsxh vksj u gh mDr laca/k esa fdlh U;k;ky; esa dksbZ dk;Zokgh lafLFkr djsxhA U;k;ky; dqVqEc U;k;ky; nsokl }kjk /kkjk 125 n-iz-la ds rgr izLrqr vkosnu ij fnukad [email protected]@2019 dks ikfjr vkns'k ftlds }kjk [email protected]& izfr ekg Hkj.k iks"k.k fn;s tkus ds laca/k esa vkns'k ikfjr fd;k x;k Fkk mDr vkns'k ds ikyu esa vihykFkhZ }kjk ekg tuojh 2021 rd dk Hkqxrku dj fn;k x;k gS dksbZ jkf'k 'ks"k ugh jgh gS rFkk ekg Qjojh 2021 ls vkns'k vuqlkj mDr jkf'k izR;FkhZ vihykFkhZ ls izkIr djus dh vf/kdkjh ugha jgsxh vkSj ugh Hkfo"; esa ekax djsxhA izR;FkhZ dks vihykFkhZ dh fdlh py ;k vpy laifRr esa dksbZ LoRo vf/kdkj ugh jgsxk vkSj ugh izR;FkhZ fdlh izdkj dh ekax djsxhA mHk; i{k vU;= fookg djus gsrq Lora= jgsxsaA

5- ;g fd nksuks i{k vkilh lgefr ds vk/kkj ij fookg foPNsn pkgrsa gS rFkk ;g vkosnu ekuuh; U;k;ky; ds le{k ln~Hkkouk iwoZd izLrqr dj jgs HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

F. A. No. 391 / 2019 PRATISH VS. SASHANKI

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gSa nksuks i{kksa ds e/; dkbZ nqjfHk laf/k ugha gSA

The compromise application shall be part of the decree. In view of the above, the present First Appeal stands disposed of.

Office is directed to prepare a decree in terms of the aforesaid compromise.

Certified copy, as per Rules.

                         (SUJOY PAUL)                                 (ANIL VERMA)
                           JUDGE                                        JUDGE
           KR



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Date: 2021.07.12 17:09:10 +05'30'