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Tarun Kaur vs Mahindra Pal Singh Butten
2021 Latest Caselaw 624 MP

Citation : 2021 Latest Caselaw 624 MP
Judgement Date : 10 March, 2021

Madhya Pradesh High Court
Tarun Kaur vs Mahindra Pal Singh Butten on 10 March, 2021
Author: Prakash Shrivastava
                                                                             1                                   FA-798-2013
                                            The High Court Of Madhya Pradesh
                                                        FA-798-2013
                                                          (TARUN KAUR Vs MAHINDRA PAL SINGH BUTTEN)

                                    11
                                    Jabalpur, Dated : 10-03-2021
                                          Shri Devashish Sakalkar, learned counsel for the appellant.
                                          Shri Vikash Mahavar, learned counsel for the respondent.

This appeal has been preferred against the judgment of the trial Court dated 10.09.2013, whereby an application under Section 13(1)(1-a)(1-b) of the Hindu Marriage Act was allowed and decree of divorce was passed.

This Court had referred the parties to mediation and a settlement has been arrived at in the mediation proceedings which took place on 23.02.2021. The mediation proceedings are extracted below:-

^^vihykFkhZ Jherh r:.k dkSj vius iq= rstohj flag lfgr mifLFkrA izR;FkhZ Jh egsUnz iky flag cqV~Vu mifLFkrA mijksDr izdj.k vkbZ0lh0,e0vkj0 ds rgr~ ehfM,'ku gsrw pf;ur fd;k x;k Fkk tks fd [email protected] ds :i esa iathc) gqvk ftlesa vkt fnukad 23-02-2021 dks nksuksa i{kdkjksa us mifLFkr gksdj vius fooknksa dk fujkdj.k fd;kA okn la{ksIr esa bl izdkj gS nksuksa i{kdkjksa dk fookg 03-02-1995 dks tcyiqj esa lEiUUk gqvk] mDr fookg ds i'pkr fnukad 14-10-2002 dks iq= jRu dh

izkfIr gq;h ftldk uke rstohj flag cqV~Vu j[kk x;k] ftldh orZeku vk;q 18 o"kZ gks pqdh gSA dkykarj esa nksuksa i{kdkjksa ds e/; nkEiR; thou esa vk;s fookn ds QyLo:i erHksn c<+us yxs vkSj og fookn U;k;ky; rd igqap x;s] ftlds QyLo:i izR;FkhZ egsUnz iky flag cqV~Vu us ,d izdj.k varxZr /kkjk 13 , fgUnw fookg vf/kfu;e fookn foPNsn gsrw ekuuh; f}rh; vfrfjDRk iz/kku U;k;k/kh'k dqVqEc U;k;ky; tcyiqj esa yxk;k tks fd flfoy okn Øekad 25, 2013 ds :i esa iathc) gqvk ftlesa fnukad 10-09-2013 dks ?kksf"kr vkns'k ds vuqlkj izR;FkhZ egsUnz iky flag cqV~Vu dks fookg foPNsn dh fMØh iznku dj nh x;h ftlds fo:) vihykFkhZ r:.k dkSj us ekuuh; mPPk U;k;ky; esa vihy izLrqr dh tks fd izFke vihy [email protected] ds :i esa iathc) gqbZA vkt fnukad 23-02-2021 dks nksuks i{kdkjksa us fuEu fyf[kr fcUnqvksa ij lgefr cukrs gq;s vius fooknksa dk fuiVkjk fd;kA 1 izR;FkhZ vius iq= rstohj flag cqV~Vu dks vkt fnukad ls lkr Ok"kZ rd ;k iq= ds i<+kbZ rd izfrekg :i;sa [email protected]&¼lkr gtkj nks lkS ipkl :i;s½ vius Signature Not Verified SAN

csVs ds cSad [kkrs esa MkysxsA Digitally signed by SATEESH KUMAR SEN Date: 2021.03.12 10:26:32 IST 2 FA-798-2013 2 iq= rstohj pwafd 18 o"kZ ls vf/kd ds gks x;s gS blfy;s og vius firk ds izfr nkf;Ro dk fuokZg djsxssA lkFk rstohj flag th ekrk ;k firk ftlds ikl Hkh jguk pkgs jg ldrs gS vihykFkhZ ;k izR;FkhZ dks blesa dksbZ vkifRr ugh gksxhA 3 vihykFkhZ viuk izdj.k okfil ysus gsrq rS;kj] vihykFkhZ dks Li"V :i ls crk fn;k x;k gS fd muds mDr izFke vihy [email protected] okfil ysrs gh fupyh vnkyr }kjk ikfjr dh xbZ fookg foPNsn dh fMØh Lohdkj gks tk;sxh vFkkZr nksuksa ds e/;

nkEiR; thou foPNsfnr gks tkosxkA 4- dafMdk 1 esa of.kZr :i;sa [email protected]&¼lkr gtkj nks lkS ipkl :i;s½ izfrekg ds vykok izR;FkhZ }kjk dksbZ Hkh jkf'k iq= ;k vihykFkhZ dks ns; ugha gksxhA mijksDr 'krsZ leLr i{kdkjksa dks i<+dj lqukbZ xbZ i{kdkjksa us viuh igpku gsrw vius vius vk/kkj dkMZ dh Nk;kizfr izLrqr dh] vihykFkhZ r:.k dkSj us viuk vk/kkj dkMZ izLrqr fd;k ftlesa vk/kkj dkMZ Øekad 582054453512 ,oe~ tUefrfFk 14-12-1974 vaafdr gS izR;FkhZ us viuk vk/kkj dkMZ izLrqr fd;k ftlesa vk/kkj dkMZ Øekad 219971508796 vafdr gS iq= rstohj flag cqV~Vu us viuk vk/kkj dkMZ izLrqr fd;k ftlesa vk/kkj dkMZ Øekad 612001472843 vafdr gSA izdj.k vfxze dk;Zokgh gsrw ekuuh; mPPk U;k;ky; dks lknj izsf"kr fd;k tkrk gSA^^

Learned counsel for the respondent has assured that the respondent will make regular payment in terms of the above settlement to the son of the appellant Tejveer Singh.

In view of the above settlement, learned counsel for the appellant seeks permission to withdraw this appeal.

The prayer is allowed.

Accordingly, the appeal is dismissed as withdrawn.

                                         (PRAKASH SHRIVASTAVA)                                        (VIRENDER SINGH)
                                                JUDGE                                                         JUDGE


                                    ss




Signature Not Verified
  SAN




Digitally signed by SATEESH KUMAR
SEN
Date: 2021.03.12 10:26:32 IST
 

 
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