Ramesh @ Rameshchandra vs Smt. Pushpa
2022 Latest Caselaw 7235 MP

              IN THE HIGH COURT OF MADHYA PRADESH
                            AT INDORE
                                                 BEFORE
                           HON'BLE SHRI JUSTICE VIVEK RUSIA
                                                      &
                HON'BLE SHRI JUSTICE AMAR NATH (KESHARWANI)

                                    ON THE 12th OF MAY, 2022

                            FIRST APPEAL No. 919 of 2021

Between:-
RAMESH @ RAMESHCHANDRA S/O SHRI
RAMAVATAR, AGED ABOUT 62 YEARS,
OCCUPATION: RETIRED
R/O USHA PATHAK JAIL ROAD
(MADHYA PRADESH)
                                                                                     .....APPELLANT


(BY SHRI SHYAMLAL PATIDAR, ADVOCATE)

AND

SMT. PUSHPA W/O SHRI RAMESH @
RAMESHCHANDRA VERMA, AGED ABOUT
42 YEARS, OCCUPATION: SILAI 6 DEV
NAGAR NEW PALASIYA JAIN DIWAKAR
SCHOOL KE PICHE INDORE AT PRESENT
512 VINOBA NAGAR (MADHYA PRADESH)
                                                                                  .....RESPONDENT
(BY SHRI TARUN KUSHWAH, ADVOCATE )
-------------------------------------------------------------------------------------------------------------
           This appeal is coming on for orders on mediation report this day,
  JUSTICE VIVEK RUSIA passed the following:



                                                 ORDER

This present appeal is filed against the judgment dated 27.11.2021 passed by the Family Court, Indore under Section 9 of the Hindu Marriage Act in favour of the respondent/wife.

During the pendency of this appeal, the case was referred to the Mediator in order to settle the dispute between the parties amicably. In the mediation proceedings conducted by the Mediator Smt. Aarti Sharma on 28.04.2022, settlement has been arrived at and parties have entered into compromise on the following terms and conditions which are reproduced hereunder:

" 1- mHk;i{k vkilh lgefr ls fookg foPNsn gsrq lger gq, gS tks

mHk;i{k dqVqEc U;k;ky; ds le{k 13 ch HMA ds rgr izdj.k is'k dj fookg

foPNsn djokus gsrq lger gSA

2- mHk;i{k ds fookg i'pkr 2 larku iq=h dksey mez 21 o"kZ ,oa iq=

r:.k mez 19 gS tks bl dk;kZokgh ds i'pkr~ firk ds lkFk gh jgsaxs] tks fd

orZeku esa o"kZ 2012 ls yxkrkj firk ds laj{k.k esa gh jgs gSA muds

ikyu&iks"k.k] f'k{kk] fookg vkfn dk [kpZ muds firk jes'kpanz oekZ ogu

djsaxsA bles mudh ekrk Jhefr iq"ik oekZ dks dksbZ vkifRr ugh jgsxh ,oa uk

gh budks dksbZ [kpkZ ogu djuk gksxkA

3- nksuks cPps viuh ekrk ls feyus ds fy, 3 ekg esa ,d ckj muds

fuokl LFkku 512 fryd uxj] xyh ua 3 bUnkSj ij feyus tk,saxsA

4- vihykFkhZ jes'kpanz oekZ dk cpr [kkrk dzekad 30262868883

Hkkjrh; LVsV cSad 'kk[kk fot;uxj bankSj vkbZ-,Q-lh dksM ,l-ch-vkbZ-,u

0004206 ls fu;fer :i ls gj ekg [email protected]& :- ¼ikap gtkj :- izfrekg½ lh/ks ,dkmaV ls dkVdj izR;FkhZ Jhefr iq"ik oekZ ds cpr [kkrk dzekad

02580110023235 ;wdks cSad 'kk[kk U;w iykfl;k bUnkSj vkbZ-,Q-lh dksM

;wlhch, 0000258 ds ,dkamV esa fu;fer :i ls vihykFkhZ jes'kpanz oekZ }kjk

muds ¼iq"ik ds½ [kkrs es VªkalQj gksrk jgsxkA

5- mHk;i{k ds chp ,d vU; izdj.k ?kjsyw fgalk vf/kfu;e ds rgr

izdj.k dzekad [email protected] ekuuh; Lokrh dkS'ky esMe U;kf;d eftLVªsV izFke

Js.kh bUnkSj ¼e-iz-½ ds U;k;ky; esa dksVZ :e dzekad [email protected] esa yafcr gS

ftldh vkxkeh is'kh fnukad 16-05-2022 dks fu;r gSA izR;FkhZ Jherh iq"ik

oekZ mDRk okn ?kjsyw fgalk izdj.k dzekad [email protected] okil ysus gsrq lger

gSA

6- ;g fd blds i'pkr nksuks gh i{kksa ds chp mDr fookg foPNsn

gksus ds i'pkr nksuksa i{kksa ds e/; r; gq, ekfld Hkj.k&iks"k.k :- [email protected]&

ds vykok vU; dksVZ ysu&nsu Hkfo"; esa ckdh ugha jgsxkA

7- mHk;i{k ,d nwljs dh py&vpy laifRr esa gd dk nkok ugh

djsaxsA

8- ;g le>kSrk fcuk fdlh ncko ds Lora= lgefr ls fd;k x;kA

9- ;g fd izFke vihy dzekad [email protected] vihykFkhZ jes'kpanz oekZ

okil ys ysaxsA

10- mHk;i{k mijksDRk 'krksZ ls vkc) jgsxsA

11- 'krsZ iwjh ugh gksus ij u;k okn yk ldssaxsA

12- mHk;i{k mfpr dk;Zokgh gsrq fu;r frfFk ij ekuuh; U;k;ky;

ds le{k mifLFkr gksA

13- mHk;i{k dks lqgyukesa dh gLRkk{kfjr izfrfyfi iznku dh xbZA "

On the basis of the aforesaid compromise, the appellant is seeking permission to withdraw this appeal with liberty to file an application for divorce under Section 13(B) of the Hindu Marriage Act before the Family Court to get a decree of divorce by way of mutual consent.

However, parties are free to settle / modify any of the aforesaid terms and conditions before the Court below.

Appeal is hereby dismissed as withdrawn.

Record of the Court below be sent back immediately.

         (VIVEK RUSIA)                             (AMAR NATH (KESHARWANI))
            JUDGE                                        JUDGE

 vidya

SREEVIDYA
2022.05.13
12:00:09
+05'30'