Smt Poorwa vs Madhur Samaiya
2022 Latest Caselaw 14248 MP

                                                                       1
                                                 IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT JABALPUR
                                                                    BEFORE
                                                       HON'BLE SHRI JUSTICE SUJOY PAUL
                                                                       &
                                                 HON'BLE SHRI JUSTICE PRAKASH CHANDRA GUPTA
                                                             ON THE 3rd OF NOVEMBER, 2022

                                                         FIRST APPEAL No. 1873 of 2018

                                             BETWEEN:-
                                             SMT POORWA W/O MADHUR SAMAIYA D/O
                                             LATE RAKESH JAIN, AGED ABOUT 32 YEARS,
                                             OCCUPATION: HOUSE WIFE R/O. NEHRU WARD
                                             PIPARIYA   TEH.    PIPARIYA,   DISTRICT
                                             HOSHANGBAD (MADHYA PRADESH)

                                                                                                    .....APPELLANT
                                             (BY SHRI S.K. SHARMA, ADVOCATE )

                                             AND
                                             MADHUR SAMAIYA S/O MOHAN LAL SAMAIYA,
                                             AGED ABOUT 37 YEARS, OCCUPATION-NOT
                                             KNOWN, R/O. MADHUR EMPORIYAM NEAR
                                             MAHAVEER PYAU, KATRA BAZAR, LALITPUR
                                             (UTTAR PRADESH)

                                                                                                  .....RESPONDENT
                                             (BY SHRI VIMAL KUMAR JAIN, ADVOCATE )

                                           This appeal coming on for hearing this day, JUSTICE SUJOY PAUL

                                     passed the following:
                                                                        ORDER

I.A. No.12600/2022 filed under Section 13B of the Hindu Marriage Act is taken up.

Learned counsel for the parties jointly urged that in furtherance of this Court order, the Registrar (Judicial-I) has verified the factum and genuineness Signature Not Verified SAN of compromise by note-sheet dated 02.11.2022. Digitally signed by RASHMI TIKARAM CHIKANE Learned counsel for the parties submitted that the condition of settlement Date: 2022.11.03 17:15:16 IST

is also complied with and therefore, the decree of divorce in terms of Section 13B of aforesaid Act may be granted.

The joint prayer and I.A. No.12600/2022 is allowed. The judgment dated 18.07.2018 passed in H.M. case No.02/2016 is set aside. The decree of divorce by mutual consent is granted. The Registry shall prepare the decree.

The appeal is disposed of.

                                          (SUJOY PAUL)                             (PRAKASH CHANDRA GUPTA)
                                             JUDGE                                          JUDGE
                                     RC




Signature Not Verified
  SAN

Digitally signed by RASHMI TIKARAM CHIKANE Date: 2022.11.03 17:15:16 IST