Vijay Kumar Parik vs Smt. Kumud Parik
2022 Latest Caselaw 13790 MP

                                                             1
                                IN THE HIGH COURT OF MADHYA PRADESH
                                             AT GWALIOR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                   CHIEF JUSTICE
                                                         &
                                        HON'BLE SHRI JUSTICE ANAND PATHAK
                                              ON THE 18 th OF OCTOBER, 2022
                                               FIRST APPEAL No. 1280 of 2019

                           BETWEEN:-
                           VIJAY KUMAR PARIK S/O SHRI RAM RAKSHPAL
                           SHARMA, AGED ABOUT 65 YEARS, OCCUPATION:
                           RETIRED, RESIDING AT HOUSE OF VIDYA DEVI
                           KAURAV, FORMER CORPORATOR, PINTO PARK,
                           MORAR, GWALIOR (MADHYA PRADESH)

                                                                                         .....APPELLANT
                           (BY SHRI JAI PRAKASH SAXENA - ADVOCATE)

                           AND
                           SMT. KUMUD PARIK W/O SHRI VIJAY KUMAR PARIK,
                           AGED   ABOUT   58   YEARS, OCCUPATION: GOVT.
                           TEACHER R/O 32-A, FIRST PHASE, INSIDE MADHAV
                           MURTI, SHATABDI PURAM, BHIND ROAD, GWALIOR
                           (MADHYA PRADESH)

                                                                                       .....RESPONDENT
                           (BY SHRI MADHU SUDAN SHRIVASTAVA - ADVOCATE )

                                 This appeal coming on for orders this day, Hon'ble Shri Justice Ravi
                           Malimath, Chief Justice passed the following:
                                                              ORDER

This appeal is filed against the judgment and decree dated 08.05.2019 passed by the Additional Principal Judge, Family Court, Gwalior in Case No.189-A of 2014 (HMA), whereby the petition filed by the appellant/husband for divorce has been dismissed.

Signature Not Verified The mediation report is on record. It is signed by both parties and their Signed by: CHRISTOPHER PHILIP Signing time: 10/18/2022 4:06:07 PM

respective counsels. It is stated in the mediation report that both the parties have settled their dispute on the terms and conditions as mentioned therein.

Learned counsels submit that this appeal can be disposed off in terms of the mediation report.

In view of the submission made, the appeal is disposed off in terms of the mediation report dated 12.10.2022. The judgment and decree dated 08.05.2019 passed by the Additional Principal Judge, Family Court, Gwalior in Case No.189-A of 2014 (HMA) is accordingly modified.

A decree be drawn up accordingly.

                                (RAVI MALIMATH)                                          (ANAND PATHAK)
                                  CHIEF JUSTICE                                              JUDGE
                           C




Signature Not Verified
Signed by: CHRISTOPHER
PHILIP
Signing time: 10/18/2022
4:06:07 PM