Smt. Vandana vs Naresh
2023 Latest Caselaw 2504 MP

                                                            1
                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                 AT INDORE
                                             BEFORE LOK ADALAT
                                HON'BLE SHRI JUSTICE PRAKASH CHANDRA GUPTA
                                                      &
                                           MADHUSUDAN DWIVEDI
                                             ON THE 11 th OF FEBRUARY, 2023
                                               FIRST APPEAL No. 228 of 2023

                          BETWEEN:-
                          SMT. VANDANA W/O PARESH PARMAR, AGED ABOUT
                          30  YEARS, OCCUPATION: HOUSE WIFE SHANKAR
                          VIHAR ABHINANDAN NAGAR C 4 SHANTI NIWAS
                          DISTRCT MANDSAUR AT PRESENT CHANDRASEKHAR
                          AGAD MARG, NAGDA DISTRICT UJJAIN (MADHYA
                          PRADESH)

                                                                                        .....APPELLANT
                          (BY SHRI DILIP SINGH PANWAR, ADVOCATE)

                          AND
                          NARESH S/O SHANTILAL PARMAR, AGED ABOUT 39
                          YE A R S , OCCUPATION: SERVICE SHANKAR VIHAR
                          ABHINANDAN NAGAR C 4 SHANTI NIWAS, DISTRICT
                          MANDSAUR (MADHYA PRADESH)

                                                                                      .....RESPONDENT
                          (BY SHRI KANTA SARAJ, ADVOCATE )

                                This appeal coming on for conciliation this day, JUSTICE PRAKASH
                          CHANDRA GUPTA passed the following:
                                                             ORDER

Appellant has filed this appeal against the impugned judgment and decree dated 30.07.2022 passed by learned Principal Judge, Family Court, District Mandsaur (M.P.) in H.M.A. Case No.126/2020.

In furtherance of the Court order dated 1/2/2023 the case is fixed before Lok Adalat.

Signature Not Verified Signed by: VARSHA SINGH Signing time: 2/14/2023 12:11:37 PM

Heard on I.A. No.1236/2023, an application filed by both the parties under Order 23(3) r/w Section 151 of the CPC.

Both the parties have submitted that the parties have settled their dispute amicably and wife want to live with her husband. Now, the parties have no grievance to each other.

It appears that both the parties have settled their dispute amicably without any pressure and influence, therefore, I.A. No.1236/2023 is allowed and following decree is passed :-

1. Appeal is allowed and judgment and decree dated 30.07.2022 passed by Principal Judge, Family Court, District Mandsaur (M.P.) in H.M.A. Case

No.126/2020 is set aside.

2. No order as to costs.

Let the decree be prepared accordingly. C.C. as per rules.

                               (J. PRAKASH CHANDRA GUPTA)                      (MADHUSUDAN DWIVEDI)
                                         MEMBER                                     MEMBER
                          VS




Signature Not Verified
Signed by: VARSHA SINGH
Signing time: 2/14/2023
12:11:37 PM