Rajeev Shrivastava vs Smt. Abha Shrivastava
2023 Latest Caselaw 516 MP

                                                            1
                            IN THE HIGH COURT OF MADHYA PRADESH
                                         AT JABALPUR
                                                   BEFORE
                                      HON'BLE SHRI JUSTICE SUJOY PAUL
                                                      &
                                HON'BLE SHRI JUSTICE AMAR NATH (KESHARWANI)
                                              ON THE 9 th OF JANUARY, 2023
                                               FIRST APPEAL No. 649 of 2021

                         BETWEEN:-
                         RAJEEV SHRIVASTAV S/O SHRI MAHESH KUMAR
                         SHRIVASTAV, AGED ABOUT 45 YEARS, HOUSE NO. B-62,
                         VAISHNO PARISAR, BAGH SEVANIYA, BHOPAL
                         (MADHYA PRADESH)

                                                                                          .....APPELLANT
                         (BY SHRI NAVNEET DUBEY - ADVOCATE ALONG WITH APPELLANT)

                         AND
                         SMT. ABHA SHRIVASTAV W/O RAJEEV SHRIVASTAV,
                         AGED ABOUT 38 YEARS, VILLAGE TUUMDA, SAIKHEDA,
                         TEHSIL GADARWARA, DISTT. NARSINGHPUR (MADHYA
                         PRADESH)

                                                                                      .....RESPONDENTS
                         (BY SHRI SAKET MALIK - ADVOCATE WITH RESPONDENT )

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

                         passed the following:
                                                             ORDER

I.A. No.14960/2022 filed under Order 23 Rule 3 of the Code of Civil Procedure is taken up.

In the previous part of the day, this Court directed the parties to remain present before learned Registrar (Judicial) for verification of the compromise. In turn, parties appeared before the said Registrar.

The Registrar submitted his report dated 09/01/2023 and found that the Signature Not Verified Signed by: MANJU Signing time:

1/10/2023 10:50:10 AM

parties voluntarily and without there being any undue influence or pressure, entered into a compromise.

Considering the aforesaid, joint prayer is allowed. Parties entered into the settlement on following terms :-

"That, marriage of both the parties solemnized on 1402/2009 is declared as dissolved from the date of judgment and Decree. The appellant has paid an amount of Rs,5,00,000/- (Rupees Five Lac Only) through D.D. No.278497 dated 24/11/2022 drawn on Bank of Baroda Branch Saket Nagar, Bhopal to respondent for permanent alimony and also returned all ornaments."

Considering the aforesaid, First Appeal is allowed in terms of settlement.

The Registry shall draw decree in terms of the said settlement. The First Appeal stands disposed off.

                           (SUJOY PAUL)                                   (AMAR NATH (KESHARWANI))
                              JUDGE                                                JUDGE
                         manju




Signature Not Verified
Signed by: MANJU
Signing time:
1/10/2023 10:50:10 AM