Ramlakhan Bhardwaj vs Smt . Neelam Bhardwaj
2023 Latest Caselaw 9196 MP

                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                    BEFORE
                                       HON'BLE SHRI JUSTICE SHEEL NAGU
                                                       &
                                 HON'BLE SHRI JUSTICE AVANINDRA KUMAR SINGH
                                                ON THE 20 th OF JUNE, 2023
                                              FIRST APPEAL No. 1263 of 2018

                          BETWEEN:-
                          RAMLAKHAN BHARDWAJ S/O LATE BALDEEP
                          BHARDWAJ, AGED ABOUT 53 YEARS, SUPER F 1055 M P
                          E B COLONY SARNNI THE. GHODADONGRI (MADHYA
                          PRADESH)

                                                                                        .....APPELLANT
                          (BY SHRI SHRI DhIRYAKANT DUBEY - ADVOCATE)

                          AND
                          SMT . NEELAM BHARDWAJ W/O RAMLAKHAN
                          BHARDWAJ, AGED ABOUT 36 YEARS, C/O K,P,S VERAM
                          H.NO. 112 PARSHAVDHAAM NEAR INDIAN OIL DEPOT
                          BHAANPUR THE. HUZUR (MADHYA PRADESH)

                                                                                      .....RESPONDENT
                          (BY MS. SONALI SHRIVASTAVA - RESPONDENT)

                                Th is appeal coming on for admission this day, JUSTICE SHEEL

                          NAGU passed the following:
                                                             ORDER

This appeal is preferred by appellant-husband assailing judgment and decree dated 09.03.2018 passed by Principal Judge, Family Court, Betul in Civil Suit No.210-A/2017 dismissing the suit filed by appellant-husband u/S 13 of the Hindu Marriage Act, 1955 for dissolution of marriage.

2. During the pendency of this case, possibility of settlement through mediation was explored. The Mediator submitted report on 16.01.2020 Signature Not Verified Signed by: YOGESH KUMAR SHIRVASTAVA Signing time: 6/22/2023 6:21:09 PM

declaring the mediation to be successful. The rival parties have agreed to cohabit on certain terms and conditions contained in mediation report dated 16.01.2020.

3. This Court has no manner of doubt that the aforesaid terms and conditions shall be kept in mind and complied with by both the parties.

4. In view above settlement, present appeal is sought and is permitted to be withdrawn. Consequently, the appeal stands dismissed as withdrawn.

                               (SHEEL NAGU)                               (AVANINDRA KUMAR SINGH)
                                   JUDGE                                           JUDGE
                          YS




Signature Not Verified
Signed by: YOGESH KUMAR
SHIRVASTAVA
Signing time: 6/22/2023
6:21:09 PM