Smt. Jyoti Mahobiya (Gonde) vs Vijyendra Kumar Gonde
2023 Latest Caselaw 7155 MP

                                                           1
                          IN    THE       HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                    BEFORE
                                      HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                 CHIEF JUSTICE
                                                       &
                                      HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                ON THE 2 nd OF MAY, 2023
                                              FIRST APPEAL No. 287 of 2020

                         BETWEEN:-
                         SMT. JYOTI MAHOBIYA (GONDE) W/O VIJYENDRA
                         KUMAR GONDE D/O LATE SHRI SHIVPAL MAHOBIYA
                         OCCUPATION: GOVT. SERVICE H.N. 218 OLD D. ASOKA
                         GARDEN BHOPAL PER. ADD. 34 PATWARI HALKA No. 32
                         VILL. PADAR BUJURG TEH. GHODA DONGRI DIST.
                         BETUL OFFICE ADD. P.H.E. DEPT. BLOCK BHOPAL NEAR
                         MATA MANDIR, BHOPAL (MADHYA PRADESH)

                                                                                       .....APPELLANT
                         (BY SHRI TARUN SENGAR - ADVOCATE)

                         AND
                         VIJYENDRA KUMAR GONDE S/O SHRI VAMAN GONDE
                         H.N. H.I.G.-33 PURVANCHAL PHASE II KHAJURI KALAN
                         BHOPAL OFFICE ADD. WORKING AS BRANCH
                         MANAGER BANK OF BARODA BRANCH GANJ BASODA
                         ADD. SUBHASH CHOWK NEAR RAILWAY STATION
                         DIST. VIDISHA REG. OFFICE ADD. 202 M.P. NAGAR
                         ZONE 1 MAHARANA PRATAP NAGAR, BHOPAL
                         (MADHYA PRADESH)

                                                                                     .....RESPONDENT
                         (BY SHRI SHAFIQULLAH - ADVOCATE)

                               This appeal coming on for admission this day, the Court passed the
                         following:
                                                            ORDER

I.A. No.477 of 2023 is a joint application filed by the appellant and the respondent and signed by them and their respective counsels. They have stated Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 5/3/2023 11:07:59 AM

therein that there has been a mutual settlement of the dispute between them and the respondent shall pay a permanent alimony of Rs.12,50,000/- to the appellant in various forms as narrated in para (C) of the application.

In view of the settlement arrived at between the parties, it is pleaded that the appeal be dismissed.

As a consequence of the application filed, the appeal is disposed off in the following terms :

"The judgment and decree dated 10.01.2020 passed by the Family Court, Bhopal in R.C.S. No.1412-A of 2017 in granting dissolution of marriage between the appellant and the respondent is upheld subject to the terms of

compromise entered into between the parties dated 29.09.2022 and as narrated in the joint application filed before this Court."

The appeal is accordingly disposed off. Registry to draw a decree accordingly.

                                 (RAVI MALIMATH)                                        (VISHAL MISHRA)
                                   CHIEF JUSTICE                                             JUDGE
                         vinod




Signature Not Verified
Signed by: VINOD
VISHWAKARMA
Signing time: 5/3/2023
11:07:59 AM