Anil Sharma vs Smt. Savita
2024 Latest Caselaw 3021 MP

Madhya Pradesh High Court

Anil Sharma vs Smt. Savita on 1 February, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vijay Kumar Shukla

                                                               1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                      BEFORE
                                       HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                   CHIEF JUSTICE
                                                         &
                                     HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                ON THE 1 st OF FEBRUARY, 2024
                                                  FIRST APPEAL No. 1 of 2021

                           BETWEEN:-
                           ANIL SHARMA S/O RAMESHCHANDRA SHARMA, AGED
                           ABOUT 27 YEARS, OCCUPATION: PANDITAI R/O GRAM
                           JEPALI, TEHSIL BIAORA DISTRICT RAJGARH (MADHYA
                           PRADESH)

                                                                                             .....APPELLANT
                           (BY SHRI PIYUSH SHRIVASTAVA - ADVOCATE)

                           AND
                           SMT. SAVITA W/O ANIL SHARMA, AGED ABOUT 33
                           YEAR S , OCCUPATION: TEACHER R/O VISHWANATH
                           COLONY, BIAORA, DISTRICT RAJGARH (MADHYA
                           PRADESH)

                                                                                           .....RESPONDENT
                           (BY SHRI HARSHVARDHAN PATHAK - ADVOCATE)

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

This appeal has long checkered history. Various attempts were made by this Court in the hope that a settlement would arrive at between the parties.

2. By the order dated 21.12.2023, it was noted that the parties after due deliberations have arrived at a settlement. That the appellant- husband is willing to pay Rupees Twelve Lakhs to respondent - wife and Rupees Five Lakhs to

daughter - Jyoti who is 8 years old as one time settlement and permanent alimony. That the wife had agreed to accept the same. However, a month's time was sought for.

3. Today, the appellant's counsel has handed over a Demand Draft for a sum of Rupees Twelve Lakhs in the name of respondent - Savita Sharma and Rupees Five Lakhs in the name of daughter - Jyoti Sharma vide D.D. Nos. 016406 and 016408 respectively. The learned counsel for respondent has accepted the same. Both parties are present in the Court today. They have accepted the settlement. The payments have also been received by respondent - Wife.

4. As a result of the settlement being arrived at between the parties, the appeal is allowed. The judgment and decree dated 07.03.2019 passed by the learned Second Additional District Judge, Biaora, District Rajgarh in Case No. HMA 34-A of 2017 is set aside. The marriage solemnized between the appellant and respondent on 01.07.2014 is dissolved. Decree to be drawn accordingly.

                                 (RAVI MALIMATH)                              (VIJAY KUMAR SHUKLA)
                                   CHIEF JUSTICE                                      JUDGE
                           MSP