Madhya Pradesh High Court
Smt. Dr. Sujata vs Dr. Nitin Tiwari on 6 May, 2024
Author: Sheel Nagu
Bench: Sheel Nagu, Amar Nath Kesharwani
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SHEEL NAGU
&
HON'BLE SHRI JUSTICE AMAR NATH (KESHARWANI)
ON THE 6 th OF MAY, 2024
FIRST APPEAL No. 85 of 2023
BETWEEN:-
SMT. DR. SUJATA W/O DR NITIN TIWARI, AGED ABOUT
43 YEARS, OCCUPATION: HOUSEWIFE, R/O NEAR
SUBHASH WARD DEPOT HAMLAPUR, BETUL TEHSIL
AND DISTRICT- BETUL (M.P.)
.....APPELLANT
(BY SHRI SANJEEV TULI - ADVOCATE)
AND
DR. NITIN TIWARI S/O LATE ASHOK TIWARI, AGED
ABOUT 43 YEARS, R/O PAHADPURA JAITPURKALA
AGRA TEHSIL AND DISTRICT- AGRA, U.P. AT PRESENT
R/O DR. ASHOK TIWARI MEMORIAL CLINIC F 241
HARISHANKARPURAM NEAR CHINAW APARTMENT
GWALIOR (M.P.)
.....RESPONDENT
(BY SHRI SURESH AGRAWAL - ADVOCATE )
This appeal coming on for admission this day, Justice Sheel Nagu
passed the following:
ORDER
This appeal has been filed by appellant/ wife against the judgment and
decree dated 09.11.2022 passed by Principal Judge, Family Court, Betul in
R.C.S.H.M. NO.19/2019 whereby divorce petition filed by wife u/S.13 of
Hindu Marriage Act was dismissed while husband's application u/S.9 for
restitution of conjugal rights was allowed.
2. During pendency of this appeal, as per directions of this Court
mediation was held and by report dated 10.04.2024, parties have agreed to part
ways on certain terms and conditions as enumerated in the said report, which
are reproduced below in toto :
"----------------fopkjksijkUr mHk; i{k bl fu"d'kZ ij igqaps fd Hkfo"; esa ifr iRuh ds :i esa
nkEiR; thou dk fuoZgu djuk laHko ugha gS vr% mHk; i{k vkilh lgefr ls fuEufyf[kr 'krksZa
ij le>kSrk dj jgs gSA
mHk; i{k vkt fnukad 10-04-2024 ls 30 fnol ds Hkhrj cSrwy dqVqeCk U;k;ky; esa /kkjk 13
ch fgUnw fookg vf/kfu;e 1955 ds vUrZxr vkosnu izLrqr djsxsA ftldh 'krsZ fuEukuqlkj gksxhA
1- Jherh Mk- lqtkrk frokjh viuh ekrk ds lkFk cSrwy esa fuokl dj jgh gS ,oe~ Hkfo"; esa
Hkh muds lkFk gh fuokl djsxhA
2- dqekjh ,s'o;Z frokjh dk fiNys lkr o"kksZ ls f'k{kk nh{kk ,oe~ ikyu iks"k.k mudh ekrk
Jherh Mk- lqtkrk frokjh dj jgh gS ;|fi chp chp esa firk gksus ds ukrs Mk- fufru frokjh Hkh
migkj Lo:i viuh iq=h dks lg;ksx djrs jgs gSA bl le>kSrs ds vuqlkj Hkfo"; dh f'k{kk nh{kk
dk [kpZ] gkWLVy dk [kpZ] dksfpx dk [kpZ] v/;;u lkexzh] oL=] fookg bR;kfn dk [kpZ Mk-
fufru frokjh mBk;sxs ftl ij izR;FkhZ [kq'kh [kq'kh lger~ gSaA
3- dqekjh ,s'o;Z frokjh ls muds firk Mk- Jh fufru frokjh izfrekg ,d ckj cSrwy tkdj
fnu ds le; esa vf/kdre 6 ?k.Vksa rd fey ldsxs bl nkSjku vxj vihykFkhZ Mk- Jherh lqtkrk
frokjh mifLFkr jguk pkgs rks blesa izR;FkhZ dks vkifRr ugha gSA fdUrq vko';d ugha gS fd os gj
ckj mifLFkr jgsxh ghA
4- Jherh Mk- lqtkrk frokjh ekfld Hkj.k iks"k.k vFkok LFkk;h Hkj.k iks"k.k] L=h/ku vFkok
fdlh Hkh izdkj ds py ,oe~ vpy lEifRr dk nkok ugha djsxh fdUrq dqekjh ,s'o;Z frokjh ds iq=h
gksus ds ukrs vius firk Mk- fufru frokjh ij lHkh dkuwuh vf/kdkjh ,oe~ nkf;Ro ykxw gksxsA
5- Mk- fufru frokjh bl ckr ij Hkh lger~ gS fd os vkt ds ckn Mk- lqtkrk frokjh dh
futh ,oe~ O;olkf;d ftanxh ,oe~ fu.kZ;ksa esa fdlh Hkh rjg dk n[ky ugha nsxs ,oe~ blh rjg
Mk- lqtkrk Hkh Mk- fufru frokjh dh futh ,oe~ O;olkf;d ftanxh esa fdlh rjg dk n[ky ugh
nsxh ;|fi tc iq=h ds Hkfo"; dh ckr gksxh rks nksuks gh ,d ftEesnkj vfHkHkkod gksus ds ukrs [kqys
fnekx ls ml fo"k; ij okrkZ djsxsA "
3. In view of above, settlement having been arrived at between the parties
subject to compliance of certain conditions, learned counsel for appellant prays
for withdrawal of this appeal.
4. Accordingly, this appeal stands dismissed as withdrawn subject to
parties complying with the terms and conditions as enumerated above.
5. As an added precaution, it is directed that in case parties do not comply
with said conditions subject to which the settlement has been arrived at, then
the parties shall be free to revisit this court.
(SHEEL NAGU) (AMAR NATH (KESHARWANI))
JUDGE JUDGE
DV
Date: 2024.05.07 16:51:29 +05'30'
