Smt. Urmila Tiwari vs Dashrath Prasad Tiwari
2024 Latest Caselaw 13694 MP

Madhya Pradesh High Court

Smt. Urmila Tiwari vs Dashrath Prasad Tiwari on 10 May, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

                                                            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 10 th OF MAY, 2024
                                               FIRST APPEAL No. 831 of 2010

                          BETWEEN:-
                          SMT. URMILA TIWARI, W/O SHRI D. P. TIWARI,
                          RESIDENT OF BELHA, DISTRICT REWA (M.P.),
                          PRESENTLY RESIDING NEAR TIKURAIYA TOLA
                          GAUTAM DAIRY, TEHSIL RAGHURAJNAGAR, DISTRICT
                          SATNA (MADHYA PRADESH)

                                                                                        .....APPELLANT
                          (BY SHRI UDAY RAJ MISHRA - ADVOCATE AND OTHERS - ABSENT)

                          AND
                          DASHRATH PRASAD TIWARI, S/O SHRI J.P. TIWARI,
                          AGED ABOUT 48 YEARS, R/O VILLAGE PARKHUDI,
                          POLICE STATION AND TEHSIL RAMPUR BAGHELAN,
                          DISTRICT SATNA (MADHYA PRADESH)

                                                                                      .....RESPONDENT
                          (BY SHRI P.N. MISHRA - ADVOCATE AND OTHERS - ABSENT)

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

None appears for the appellant nor any representation is made. This appeal is filed against the judgment and decree passed by the trial court granting divorce to the respondent. During the course of this appeal, by the order dated 07.11.2023, the matter was referred for mediation. The mediation report has been filed. It is stated therein that the parties did not

appear in spite of granting number of opportunities.

Having considered the material that the parties have been living separate at least since the date of the decree of divorce being passed in the year 2010, the appellant may not be interested to prosecute this appeal further after such a long lapse of time. Hence, the appeal is dismissed.

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