Madhusudan vs Radha
2025 Latest Caselaw 12319 MP

Madhya Pradesh High Court

Madhusudan vs Radha on 13 December, 2025

         NEUTRAL CITATION NO. 2025:MPHC-IND:36645




                                                                 1                              FA-44-2025
                              IN     THE       HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                    BEFORE LOK ADALAT
                                         HON'BLE SHRI JUSTICE BINOD KUMAR DWIVEDI
                                                              &
                                                   SHRI NITIN SINGH BHATI
                                                 ON THE 13th OF DECEMBER, 2025
                                                    FIRST APPEAL No. 44 of 2025
                                                            MADHUSUDAN
                                                               Versus
                                                              RADHA
                           Appearance:
                              Shri Sameer Verma, learned counsel for the appellant / Husband.
                              Shri R.S. Bais, learned counsel for the respondent / Wife.

                                                                     ORDER

Both the parties are present before the Lok Adalat and they have been identified by their counsel.

02. The present first appeal has been filed under Section 19 of the Family Court Act, 1984 against judgment and decree dated 31.11.2024

passed by the Ist Additional Principal Judge, Family Court, Indore in RCS HM/1155/2019, whereby the application filed under Section 13(1)(a)(b) of

the Hindu Marriage Act on the ground of cruelty and desertion has been dismissed.

03. Both the parties have jointly filed I.A. No.12584/2025, which is an application before the Lok Adalat for withdrawal of the appeal as they want to reside together.

04. Since the parties have settled their dispute amicably and are

NEUTRAL CITATION NO. 2025:MPHC-IND:36645

2 FA-44-2025 willing to reside together, I.A. No.12584/2025 stands allowed. As a consequence, First Appeal is dismissed as withdrawn.

No order as to costs.

                             (BINOD KUMAR DWIVEDI)                          (NITIN SINGH BHATI)
                                    MEMBER                                        MEMBER
                           Ravi