Madhya Pradesh High Court
Smt. Neeta vs Jitendra on 20 January, 2025
Author: Vivek Rusia
Bench: Vivek Rusia
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1
F.A.No.968 of 2018
IN THE HIGH COURT OF MADHYA PRADESH
AT I N D O R E
BEFORE
HON'BLE SHRI JUSTICE VIVEK RUSIA
&
HON'BLE SHRI JUSTICE BINOD KUMAR DWIVEDI
ON THE 20th OF JANUARY, 2025
FIRST APPEAL No. 968 of 2018
SMT. NEETA
Versus
JITENDRA
.............................................................................................................................
Appearance:
Ms. Varsha Singh Thakur, learned counsel for the appellant.
Shri Pritam Raman Giriya, learned counsel for the respondent.
.............................................................................................................................
ORDER
Per: Justice Binod Kumar Dwivedi
With the consent of the parties heard finally along with
I.A.No.5384/2024 filed by respondent for dismissal of appeal.
This first appeal under Section 19 of the Family Courts Act, 1984
(hereinafter referred to as 'the Act') has been filed by the appellant/wife
being aggrieved by the judgment dated 23.03.2018 passed by learned
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Additional Principal Judge, Family Court, Ujjain in Civil Suit
No.108A/2016 whereby the marriage between the appellant/wife and
respondent/husband has been annulled with a direction to the
respondent/husband to pay Rs.12,00,000/- to the appellant/wife as full and
final settlement of maintenance amount.
2. I.A.No.5384/2024 has been filed by the respondent/husband for
dismissal of the appeal in view of order dated 06.05.2024 passed as per
terms and conditions accepted by both the parties in mediation. Break up of
the amount already paid and to be paid has been supplied by the counsel for
the respondent. As per break up, Rs.25,45,000/- remains to be paid out of
Rs.70,01,099/- which was agreed to be paid by the respondent to the
appellant as per terms and conditions of the mediation report. As per
condition no.5 incorporated in the aforesaid order, final installment of
Rs.25,45,000/- was to be paid by the respondent to the appellant with a
condition that she will withdraw this first appeal and on payment of this last
installment, the decree of impugned divorce passed by the learned Family
Court, Ujjain will be accepted by the appellant.
3. Learned counsel for the appellant submits that the appellant
and respondent are legally married husband and wife and out of the
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wedlock, one boy child Mitesh was born which is also not in dispute.
Respondent has meted out domestic violence against the appellant and
therefore, she filed complaint under the Protection of Women from
Domestic Violence Act, 2005 registered as MJC No.25/2012 wherein order
dated 31.08.2012 was passed in favour of the appellant with a direction to
the respondent that he will pay Rs.4,000/- per month to the appellant and
Rs.2,000/- per month to the child Mitesh as maintenance. She further
submits that appellant is living separately from the respondent since 2003
due to misbehavior of the respondent. She has always been willing to fulfill
marital obligations by living with the respondent, but he has not allowed her
and the child to live with him. The learned Family Court has not
appreciated the evidence tendered in evidence in right perspective and
decreed the suit by recording perverse finding. It is also submitted that in
compliance of order dated 31.08.2012 in M.J.C.No.25/2012 nothing has
been paid. Her son is suffering from serious illness which will incur
expenses atleast Rs.5 lacs, therefore, learned counsel urges the Court to
accept the appeal and set aside the impugned decree of divorce.
4. Learned counsel for the respondent supporting the impugned
judgment submits that it is the appellant who is responsible of the dispute
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and she is living separately on her own effort. He further submits that in
mediation between the parties, consensus was reached and as per terms and
conditions accepted by both the parties, order dated 06.05.2024 was passed.
In terms of the order, the respondent has already paid the rest of the amount
except Rs.25,45,000/- out of Rs.70,01,099/-. He further submits that
appellant cannot back out from the order which is based on
compromise/mediation. It is also submitted that even on merits appeal has
no force as learned Family Court appreciated the evidence in right
perspective and prays for dismissal of the appeal.
5. Heard learned counsel for the parties and perused the record.
6. It is undisputed that appellant is living separately from the
respondent and she has not cohabited with the respondent after that. Even
though order of maintenance dated 31.08.2012 was passed in favour of the
appellant in MJC No.25/2012, but no effort has been made by the appellant
to reside with the respondent as wife. She has never filed an application
under Section 9 of the Hindu Marriage Act, 1955.
7. From the perusal of the impugned judgment of the Family
Court, it is apparent that evidence has been appreciated in right perspective,
therefore, no case for reversal of the decree is made out on merits. During
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the course of hearing, learned counsel for the appellant taking instructions
from the appellant (who is present in Court) submits that if Rs.5 lacs is paid
(for treatment of her son) in addition to the amount of Rs.25,45,000/- which
remains to be paid by the respondent, as per terms and conditions of the
order dated 06.05.2024, she in obedience of the aforesaid order, will accept
the decree of divorce passed by the Family Court and not press her appeal.
The appellant is bound by the terms and conditions of the settlement before
the Family Court on 06.05.2024 which she has not challenged till date.
Order dated 06.05.2024 is reproduced below:-
"पप्रारर्थी सहहित शश्रीमतश्री डड.कक. ननिधप्रानि अनधवकतप्रा उपससरत।
पनतपप्रारर्थी सहहित शश्री एम.आई.ककुरकशश्री अनधवकतप्रा उपससरत।
पप्रारर्थी और पनतपप्रारर्थी कक बश्रीच हदिनिप्रानांक 21.02.24 कक
मधध्यसरतप्रा ककी कप्राध्यर्यवप्राहिड ककी गई रश्री।
पकरण कप्रा अवलककनि हकध्यप्रा गध्यप्रा। पकरण ममें उभध्यपक्ष कक
मधध्य हदिनिप्रानांक 21/02/2024 कक मधध्यसरतप्रा कप्राध्यर्यवप्राहिड
करवप्राई गई रश्री। उकत मधध्यसरतप्रा ककी शतर्तों कक अनिकुसप्रार:-
1- पप्रारर्थी एवनां पनतपप्रारर्थी निक आपसश्री सहिमनत सक वववप्राहि
ववचचकदि ध्यप्रानचकप्रा पसतकुत करमेंगक।
2- पनतपप्रारर्थी, पप्रारर्थी कक ककुल 70,00,000/- रूपध्यक सततर
लप्राख रूपध्यक भरणपकषण ककी धनिरप्रानश अदिप्रा करकगप्रा , सजिसममें सक
12,00,000/- रूपध्यक जिक पनतपप्रारर्थी दप्रारप्रा पप्रारर्थी कक निप्राम निजिप्रारत
ममें जिमप्रा हिह, वहि समप्राध्यकसजित रहिमेंगक। इसकक अनतररकत इनांशध्यकरमेंस
पपॉनलसश्री एवनां एफ.डड. ममें जिक पहसप्रा हिह, वहि भश्री उकत सततर
लप्राख रुपध्यक ममें समप्राध्यकसजित हिकगप्रा।
3- पनतपप्रारर्थी पप्रारर्थी कक 14,00,000/- रूपध्यक पहिलश्री हकशत
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एक सपतप्राहि कक अनांदिर अदिप्रा करकगप्रा, और इसकक अनतररकत
इनांशध्यकरमेंस पपॉनलसश्री एवनां एफ.डड. भश्री दिक दिकगप्रा। पप्रारर्थी उस हदिनि
हिसतगत भरणपकषण धप्रारप्रा 125 दिनां.प.सनां. कप्रा पकरण रकफरल
नध्यप्राध्यप्रालध्य सक वप्रापस लक लकगश्री।
4- पनतपप्रारर्थी पप्रारर्थी कक घरकललू हहिनांसप्रा कप्रा पकरण वप्रापस नलध्यक
जिप्रानिक वप्रालक हदिनि दिस
लू रड हकशत 15,00,000/- रूपध्यक ककी अदिप्रा
करकगप्रा।
5- पनतपप्रारर्थी, पप्रारर्थी कक अनांनतम हकशत जिक हक लगभग
25,00,000/- रूपध्यक ककी हिकगश्री, वहि मप्रानिनिश्रीध्य उचच
नध्यप्राध्यप्रालध्य ममें वववप्राहि ववचचकदि ककी लनांवबत अपश्रील क 0
968/2018 कक पप्रारर्थी दप्रारप्रा वप्रापस लकनिक पर अदिप्रा करकगप्रा।
पप्रारर्थी अनांनतम हकशत लकतक हिड वववप्राहि ववचचकदि ककी हडककी कक
सवश्रीकप्रार करकगश्री।
6- इसकक पशचप्रात दिकनिनों पक्षनों कक बश्रीच हकसश्री पकप्रार कप्रा ककई
वववप्रादि शकष निहिडनां रहिकगप्रा और दिकनिनों पक्ष अपनिश्री अपनिश्री सजिनांदिगश्री
अपनिक हहिसप्राब सक जिश्रीवनि ध्यप्रापनि करमेंगक।
7- ध्यहदि दिकनिनों पक्षनों ममें सक ककई भश्री पक्ष मधध्यसरतप्रा कक
दिदौरप्रानि ककी हकसश्री भश्री शतर्य कप्रा पप्रालनि निहिडनां करतप्रा हिह तक वहि
उसश्री सतर पर पहिकुचमेंगक जिक उनिकप्रा आजि सतर हिह एवनां
पनतपप्रारर्थी अपनिश्री दिड हिकुई हकसश्री भश्री हकशत ममें हदिध्यक गध्यक पहसनों
कक वप्रापस पप्रापत करनिक कप्रा अनधकप्रारड हिकगप्रा।
मधध्यसरतप्रा ककी शतर्तों एवनां ररपकरर्य कक अनिकुसप्रार पप्रारर्थी
निश्रीतप्रा कक बबैंक ममें 14 लप्राख रूपध्यक सरप्राई भरणपकषण ककी
पहिलश्री हकशत आनिक सनांबनांधश्री रडप पप्रारर्थी दप्रारप्रा आजि आदिकश
पवत्रिकप्रा पर लकख ककी गई। इसकक अनतररकत इनांशध्यकरमेंस पनोंनलसश्री
एवनां बबैंक और पकसर ऑहफस ककी एफ.डड. भश्री पप्रारर्थी निश्रीतप्रा निक
नध्यप्राध्यप्रालध्य कक समक्ष पप्रापत ककी हिह।
उकत सभश्री दिसतप्रावकजिनों सक सनांबनांनधत फकरकपनतध्यनों
अनभलकख पर सनांलगनि ककी गई।
पप्रारर्थी दप्रारप्रा आजि वध्यकत हकध्यप्रा गध्यप्रा हिक हक रप्राजिश्रीनिप्रामप्रा
हिकनिक सक वहि पकरण आगक चलप्रानिप्रा निहिडनां चप्राहितश्री हिह एवनां पकरण
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वप्रापस लकनिप्रा चप्राहितश्री हिह।
चलूचूँहक पप्रारर्थी एवनां पनतपप्रारर्थी कक मधध्य मधध्यसरतप्रा ककी
शतर्तौं कक अनिकुसप्रार रप्राजिश्रीनिप्रामप्रा हिक चकुकप्रा हिह। ऐसश्री ससरनत ममें
हिसतगत भरणपकषण कप्रा पकरण आगक चलप्राध्यक जिप्रानिक कप्रा ककई
औनचतध्य निहिडनां हिह एवनां पप्रारर्थी कक ननिवकदिनि पर हिसतगत पकरण
अनांतगर्यत धप्रारप्रा 125 दिनां.प.सनां. रप्राजिश्रीनिप्रामप्रा कक आधप्रार पर समप्रापत
हकध्यप्रा जिप्रातप्रा हिह।
पकरण कप्रा पररणप्राम दिजिर्य हिककर पकरण अनभलकखप्रामप्रार
पकवषत हिक।"
8. On this learned counsel for the respondent after taking
instructions from the respondent on phone/mobile submits that his client
agrees to pay Rs.2 lacs in addition to the amount of Rs.25,45,000/- which is
to be paid by him in compliance of the order dated 06.05.2024. When the
point of non payment of maintenance amount @ Rs.6,000/- p.m. was raised
by the appellant since 2018 and looking to the arrears of amount of
maintenance, counsel for the respondent agrees that no maintenance amount
has been paid to appellant during pendency of this first appeal since 2018.
Hence, in our considered opinion respondent is also liable to pay Rs.5 lacs
in addition to the amount of Rs.25,45,000/-.
9. In view of the aforesaid, as good sense prevailed on both the
parties, this appeal is disposed off in terms of the order dated 06.05.2024
with condition that Rs.30,45,000/- will be paid by the respondent to the
appellant within a period of 30 days from the date of passing of judgment
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by this Court and subject to payment of this amount, marriage between the
appellant and respondent is dissolved. In case of failure to pay the aforesaid
amount within the stipulated time, this appeal will stand revive. They will
be free to live their life as their own wish and will not claim anything from
each other in future on decree being final.
(VIVEK RUSIA) (BINOD KUMAR DWIVEDI)
JUDGE JUDGE
RJ
