Madhya Pradesh High Court

Deepa vs Gulab Singh on 10 May, 2025

Author: Hirdesh

Bench: Hirdesh

         NEUTRAL CITATION NO. 2025:MPHC-GWL:10384




                                                                  1                          FA-118-2024
                               IN     THE      HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                    BEFORE LOK ADALAT
                                                HON'BLE SHRI JUSTICE HIRDESH
                                                              &
                                              SOCIAL WORKER SMT. ASHA MAGON
                                                      ON THE 10th OF MAY, 2025
                                                    FIRST APPEAL No. 118 of 2024
                                                                 DEEPA
                                                                 Versus
                                                              GULAB SINGH
                            Appearance:
                               Appellant is present in person and marked her presence.
                               Respondent is present in person and marked his presence.

                                                                      ORDER

During pendency of instant First Appeal, IA No.3333/2025, an application under Order 23 Rule 3 r/w Section 151 of CPC has been filed seeking permission of this Court to pass a decree on the basis of compromise arrived at between the parties.

As per the averments of aforesaid IA, Sessions Trial No.73/2024 in connection with Crime No.298/2023 registered at the instance of appellant

against respondent and his family, is pending before the Court of Additional Sessions Judge, Gwalior and for the quashment of criminal proceedings on the basis of compromise, a petition under Section 482 of CrPC has been filed before this Court. Appellant has also submitted an application for maintenance under Section 125 of CrPC which is pending before the Family Court. Appellant undertakes to withdraw the criminal proceedings as well as

NEUTRAL CITATION NO. 2025:MPHC-GWL:10384

2 FA-118-2024 maintenance application filed against the respondent and his family. Appellant further undertakes to live peacefully with respondent with love and affection and would not initiate any legal action against each other. In support of application, affidavits of appellant and respondent have been filed.

The prayer made on behalf of the appellant is not opposed by respondent. Since, both the parties are present in person before the Lok Adalat and marked their presence and both the parties have amicable settled the dispute, nothing survives in the instant First Appeal filed by the appellant-wife.

Accordingly, IA stands allowed and disposed of. The impugned judgment and decree dated 18.12.2023 passed by the Additional District Judge to the Court of District Judge, Lahar, District- Bhind in RCSHM

No.98/2023 stands set aside in the light of terms and conditions mentioned in the aforesaid IA. Let a decree be drawn up accordingly on the basis of compromise arrived at between the parties.

Let a copy of this order along with record be sent to the concerned Court.

In view of the above, the instant First Appeal stands disposed of.

(HIRDESH) (ASHA MAGON) MEMBER MEMBER *VJ*