Madhya Pradesh High Court
Smt Geeta Shah vs Kamlesh Shah on 10 September, 2025
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 FA-2182-2023
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
FA No. 2182 of 2023
(SMT GEETA SHAH Vs KAMLESH SHAH )
Dated : 10-09-2025
Shri Pavan Kumar Saxena - Advocate for appellant Smt. Geeta Shah.
Shri Aniruddh Prasad Shah - Advocate for respondent Kamlesh Shah.
Appellant Smt. Geeta Shah has preferred this appeal under Section
19(1) of the Family Court Act, 1984 challenging judgment and decree dated
24.8.2023 passed by Principal Judge, Family Court, Waidhan, district
Singrauli, in Case No.122/2021. By impugned judgment and decree,
following order was passed:
फलतः उभयप क ओर से तुत यािचका अंतगत धारा 13 (ख)
ह द ू ववाह अिधिनयम वीकार क जाती है तथा िन नानुसार डक
पा रत क जाती है :-
(क)- यािचकाकता कमांक 1 ीमती गीता शाह एवं यािचकाकता
कमांक 2 कमलेष शाह के म य दनांक 29.06.2018 को संप न हुए
ववाह को वघ टत कर डक दनांक से ववाह व छे दत कया जाता
है ।
(ख)- यािचकाकता मांक 1 गीता शाह यािचकाकता मांक 2
कमलेष शाह से ववाह के समय दये गये उपहार, साम ी, जेवरात, सोने
का चैन एक नग, सोने का हार एक नग, चार नग सोने क अंगूठ , गले
का मंगलसू एक नग, मांग का ट का, लॉकेट, चांद छागर, पायल, मांग
क सोने क बजली क मांग जो क यािचकाकता मांक 2 कमलेष शाह
के आिधप य म है क जे म ा करने क अिधकार है ।
(ग)- याची मांक 2 कमलेष शाह को आदे षत कया जाता है क
वह उ जेवरात दो माह क अविध के अंदर याची मांक 1 गीता शाह को
आिधप य म स पे।
(घ)- यािचकाकता मांक 2 कमलेष शाह को ववाह के समय
यािचकाकता मांक 1 क ओर से द गई उपहार साम ी ितलक, फलदान
2 FA-2182-2023
म द गई रा ष दो लाख पये नगद, एक नगद सोने क चैन, दो नग सोने
क अंगूठ , एक नग प सर मोटरसाइ कल, एक नग फज, एक नग
एलईड ट वी, एक नग कूलर, एक नग आलमार , एक नग द वान सह
बैड, एक नग गार
ृं दान, एक नग बैड ब तर, एक नग गैस चू हा जो
उसके अिधप य म है उसम अपना अिधप य रखे रहने का अिधकार है ।
( ) - उभयप अपना अपना यय वयं वहन करगे।
(च)- अिभभाषक शु क 1,500/- पये (एक हजार पांच सौ पये)
िनधा रत कया जाता ह, मा णत होने पर अथवा तािलका अनुसार जो
भी कम हो, दे य होगी।
उपरो ानुसार आ ि क रचना क जावे।
2. During course of argument, parties agreed to settle the case on
conditions that respondent Kamlesh Shah will pay Rs.6,00,000/- (Rupees Six
Lacs Only) in total to appellant Smt. Geeta Shah. Said amount of
Rs.6,00,000/- will be paid in installments. For convenience of respondent
and for smooth payment to appellant, arrangement is made that 08
installments of Rs.66,000/- in every two months and 09th/last installment of
Rs.72,000/- shall be paid to the appellant. Complete payment of
Rs.6,00,000/- shall be made as per aforesaid arrangements within period of
18 months. On deposit of Draft, executing Court shall handover the same to
the appellant after identification. Demand draft shall be deposited before the
executing Court/trial Court.
3. It is made clear that for period of 18 months, respondent shall
continue to pay maintenance amount granted under other provisions of law.
After payment of Rs.6,00,000/-, other maintenance amount granted in favour
of appellant shall come to an end and said cases will be disposed off in terms
of aforesaid arrangement agreed between the parties.
3 FA-2182-2023
4. When complete amount of Rs.6,00,000/- is deposited before trial
Court/Executing Court, Singrauli, a report shall be sent to this Court so that
case can be finally closed in terms of settlement and judgment and decree
passed by trial court and other cases, so far as it relates to payment of money
and "Stridhan", shall be set aside. Decree of divorce passed by the trial court
shall be affirmed.
5. List the matter for final disposal of the case after 18 months.
6. Appellant Smt. Geeta Shah will be at liberty to file an application if
any default is made by respondent in compliance of Court order passed
today.
7. Parties agreeing to this settlement have signed on a separate sheet.
A copy of order be send before trial Court/Executing Court, Singrauli.
(VISHAL DHAGAT) (ANURADHA SHUKLA)
JUDGE JUDGE
ps/$A
