Suraj Kumari vs Rajuram Alias Rajuram Solanki ...
2023 Latest Caselaw 7650 Raj

[2023:RJ-JD:31453-DB]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Misc. Appeal No. 48/2023

Suraj Kumari W/o Shri Rajuram, Aged About 33 Years, Daughter Of Shri Magnaram, Resident Of Head Post Office Road, Manpura Colony, Jalore, Tehsil And District Jalore (Rajasthan)

----Appellant Versus Rajuram Alias Rajuram Solanki S/o Shri Sakaram, Aged About 35 Years, Resident Of Rajendra Nagar, Jalore, Tehsil And District Jalore (Rajasthan)

----Respondent

For Appellant(s) : Mr. K.L. Thakur with Mr. M.L. Panwar.

Appellant in person.

For Respondent(s) : Mr. Jitendra Mohan Choudhary.

Respondent in person.

HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Order

22/09/2023

1. This appeal is directed against the judgment and decree

dated 5.11.2022 passed by the Family Court, Jalore, whereby, the

petition filed by respondent - Rajuram @ Rajuram Solanki under

Section 13 of the Hindu Marriage Act, 1955, seeking dissolution of

his marriage with Smt. Suraj Kumari, has been allowed and

marriage dated 3.7.2014 between them has been ordered to be

dissolved. Further, it has been ordered that the wife would be

entitled to permanent alimony to the tune of Rs.7 lakhs.

2. Feeling aggrieved of the said judgment and decree dated

5.11.2022, the present appeal has been filed by Smt. Suraj

Kumari.

[2023:RJ-JD:31453-DB] (2 of 2) [CMA-48/2023]

3. Though the attempt made to resolve the dispute mutually by

sending the parties to the mediation center attached to this Court

failed on 29.5.2023, today when the appeal came up before this

Court, an application (I.A. no.1/2023) has been filed by the

parties seeking setting aside of the impugned judgment and

decree dated 5.11.2022 passed by Family Court, Jalore, on the

basis of compromise, wherein, parties have indicated that they

have decided to live together as husband and wife.

4. The application is signed by learned counsel for the parties,

supported by affidavits of the appellant and respondent and they

have placed their Aadhar Cards also on record.

5. Both the parties are also present before this Court and on

query of the Court, clearly indicated that they want setting aside

of the judgment and decree as they have decided to live together.

6. In view of the above fact situation, wherein, the parties have

settled the dispute mutually and have decided to live together

again, the present application (I.A. No.1/2023) is allowed. The

judgment and decree dated 5.11.2022 passed by Family Court,

Jalore, in Family Original Case No.73/2019, is quashed and set

aside.

7. The appeal stands disposed of in terms of the compromise.

(RAJENDRA PRAKASH SONI),J (ARUN BHANSALI),J

28-Sumit/-

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