Rajasthan High Court - Jodhpur

Dharmveer vs Sapna (2025:Rj-Jd:22394-Db) on 9 May, 2025

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2025:RJ-JD:22394-DB]

      0HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   D.B. Civil Misc. Appeal No. 1083/2025

Dharmveer S/o Sh. Budhram, Aged About 38 Years, R/o
Deeplana, Tehsil Nohar, District Hanumangarh (Rajasthan)
                                                                          ----Appellant
                                        Versus
Sapna W/o Dharmveer, D/o Leeluram, R/o Chopta, Tehsil And
District Sirsa, Haryana.
                                                                      ----Respondent


For Appellant(s)               :    Mr. Nand Lal Hirania
For Respondent(s)              :


     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE SUNIL BENIWAL Order

09/05/2025

1. Learned counsel for the appellant informs the Court that the

parties have appeared for mediation and successfully resolved

their issues.

2. The mediation report dated 25.04.2025 reads as follows:-

"nksuksa i{kdkjku e; vf/koDrk e/;LFkrk dk;Zokgh gsrq mifLFkrA e/;LFkrk okrkZ laikfnr djokbZ xbZA okrkZ ds nkSjku nksuksa i{kdkjku esa vkilh lgefr ls le>kSrk gks x;k gSA ftldss vuqlkj % 1- ;g gS fd nksuksa i{kdkjku ekuuh; mPp U;k;ky; esa yafcr vihy D.B. Civil Misc. Appeal No. 1083/2025 Dharmveer V/S Sapna dk fuLrkj.k tfj;s jkthukek djokuk pkgrs gSa lkFk gh ;g Hkh fuosnu gS fd vkxkeh 2 ekg rd ;g vihy yafcr j[kh tk,A 2- ;g gS fd nksuksa i{kdkjku viuk oSokfgd thou iquZLFkkfir djuk pkgrs gSA ftl gsrq vihykFkhZ /keZohj fnukad 30&04&2025 dks vizkfFkZ;k Jherh liuk ds ihgj vkdj liuk o vius rhu cPpksa dze'k% Hkkouk mez 15 o"kZ] ok.kh mez 12 o iq= ih;q"k mez 5 o"kZ dks iw.kZ jhfrfjokt ds lkFk fonk djds viuk ?kj nhiykuk] rglhy uksgj ftyk guqekux<+ ys tk,axsA tgka vius ifjokj lfgr fuokkl djsaxsA 3- ;g gS fd vihykFkhZ /keZohj viuh iRuh dks izfrekg 12000@& :i;s Hkj.k iks"k.k jkf'k tks fd ekuuh; ikfjokfjd U;k;ky;] fljlk }kjk vkns'k fd;k tk pqdk gS] dk Hkqxrku djrs jgsaxsA ftlds fy, vizkfFkZ;k liuk viuk Lo;a dk u;k cSad vdkmaV [kqyok ysaxhA

[2025:RJ-JD:22394-DB] (2 of 2) [CMA-1083/2025]

4- ;g gS fd vihykFkhZ izfrekg mDr jkf'k fcuk fdlh +=qfV ds fujajr tek djokrs jgsaxsA 5- ;g gS fd vihykFkhZ /keZohj viuh iRuh o cPpksa ds laiw.kZ Hkj.k iks"k.k o vU; [kpksZ dk ogu Lo;a djsaxs ,oa leLr ikfjokfjd ftEesnkfj;ksa vihykFkhZ /keZohj dh gksxhA 6- ;g gS fd nksuksa i{kdkjku us ;g r; fd;k gS fd 2 ekg i'pkr os ekuuh; U;k;ky; ds le{k mifLFkr viuh oSokfgd fLFkfr dk fooj.k izLrqr dj nsaxs ,oa mlds i'pkr vius fofHkUu U;k;ky; esa yafcr leLr izdj.k foMªk dj ysaxsA mijksDr le>kSrk nksuksa i{kdkjku us vius vf/koDrkx.k dh mifLFkfr esa Lo;a viuh ethZ ls fcuk fdlh ncko ds iw.kZ lgefr ls fd;k gSA vr% mijksDrkuqlkj i=koyh iqu% ekuuh; U;k;ky; dks izsf"kr dh tk jgh gSA"

3. This Court acknowledges the special and positive efforts

made by Dr. Pramila Acharya, learned Mediator, Mr. Nand Lal

Hirania, learned counsel for the appellant and Mr. Angad Saharan,

learned counsel for the respondent.

4. The mediation report shall form part of the present order.

5. Accordingly, the instant appeal filed under Section 13(1)(b)

of the Hindu Marriage Act, 1955, is disposed of with no

intervention in the impugned judgment and decree dated

20.12.2024 passed by learned Additional District Judge, No.1,

Nohar, District Hanumangarh, with a direction to the parties to

abide by the arrangement arrived at during the mediation

proceedings.