Sikkim High Court
Smt. Roshni Sinha Roy (Rasaily) vs Shri Suvranshu Sinha Roy on 3 May, 2024
Bench: Chief Justice, Bhaskar Raj Pradhan
COURT NO.1
THE HIGH COURT OF SIKKIM : GANGTOK
(Civil Appellate Jurisdiction)
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DIVISION BENCH: THE HON'BLE MR. JUSTICE BISWANATH SOMADDER, CHIEF JUSTICE
THE HON'BLE MR. JUSTICE BHASKAR RAJ PRADHAN, JUDGE
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Mat.App. No. 01/2022
Smt. Roshni Sinha Roy (Rasaily),
Wife of Sri Suvranshu Sinha Roy,
Daughter of Shri Kiran Kumar Rasaily,
Residing at Church Road,
P.O. & P.S. - Gangtok,
District - East Sikkim,
Pin - 737101 ---------APPELLANT (S)
VERSUS
Shri Suvranshu Sinha Roy,
IC-60824 Lieutenant Colonel,
Son of Sudhanshu Sinha Roy,
Permanent Resident of :-
Barrakpore, P.O. Telinpara,
P.S. Barrakpore, District - North 24 Parganas,
West Bengal, Pin - 700121
And
Presently Residing at:-
IW Division, Senior Command Wing,
Army War College, Mhow,
P.O. - Mhow, P.S. - Kotwali,
District - Indore, Pin - 453441. ----------RESPONDENT (S)
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Appearance:
Mr. Abhinav Kant Jha and Ms. Preeti Basnett, Advocates for the appellant.
Mr. Sishir Mothay, Advocate for the respondent.
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Date: 03/05/2024
JUDGMENT :
(per the Hon'ble, the Chief Justice)
On 22nd March, 2024, this Court had passed the following order: -
"After hearing the learned Advocates for the parties, we
are of the view that this is a matter which can be easily resolved
through the process of Mediation. The parties have also agreed.
As such, we appoint Ms. Sangita Pradhan, learned Advocate and
the Deputy Solicitor General of India to mediate between the
parties and try and resolve the issues on or before the next date.
List this matter for further consideration under an
appropriate heading on 03rd May, 2024."
Mat.App. No. 01/2022 COURT NO.1
Smt. Roshni Sinha Roy (Rasaily) vs Shri Suvranshu Sinha Roy
Consequently, the learned Mediator mediated between the parties, holding
four (4) sittings, which culminated being a success whereby the parties agreed to
resolve their issues in terms of a Deed of Settlement entered into by and
between the parties on 30th April, 2024.
Let the Deed of Settlement, which has been filed in the Court today, be
kept on record. The Registry shall provide certified photocopies of the original
Deed of Settlement to the parties forthwith.
We wish to record our appreciation for the efforts taken by Ms. Sangita
Pradhan, learned Advocate and the Deputy Solicitor General of India, who
successfully mediated and resolved the issues amicably.
We are also of the view that in the facts and circumstances of instant case,
the learned Mediator is entitled to a remuneration, which is fixed at ₹30,000/-
(Rupees Thirty Thousand only). This remuneration shall be borne by the parties,
equally.
The Matrimonial Appeal, being Mat. App. No.01/2022, stands disposed of
accordingly.
(Bhaskar Raj Pradhan) (Biswanath Somadder)
Judge Chief Justice
jk /bp/ami
