Smt. Rekha Das vs Sri Bijoy Das
2023 Latest Caselaw 863 Tri

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                           MAT.APP. No.10/2023
Smt. Rekha Das
                                                            .........Appellant(s).
                                 VERSUS
Sri Bijoy Das
                                                          .........Respondent(s).

For Appellant(s) : Mr. S. Chakraborty, Advocate, Mr. J. Majumder, Advocate.

For Respondent(s) : Mr. Kawsik Nath, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH

Order 12/10/2023

Reference is made to the order dated 29.08.2023 which reads as

under:

"The matrimonial suit No. T.S.(Divorce) 69 of 2020 for dissolution of marriage on grounds of cruelty and desertion under the Hindu Marriage Act, 1955 at the behest of the petitioner- husband/respondent herein has been allowed by the learned Judge, Family Court, Udaipur, Gomati District Tripura by judgment and decree dated 15.05.2023. Aggrieved thereby, appellant-wife is in appeal. The marriage was solemnized on 04.12.2017 and there is one minor son born out of the wedlock.

Issue notice on the respondent under ordinary process and registered cover with A/D, for which requisites be filed within a week.

Notice is made returnable on 12.10.2023."

Respondent has entered appearance on notice. It appears that no

effort for amicable settlement of their matrimonial dispute has been made at

the appellate stage. As such, we feel that the parties should engage in a

mediation exercise at this appellate stage also in the spirit of the Family

Courts Act, 1984.

Learned counsel for the parties also agree to the proposition.

As such, let the parties appear before the learned Secretary,

High Court Legal Services Committee on 18.10.2023 at 10.30 a.m. On their

appearance, the matter be placed before the learned Mediator, High Court

Legal Services Committee.

Parties are expected to cooperate with open mind in the

mediation proceedings and attend each of the sittings. Learned Mediator

would fix the dates for mediation as per the convenience of the parties. If the

parties come to an amicable settlement, the terms and conditions thereof be

reduced in writing under their joint signatures and be submitted along with

the report within six weeks thereafter.

Let the matter be listed on 14.12.2023 along with the report.

(ARINDAM LODH), J (APARESH KUMAR SINGH), CJ

PULAK BANIK Date: 2023.10.13 18:37:06 +05'30'