Sri Dilip Chandra Das vs Smt. Chanchala Talukdar (Das)
2023 Latest Caselaw 867 Tri

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                           MAT.APP. No.08/2023
Sri Dilip Chandra Das
                                                           .........Appellant(s).
                                 VERSUS
Smt. Chanchala Talukdar (Das)
                                                         .........Respondent(s).

For Appellant(s) : Mr. P.S. Roy, Advocate. For Respondent(s) : Mr. A. Acharjee, Advocate, Mr. Rahul Acharjee, Advocate, Ms. Shreya Sarkar, 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 petitioner in matrimonial suit No. T.S.(Divorce) 21 of 2020 is the appellant being aggrieved by the impugned judgment and decree dated 12.05.2023 passed by the learned Judge, Family Court, Dharmanagar, North Tripura whereby the suit for dissolution of marriage under Section 13(1)(ia) of the Hindu Marriage Act, 1955 has been allowed but the learned Family Court has directed the petitioner-husband to pay Rs.5,000/- as maintenance to the wife. Aggrieved thereby, the petitioner-husband is in appeal.

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 10.10.2023."

Respondent has entered appearance on notice. Since the dispute

is on a narrow ground, 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 an 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




                             Date: 2023.10.13
  PULAK BANIK                18:35:31 +05'30'