Poonam vs Bhuwan Chandra Sanwal
2025 Latest Caselaw 6527 UK

Uttarakhand High Court

Poonam vs Bhuwan Chandra Sanwal on 23 December, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL

                  First Appeal No. 98 of 2025

Poonam                                                 ......Appellant

                                Versus

Bhuwan Chandra Sanwal                                ....Respondent


Present:

            Ms. Sheetal Selwal, Advocate for the appellant
            Ms. Sudha Tamta, Advocate for the respondent.




Coram: Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Hon'ble Ravindra Maithani, J.(Oral)

Instant appeal is preferred against the judgment and order

dated 25.11.2024, passed in Civil Case No. 38 of 2023, Smt. Poonam

Vs. Bhuwan Chandra Sanwal, by the court of Principal Judge, Family

Court, Nainital. By it, petition filed by the appellant under Section 13

(1) (i-a) (i-b) of the Hindu Marriage Act, 1955 ("the Act") has been

rejected.

2. During the course of hearing, a possibility was explored as

to whether the parties could settle the dispute amicably and

accordingly, the matter was referred to the Mediation Centre of this

Court.

3. Learned counsel for the parties submitted that the parties

have settled the dispute amicably and decided to stay separate. They

have reduced their settlement agreement in writing in the mediation

proceedings.

4. Both the parties are present in person before this Court

identified by their respective counsel. They submitted that they have

decided to stay separate and their marriage may be considered as

dissolved.

5. In the settlement/agreement recorded in the mediation

proceedings, it is recorded that the parties would file a joint petition

under Section 13 B of the Act. But, both the parties submit that their

marriage may be dissolved based on this settlement; they have decided

to stay separate.

6. Respondent who is present in person submits that he has

come with Rs.1,50,000/-, which he is giving to the appellant.

7. Since, the parties have amicably settled the dispute. The

appeal is decided accordingly. The settlement/agreement dated

28.10.2025 recorded by the parties before the Mediation Centre of this

Court shall form part of this order. From today, the marriage between

the parties stands dissolved.

(Alok Mahra, J.) (Ravindra Maithani, J.) 23.12.2025 23.12.2025

Jitendra