Uttarakhand High Court

FA/66/2025 on 2 May, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

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             reports, orders or
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             Registrar's order
              with Signatures


                                  FA No.66 of 2025

                                  Hon'ble Manoj Kumar Tiwari, J
                                  Hon'ble Ashish Naithani, J.

Mr. Neeraj Garg, learned counsel for the appellant.

2. Mr. Bhuwan Bhatt, learned counsel for the caveator.

3. This is an appeal under section 19 of Family Court Act, against the judgment dated 29.03.2025, passed by learned Additional Principal Judge, Family Court, Vikasnagar, District Dehradun in OS No.87 of 2023. By the said judgment, the suit filed by husband (respondent herein) for cancellation of a gift deed and also for permanent prohibitory injunction was decreed and defendant/appellant was restrained from interfering with the title and possession of plaintiff/respondent over the property in dispute. The gift deed allegedly executed by husband/respondent in favour of the appellant was also cancelled. Challenging the said judgment, this appeal is filed.

4. Mr. Bhuwan Bhatt, learned counsel has put in appearance on behalf of respondent.

5. Having regard to the facts and circumstances of the case, we provide that till the next date of listing, effect and operation of the impugned judgment shall remain stayed. It is further provided that no third party interest shall be created over the property in question by any of the parties.

6. Let the parties appear before the Mediation Centre, Dehradun for exploring the possibility of settlement on 20.05.2025. The report of Mediator shall be placed on record within two weeks' thereafter.

7. List this matter on 12.06.2025.

8. Stay application (IA No.1 of 2025) stands disposed of.

(Ashish Naithani, J) (Manoj Kumar Tiwari, J)

02.05.2025 NR/