Rajendra Singh Chauhan vs Meena Chauhan
2025 Latest Caselaw 5739 UK

Uttarakhand High Court

Rajendra Singh Chauhan vs Meena Chauhan on 25 November, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

          HIGH COURT OF UTTARAKHAND AT NAINITAL
                  First Appeal No. 207 of 2019

Rajendra Singh Chauhan                                  ......Appellant

                               Versus


Meena Chauhan                                        ......Respondent



Present:
             Mr. Neeraj Garg, Advocate for the appellant.
             Ms. Prabha Naithani, Advocate for the respondent.


                             JUDGMENT

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 15.10.2019, passed in Original Suit No. 190 of 2017, Sri

Rajendra Singh Chauhan Vs. Smt. Meena Chauhan, by the court of

Additional Judge, Additional Family Court, Dehradun. By which, the

petition seeking divorce filed by the appellant under Section 13 (1)

(i-a) of the Hindu Marriage Act, 1955 ("the Act") has been dismissed.

2. Heard learned counsel for the parties and perused the

record.

3. On the last occasion, after interacting with the parties, it

appeared that the parties may arrive at a settlement. Today, a

compromise application has been filed jointly by the parties. The

compromise application is taken on record.

4. The appellant Rajendra Singh Chauhan is present in

person before this Court identified by his counsel Mr. Neeraj Garg,

Advocate and the respondent Ms. Meena Chauhan, is also present in

person before this Court identified by her counsel Ms. Prabha

Naithani, Advocate. They have accepted and verified the compromise

that has been filed in the Court.

5. It is accepted and verified by the parties that the marriage

between the parties stood dissolved and the respondent has taken

Rs.35 Lakh as permanent alimony.

6. In view of the settlement arrived at between the parties,

this Court is of the view that the appeal may be decided in terms of

the compromise entered into between the parties.

7. The appeal is decided in terms of the compromise entered

into between the parties. The compromise shall form a part of this

order.

(Alok Mahra J.)                               (Ravindra Maithani, J.)
  25.11.2025                                       25.11.2025

Jitendra