Ankush Kumar vs Manorma And Anr

Sandeep Sharma, J

By way of instant petition filed under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, prayer has been made by the petitioner to quash and set aside order dated 29.10.2025, passed by the learned Principal Judge, Family Court, Kullu, District Kullu, Himachal Pradesh, in case No. 253 of 2022, titled Manorma and Anr. v. M/s Ankush Kumar, whereby petitioner was remanded to be detained in Civil Imprisonment for three months.

Having regard to the nature of dispute involved inter-se parties coupled with the joint statement made by learned counsel for the parties, this court at the first instance, referred the matter to the mediation for amicable settlement, if any.

It is heartening to note that with the sincere efforts put in by Ms. Seema K. Guleria, learned Mediator, parties have been able to settle their dispute amicably. Order dated 22.4.2026 passed by the learned Mediator reveals that petitioner herein has agreed to pay sum of Rs. 5.00 lakh in lump sum towards maintenance installments. First installment of Rs. 1,50,000/- has been agreed to be paid on 30.6.2026 and thereafter second installment of Rs. 1,50,000/- shall be paid on or before 30.9.2026. Petitioner has further agreed to pay sum of Rs. 2,00,000/- on or before 31.3.2027 and thereafter, parties may file petition for divorce by way of mutual consent in the competent court of law. Aforesaid order and statements made by the parties before the learned Mediator are ordered to be made part of the record

Learned counsel for the petitioner while referring to aforesaid order passed by the learned Mediator, fairly states that now nothing remains to be adjudicated in the instant proceedings and as such, present petition is disposed of with direction to the parties to abide by the compromise arrived between the parties before the learned Mediator.

Since it is apparent from the order dated 22.4.2026 passed by the learned Mediator that parties have settled the matter, nothing has been left to be adjudicated in the instant proceedings, accordingly, present petition is disposed of with direction to the petitioner to pay the money agreed to be paid by him in installments, failing which he besides rendering himself liable for penal consequences would also invite contempt proceedings. Liberty is reserved to the respondent to get the present petition revived in case compromise arrived before this Court is not adhered to so that appropriate orders are passed against the petitioner. Similarly, respondent is also bound by her statement to file joint petition under Section 13B of the Hindu Marriage Act in the competent court of law for dissolution of marriage after receipt of the entire amount.