Devanand Upadhyay vs Meena Upadhyay

Appellant Shri Devanand Upadhyay and respondent Smt. Meena Upadhyay is present in person.

In this appeal under Section 19 of the Family Courts Act challenge is made to a judgment dated 07.02.2015 passed by the learned Principal Judge, Family Court rejecting an application filed under Section 13(1) r/w Section(1- A)(1-B) of Hindu Marriage Act seeking dissolution of marriage. During the course of pendency of the matter the dispute was referred for mediation. Mediation proceedings were held before the mediator Dr. Samta Jain and the report has been submitted by the mediator on 16.12.2015. In the mediation held, as per the report dated 16.12.2015 parties have decided to dissolve the marriage, live separately and have agreed to settle their dispute in the following manner:-

16-12-2015 :

16-12-2015%

vihykFkhZ nsokuan Lor% mifLFkrA

izR;FkhZ Jherh ehuk Lor% mifLFkrA

nksuksa i{kdkjksa ds e/; ehfM,''ku dh dk;Zokgh dh xbZ vkSj lqyg gqbZA fopkjksijkar nksuksa i{kdkjksa ds e/; fuEu fcanqvksa ij le>kSrk r; gqvk%&

1- ;g fd] nksuksa i{kdkjksa ds e/; Hkj.k iks"k.k ds :i esa vafre o dqy 9]00]000@& :i;s ,oa ngst ds lkeku dh okfilh ds lkFk le>kSrk r; gqvk gSA

2- ;g fd mijksDr jkf''k nks fd''rksa esa nsokuan }kjk Jherh ehuk dks iznku dh tk,xhA

og bl :i esa gksxh fd izFke fd''r 5]00]000@& :i;s vkt fnukad ls ,d ekg i''pkr~ vFkkZr~ 16-01-2016 dks ehuk ds cSad [kkrs esa Mkyh tk,xh lkFk esa f}rh; fd''r ds :i esa nh tkus dh jkf''k ds :i esa 4]00]000@& :i;s dk vkxkeh fnukad 16-01-2017 dk psd (Post dated cheque of 16-01-2017) Hkh iznku fd;k tk,xkA

blds lkFk gh ngst esa ns; lkexzh&lksQk lsV] vkyekjh dwyj] okf''kax e''khu] iyax] Ms~flax Vscy] Vhoh] crZu] lwVdsl oL=ksa lfgr] lksus dh psus vkSj nks vaxwBh nsokuan }kjk Jherh ehuk dks izFke fd''r ds lkFk ns nsaxs vkSj bls ysus ds fy, ehuk ds cM+s HkkbZ Jh ''ks[kj frokjh vkRet Lo0 txnh''k izlkn frokjh Lo;a tkdj nsokuan ds ewy fuokl ls izkIr djsaxsA

3- Jherh ehuk ds ikl nsokuan dh eka ds }kjk nh xbZ lksus dh pkj pwfM+;kWa tks j[kh gS og igyh fd''r ds vknku iznku ds fnu ehuk ds cM+s HkkbZ ds }kjk nsokuan dks okil dj nh tk,xhA

4- vkt fnukad ls nksuksa mifLFkr i{kdkjksa us le>kSrs ds vk/kkj ij foi{kh ij yxk;s x;s lHkh izdj.kksa dks okfil ysus dk opu fy;k gS vkSj lekIr djus dh lgefr nhA bldh leLr dk;Zokgh dksVZ esa djus gsrq lgerA

5- mijksDr le>kSrs ds vk/kkj ij Jherh ehuk nsokuan dks rykd nsus gsrq lger gSaA

6- ;g fd] mDr jkf''k ds vfrfjDr Jherh ehuk] nsokuan dh py&vpy laifRr ij Hkfo"; esa fdlh Hkh izdkj dk nkok ugha djsaxhA

7- ;g fd] nksuksa i{kdkj bl ckr ij lger gSa fd vc os Hkfo"; esa ,d&nwljs ds izfr fdlh Hkh izdkj dh dkuwuh dk;Zokgh ugha djsaxs rFkk ,d&nwljs ds futh thou ij gLr{ksi ugha djsaxsA

8- ;g fd] mijksDr le>kSrs ds vk/kkj ij ekuuh; mPp U;k;ky; ds le{k yafcr ;g izFke vihy dz0 176@2015 vihykFkhZ nsokuan okfil ysus gsrq lger gSaA Jherh ehuk }kjk nsokuan o vU; ds fo:)] ftyk U;k;ky; tcyiqj esa yafcr vkijkf/kd izdj.k dks ehuk okfil ysus gsrq lger gSaA

ehfM,''ku lQyA

izdj.k ekuuh; mPp U;k;ky; ds le{k vkxkeh dk;Zokgh gsrq lknj izsf"krA

nsokuan mik/;k; ehuk mik/;k;

vihykFkhZ izR;FkhZ

MkW0 Jherh lerk tSu

ehfM,Vj

During the course of hearing today, the appellant Shri Devanand Upadhyay has handed over to the respondent a Banker''s cheque drawn on Union Bank of India, Teri Branch, Neemkheda bearing No.648809-31 of Rs. 9,00,000/- (Rs. Nine Lac Only) drawn in the name of Smt. Meena Tiwari (Smt. Meena Upadhyay) who accepts the same. In view of the settlement now entered into between the parties, which is found to be reasonable, we allow this appeal. The marriage between the parties stands dissolved and a decree in terms of the settlement as indicated herein above be passed.

The appeal stands dismissed, accordingly, no order on costs.