Kundan Lal & Ors vs Nisha. & Anr

Satyen Vaidya, J

By way of instant petition, the petitioners have sought quashing of complaint No. 37 of 2021, pending before the learned Judicial Magistrate First Class, Karsog.

Complaint has been instituted by respondent No.1, who is daughter-in-law of petitioners No.1 and 2. Respondent No.1 is residing with her husband Shri Nitin in a separate house. Her grievance primarily was that the petitioners were not allowing her to live in the said house peacefully and they were interfering in her daily life.

After hearing learned counsel for the parties for considerable time on 20th December, 2022, an order was passed to explore the possibility of amicable resolution of dispute between the parties and the parties were called for personal appearance before this Court.

Today, the petitioners as well respondent No.1 are present in Court. Shri Nitin, husband of respondent No.1 is also present. The dispute has been amicably resolved. Shri Kundan Lal, petitioner No.1 has made a statement in the Court that he will have no objection, if the respondent No.1 and her husband continue to reside in the house in which they are presently residing. It has also been stated by him that he will cause no interference in their life and they can live peacefully in the said house which is separate than the house in which the petitioners are residing. Respondent No.1 has accepted such statement of petitioner No.1 and on its basis has agreed to withdraw her complaint pending before the learned Judicial Magistrate 1st Class, Karsog.

Accordingly, the petition is disposed of in terms of aforesaid settlement arrived at between the parties and the complaint No.37 of 2021 pending before the learned Judicial Magistrate First Class, Karsog, is ordered to be dismissed as withdrawn.

Pending applications, if any, shall also stand disposed of.