Pankaj Mishra vs Sushma Jha

Original Suit No. 189 of 2021 seeking dissolution of marriage on the grounds available under Section 13(1)(i), 13(1)(ia) and 13(1)(ib) of the Hindu Marriage Act, 1955, instituted by the appellant husband has been dismissed by the learned Additional Principal Judge, Additional Family Court, Deoghar.

Learned counsel for the parties agree that an effort for amicable settlement of the matrimonial dispute may be explored at the appellate stage at JHALSA since the parties got married on 10.07.2016 and no offspring is born out of the wedlock. Parties are living separately since 2018. Though, permanent address of both the parties are Deoghar and Dumka respectively but learned counsel for the parties inform that presently they are separately living at Delhi. Therefore, longer date may be given so that parties can make arrangement for their travel.

In that view of the matter, let the parties appear before the learned Member Secretary, JHALSA on 13.04.2023 at 10.30 a.m. Learned Member Secretary, JHALSA can also be approached on the following number:

Cell No.8986601912

Landline No. 0651-2482392

On their appearance, matter be placed before the learned Mediator, JHALSA for undertaking the exercise. Since both the appellant and respondent have to come from outstation i.e., Delhi, mediation at the first instance may be held on successive dates. Subsequent dates for mediation may be fixed as per the convenience of the parties. Parties should attend the mediation proceedings with an open mind and attend each of the sittings. Appellant Husband shall pay a sum of Rs.3000/- to the Respondent wife towards travelling and incidental expenses on each date she participates in the mediation, in presence of the learned Mediator, JHALSA. If the parties are able to arrive at an amicable settlement, terms and conditions thereof be reduced in writing under their joint signature and be submitted along with the report four weeks thereafter.

List this case in the week of 15.05.2023 along with the report.