Smt. Preeti Baghel vs Kamta Prasad Baghel

This appeal under section 19 of the Family Court Act has been preferred against the judgment and decree dated 13/1/2016 passed by Principal Judge, Family Court, Bhind in Case No. 253/2014 (HMA) whereby the petition preferred by respondent husband under section 13(1) of the Hindu Marriage Act, 1955 has been allowed.

Both the parties are present in person. In furtherance of order dated 20/2/2020, respondent Kamta Prasad Baghel had handed over a crossed cheque bearing number 76408 dated 27/2/2020 drawn on State Bank of India amounting to Rs.7,00,000/- (Rupees seven lacs) in favour of appellant Smt. Preeti to counsel for the appellant on 27/2/2020 itself. Learned counsel for the appellant, as well as, appellant Smt. Preeti have informed this Court that the cheque has been encashed.

I.A. No.1041/2020 is a joint application for recording compromise between the parties, wherein both the parties have agreed to settle the matter amicably in the following terms:

पक्षकारों में निम्न शर्तों के अधीन राजीनामा हो गया हैः- 1- यह कि, दोनों पक्षकारान 8 वर्षो से अलग रह रहे हैं और अब साथ रहना संभव ना होने से दोनों पक्ष अधीनस्थ न्यायालय द्वारा प्रदत्त तलाक की डिक्री को स्वीकार करते हैं। तदानुसार अब पक्षकारों का आपस में कोई संबंध नही रहेगा।

2- यह कि, रेस्पोडेंट कामता प्रसाद स्थाई भरण पोषण के रूप में आज 7,00,000/- रुपये जर्ये चैक क्रमांक 764038 भारतीय स्टेट बैंक भिण्ड शाखा अपीलार्थी को अदा कर चुका है। अब अपीलार्थी का भविष्य में कोई भी क्लेम रेस्पोंडेंट के प्रति नही करेगा।

3- यह कि, अपीलार्थी ने जो भी केस अधीनस्थ न्यायालयों में लगा रखे हैं वे अपीलार्थी निरस्त करा लेगी और आज से सारे प्रकरण निरस्त समझे जावेगें तथा रेस्पोडेंट ने धारा 125 जा.फौ. के आदेश के विरूद्ध सीआरआर 613/2015 पेश की है वह भी इस राजीनामा के प्रकाश में निरस्त हो जावेगी।

4- यह कि, आज के बाद दोनों पक्ष स्वतंत्र है और चाहे तो दूसरा विवाह कर सकेगें।

अतः निवेदन है कि, उपरोक्तानुसार अपील का निराकरण करने की कृपा करें।

In view of the aforesaid settlement arrived at between the parties, the impugned judgment and decree dated 13/1/2016 are hereby affirmed and the marriage between the appellant and respondent/husband is dissolved.

A decree be drawn accordingly.

The appeal is disposed of in the above terms.