Vipin Kumar Janghela vs Nidhi Janghela

Vivek Kumar Singh, J

The present appeal has been preferred by the appellant under Section 28 read with Section 19 of Hindu Marriage Act, 1955, being aggrieved by impugned judgment and decree dated 10.01.2023 passed by Principal Judge, Family Court, District Seoni in Civil Suit No.RCSHM/86/2021 in which the application for grant of decree of divorce was dismissed.

Mediation and Conciliation Project Committee (MCPC) vide its letter no.NALSA-MCPC-Spl Campaign-1/2025-2026 dated 27t h June 2025 has directed to refer the matter for mediation and accordingly, the Mediation Report dated 13.01.2026 is on record in which both the parties agreed to settle their dispute. Counsel for appellant submitted that demand draft is brought today, which is drawn in the name of Kishan Lal Janghela, who is the father of the respondent. Demand draft of Rs. 4,00,000/- dated 07.01.2026 bearing no.671171 and the Streedhan (identified by the respondent) are handed over to the respondent before this Court. Counsel for appellant has given receipt of photocopy of draft, which is made part of the record.

In terms of mediation report, the respondent shall immediately withdraw all criminal and any other civil cases pending before trial Court and the Respondent shall also not claim any maintenance amount or make any claim over the property of appellant thereafter.

Considering the aforesaid terms and conditions of mediation, both the parties are ready for mutual divorce and therefore, this Court is granting the decree of divorce on the basis of mutual agreement between the parties.

Accordingly, the appeal is allowed and disposed of and the impugned judgment and decree dated 10.01.2023 is set-aside.

Let a decree be drawn accordingly.

Parties shall bear their own cost.