Madhya Pradesh High Court
Bhagwandas Patel vs Smt. Arti Patel on 16 December, 2016
FA-619-2013
(BHAGWANDAS PATEL Vs SMT. ARTI PATEL)
16-12-2016
Shri Pranay Gupta, advocate with the appellant.
Shri O.P. Dwivedi, advocate with the respondent.
As ordered by this court on the earlier occasion, both the parties are personally present before this court with a view to ascertain as to whether they shall abide by the compromise arrived at between themselves in terms of the affidavit filed before this court along with the application i.e. I.A. No. 16988/2016 for final disposal on the basis of compromise arrived at between the parties.
The compromise deed filed before this court and before the mediator is in the following terms:-
^^mHk; i{k ds e/; ekuuh; mPp U;k;ky; eq[; [k.MihB tcyiqj ds le{k izFke vihy dzekad 665@2013 ds yfEcr jgrs nkSjku mHk; i{k vkilh lykg ,oa lgefr ds fuEu 'krksZ ,oa vk/kkjksa ij ;g le>kSrk i= viuh&viuh LosPNk ls fcuk fdlh tksj nokc o ykyp ds fuEufyf[kr 'krksZ ds v/khu fu"ikfnr dj jgs gS %& ,- ;g fd] i{k dzekad 1 ,oa i{k dzekad 2 dk cky fookg fgUnq jhfr fjokt ds vuqlkj lEiUu gqvk ,oa o"kZ 2002 es xkSuk gqvkA ftlds i'pkr~ mHk; i{k dqN le; rd lkFk esa jgs ijUrq bl vof/k ds nkSjku mHk; i{kksa ds e/; vR;kf/kd oSpkfjd erHksn mRiUu gq;sA tks orZeku le; rd fo)eku gS ftl dkj.k vc mHk; i{k ,d nwljs ds lkFk crkSj ifr iRuh ds :i esa thou fuokZg djus ds fy;s v{ke gSA ch- ;g fd] i{k dzekad 1 ,oa 2 ds e/; vkilh lkekatL; dk iw.kZr% vHkko gksus ,oa vR;f/kd oSpkfjd erHksn mHk; i{kksa ds e/; mRiUu gksus ds ifj.kkeLo:i mRiUu fo"ke ifjfLFkfr;ksa ds dkj.k vc nksuksa i{kksa dk ,d lkFk lnHkkoukiw.kZ crkSj ifr iRuh ds :i esa jg ikuk Hkfo"; esa vlaHko gSA vr% nksuksa i{kksa us vkilh lgefr ds vk/kkj ij viuh LoLFk euksn'kk esa ,d nwljs ds thou dks cckZn u djrs gq;s vyx&vyx gksus dk fu.kZ; fd;k gSA lh- ;g fd] blds ifjis{; esa i{k dzekad 1 }kjk i{k dzekad 2 dks 5]00]000@& ¼vadu ikap yk[k :i;s½ laiw.kZ Hkj.k iks"k.k dh jkf'k ds :i esa iznku djsxk ftl ij vkt fnukad 12@02@2016 dks 2]50]000@& ¼vadu nks yk[k ipkl gtkj :i;s½ ;g le>kSrk i= fu"iknu ds le; f}rh; i{k dks uxn iznku dj jgk gS 'ks"k 2]50]000@& ¼vadu nks yk[k ipkl gtkj :i;s½ dh jkf'k fnukad 27@02@2016 dks ekuuh; U;k;ky; ds le{k vkosnu izLrqr djus ds iwoZ uxn jkf'k f}rh; i{k dks iznku djsxkA Mh- ;g fd] ;g le>kSrk i= fu"ikfnr gksus ds i'pkr~ ekUkuh; U;k;ky; ds vkns'kkuqlkj mHk; i{k ,d nwljs ds thou ls ges'kk ds fy;s vyx gks tk;sxsa] nksuksa i{kksa esa ls fdlh dks muds thou ij n[ky nsus dk vf/kdkj ugha gksxk o ,oa mHk; i{k ,d nwljs ds fo:) fdlh Hkh izdkj dk vf/kdkj] nkok ,oa vkifRr ,d nwljs ds 'kkjhfjd vkfFkZd] lEifRr dks ysdj lafLFkr ugha djsxsa rFkk ;g le>kSrk i= vthou mu ij ca/kudkjh gksxkA bZ- ;g fd] ;g le>kSrk i= fu"ikfnr gksus ,oa bl le>kSrk i= ds ekuuh; U;k;ky; ds le{k vkosnu lfgr le>kSrk i= izLrqr djus ds mijkar ekuuh; mPp U;k;ky; tcyiqj dh eq[;ihB esa izLrqr vihy vkilh lgefr ls okfil djsxsaA ftlesa nksuksa i{kksa dks dksbZ vkifRr ugha gksxhA vr% ;g le>kSrk i= mHk; i{kksa }kjk fcuk tksj nokc o ykyp ds viuh&viuh LosPNk ,oa LoLF; euksn'kk esa fu"ikfnr djrs gS rFkk ekuuh; U;k;ky; ds le{k mDr nLrkost dks izLrqr dj vkilh lgefr ls fookg foPNsn djkus gsrq vkosnu i= izLrqr djsxsa rFkk ekuuh; U;k;ky; }kjk vkilh lgefr ds vk/kkj ij ikfjr vkns'k mHk; i{kksa ij ca/kudkjh gksxkA^^ The matter was referred to the mediation before Shri Vijay Chandra, Coordinator, Mediation Centre, High Court, Jabalpur. Shri Chandra has submitted his report which is in the following terms:-
âAs per the direction of Hon'ble Court, I have interacted with the parties and their learned counsel. At the end of the lengthy discussion, they have voluntarily agreed to end this proceeding as well as all their other disputes.
The respondent Smt. Arti Patel has stated that she had already received an amount of Rs.2,50,000/- and if she is paid another amount of Rs.2,50,000/-, she has no objection in granting a decree of divorce in the case. She has also agreed that she will not agitate against the appellant regarding their matrimonial dispute in any forum.
Today, appellant Shri Bhagwan Das Patel has submitted a cheque of Rs.2,50,000/- drawn in favour of the respondent Smt. Arti Patel as full and final installment of settlement in the case. Their respective learned advocates have also expressed the same view and said that his party has voluntarily agreed for the same.
Both the parties have said that they are living separately since last 14 years and even their compromise deed was prepared on 25 th of July, 2016. Hence it is clear that they are living separately since long.
Therefore, the mediation proceeding is successful. The abovementioned cheque is enclosed. They have voluntarily and without any pressure agreed to live separately forever.
The report is submitted for kind perusal.â As is evident from the mediation report both the parties have agreed to dissolve their marriage and abide by the compromise arrived at between the parties and that they have agreed to passing of a decree of divorce as the appellant has paid the remaining sum of Rs.2,50,000/- (Rs. Two lac and fifty thousand) to the respondent. The mediation report indicates that the appellant has paid the said amount to the respondent by Cheque No. 103684 dated 16.12.2016 drawn on the State Bank of India, Milouniganj, Jabalpur which has been handed over to the respondent in the presence of Shri Vijay Chandra. The parties also state and admit that they are living separately since last 14 years.
Accordingly, the impugned judgment and decree of the court below is set aside, the marriage between the parties is declared null and void and as agreed by the parties they shall not claim any further rights against each other as the respondent in full and final settlement of all claims has already received Rs.5,00,000/- (Rs. Five lac). The appeal stands allowed. A decree be drawn up accordingly.
(RAVI SHANKAR JHA) (ANURAG SHRIVASTAVA)
JUDGE JUDGE
MSP