Madhya Pradesh High Court
Preeti vs Ranu on 10 February, 2026
Author: Hirdesh
Bench: Anand Pathak, Hirdesh
NEUTRAL CITATION NO. 2026:MPHC-GWL:5313
1 FA-2273-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE ANAND PATHAK
&
HON'BLE SHRI JUSTICE HIRDESH
ON THE 10 th OF FEBRUARY, 2026
FIRST APPEAL No. 2273 of 2024
PREETI
Versus
RANU
Appearance:
Shri Faiz Ahmad Qureshi-Advocate on behalf of Shri Ankur Maheshwari-Advocate
for appellant-wife.
Shri Rahul Bansal- Advocate for respondent- husband.
ORDER
Per: Justice Hirdesh;
Appellant- Preeti and respondent- Ranu are present in person.
2. The instant first appeal under Section 19 of the Family Courts Act is preferred by appellant- wife against judgment and decree dated 08/11/2024 passed by First District Judge, Sironj, District Vidisha (M.P.) in Case No.09/2022 (RCSHM), whereby the application under Section 13(1) of the Hindu Marriage Act preferred at the instance of respondent- husband (herein), was allowed.
3. At the outset, learned counsel for the parties informs this Court that during pendency of this appeal, good sense prevailed between the parties and now they want to part their ways peacefully by way of settlement. Both the parties filed I.A. No.1443/2026, an application under Section 13(b) of the Hindu Marriage Act, for granting a decree of divorce on mutual consent, on the basis of settlement/compromise.
Signature Not Verified Signed by: MAHENDRA BARIK Signing time: 2/12/2026 11:17:11 AMNEUTRAL CITATION NO. 2026:MPHC-GWL:5313 2 FA-2273-2024
4. As per the settlement/compromise reached between the parties, respondent-husband shall pay Rs.22,50,000/- (Rupees Twenty Two Lac Fifty Thousand Only) within a period of ten months from the date of passing of this order and in lieu thereof, appellant-wife shall give consent that they both will get decree of divorce of dissolution of marriage.
5. This Court asked appellant-wife as well as respondent/husband who are present in person about their intentions on which they categorically submit that they want to part their ways as per the contents of the application.
6. Settlement reached between the parties is in the following terms and conditions:-
(i) Both parties state that it is not possible for them to live together as husband and wife and, therefore, a decree of divorce by mutual consent may be passed dissolving the marriage between Mr. Ranu and Mrs. Preeti. Neither party shall challenge the decree of divorce in future.
(ii) The respondent-husband shall pay a lump sum maintenance amount o f Rs. 22,50,000/- (Rupees Twenty-Two Lac Fifty Thousand Only) to the appellant-wife within a period of ten months from today.
(iii) The said amount of Rs.22,50,000/- is towards full and final settlement of all claims of maintenance of appellant-wife and the minor daughter Ananya alias Anaya.
(iv) The minor daughter Ananya alias Anaya shall remain in the permanent custody of the appellant Smt. Preeti. The respondent shall not claim custody of the minor child.
(v) In case respondent-husband desires to meet the minor daughter, he shall do so only with the prior permission and consent of the appellant-wife.
(vi) The decree of divorce shall be passed and shall take effect only Signature Not Verified Signed by: MAHENDRA BARIK Signing time: 2/12/2026 11:17:11 AM NEUTRAL CITATION NO. 2026:MPHC-GWL:5313 3 FA-2273-2024 upon the full payment of the aforesaid lump sum maintenance amount to Mrs. Preeti. The respondent- husband shall pay the entire agreed amount to the appellant-wife within a maximum period of ten months from the date of passing this order, or, in any case, no later than 31st August 2026. In the event of any delay or default in payment, either party shall be at liberty to approach this Court for appropriate directions in accordance with the law.
(vii) The parties declare that there are no civil or criminal cases pending between them. However, if any case is found pending, the concerned party shall withdraw the same in view of this settlement.
(viii) In addition, it is submitted that both the parties are agree to follow the conditions of mediation dated 08.10.2025 but looking to the welfare of their daughter, namely, Ananya, respondent want to make the fix deposit of amount of Rs. 8 lac out of the total alimony amount of Rs.22,50,000/- for which, the appellant- wife has also agreed.
7. In view of the settlement and the voluntary consent of both parties, this Court is satisfied that no useful purpose would be served by keeping the appeal pending. Accordingly, I.A. No. 1443/2026 stands allowed, and the marriage between the appellant, Smt. Preeti, and the respondent, Shri Ranu, is hereby dissolved by a decree of divorce by mutual consent under Section 13(b) of the Hindu Marriage Act, 1955, subject to strict compliance with the terms and conditions of the settlement as recorded above.
8. Consequently, the instant first appeal stands disposed of in accordance with the terms and conditions of the settlement/compromise arrived at between the parties. The impugned judgment and decree dated 08/11/2024, passed by First District Judge, Sironj, District Vidisha (M.P.), is Signature Not Verified Signed by: MAHENDRA BARIK Signing time: 2/12/2026 11:17:11 AM NEUTRAL CITATION NO. 2026:MPHC-GWL:5313 4 FA-2273-2024 hereby set aside. A decree shall be drawn in accordance with compromise application, which shall apply after full compliance with the terms and conditions enumerated above. It is further made clear that the fixed deposit receipt (FDR) of Rs.8,00,000/- in the name of minor daughter, Ananya, out of alimony amount of Rs. 22,50,000/-, shall be created, and the remaining balance of alimony shall be paid by respondent in a mode of payment convenient to both parties within the agreed-upon period, as per the terms of settlement/compromise.
9. Office is directed to draw the decree of divorce accordingly, ensuring compliance with the terms and conditions as specified above.
10. Certified copy as per the rules.
(ANAND PATHAK) (HIRDESH)
JUDGE JUDGE
MKB
Signature Not Verified
Signed by: MAHENDRA
BARIK
Signing time: 2/12/2026
11:17:11 AM