Urmila Devi vs Sribhai Sharma & Anr.

The present appeal has been preferred under Section 19(1) of the Family Courts Act, 1984, against the judgment dated 20.06.2025 (decree sealed and signed on 02.07.2025) passed by the learned Additional Principal Judge, Family Court, Ramgarh, in Original Suit No. 113 of 2023, whereby the marriage solemnized between the parties was dissolved by a decree of divorce.

During the pendency of the appeal, the same was admitted for final hearing, and the records of the court below were called for. In order to explore the possibility of an amicable resolution of the dispute, this Court called upon the parties to appear. However, restoration of the marital relationship was found to be not possible, as the respondent had already solemnized a second marriage. The parties, therefore, expressed their willingness to resolve the dispute by way of a monetary settlement. Accordingly, vide order dated 23^rd June, 2026, this Court directed both parties to file their respective affidavits in terms of the judgment rendered by the Hon’ble Supreme Court in Rajnesh v. Neha & Anr., reported in (2021) 2 SCC 324.

Pursuant thereto, the affidavits have been filed. The appellant expressed her willingness to settle the dispute, if respondent No.1 makes payment of Rs.12,00,000/-along with the documents pertaining to the title of the house, particularly in view of the fact that respondent No.1 has already solemnized a second marriage.

Learned counsel appearing for respondent No. 1 accepted the proposal made by the appellant for payment of a sum of Rs. 12,00,000/-. When the matter was taken up on 05.10.2026, learned counsel appearing for respondent No.1 sought fifteen days’ time to make payment of the aforesaid amount to the appellant.

Today, when the matter is taken up, Mr. Vishal Kumar Binay, learned counsel appearing for respondent No. 1, submits that a sum of Rs. 12,00,000/- has already been transmitted to the bank account of the appellant, Urmila Devi. He, accordingly, submits that the monetary obligation forming part of the settlement has been duly complied with and that the appeal may be disposed of.

Mr. Awnish Shankar, learned counsel appearing for the appellant, submits, on instructions from his client, the appellant-wife, that the aforesaid sum of Rs. 12,00,000/- has been credited to her savings bank account bearing Account No. 1588111249.

Let the payment voucher dated 26.10.2026, evidencing the transfer of Rs. 12,00,000/- from the account of respondent No. 1 to the account of the appellant, be taken on record.

In view of the aforesaid developments, Mr. Awnish Shankar, learned counsel appearing for the appellant, submits that the appellant does not wish to press the instant appeal.

Accordingly, the instant first appeal stands disposed of as not pressed.

Pending I.A., if any, also stands disposed of.

It needs to refer herein that the documents pertaining to the title of the house have already been handed over in favour of the appellant as has been taken note in the order dated 01^st October, 2026.