Vipan Kumar vs Anjana Kumari

Vivek Singh Thakur, J

Petitioner has approached this Court against order dated 07.04.2021, passed by learned Principal Judge, Family Court, Hamirpur, H.P., in CMA (HMA) No.197 of 2020, titled as Anjana Kumari vs. Vipin Kumar, under Section 24 of the Hindu Marriage Act, 1955.

During pendency of present petition, matter was referred for mediation and before learned Mediator parties agreed to resolve the dispute after removing doubts and misunderstandings between them and statements of petitioner and respondent to that effect were also recorded by learned Mediator. As per agreement between the parties, they had decided to live together by taking a rented accommodation at Hamirpur and respondent, with undertaking of husband Vipan Kumar that he shall continue to pay maintenance to his wife and son, had also decided to close entire litigation civil or criminal pending against each other and started living together from 1. 12.2021.

In terms of settlement between the parties, vide order dated 29.10.2021 parties were granted time to take further steps for resolving the dispute and in sequel thereto, parties had taken steps and case was listed on 06.12.2021 and on that day, it was further adjourned enabling parties to settle the dispute permanently and thereafter case has been listed today.

Learned counsel for the petitioner submits that after resolving the dispute between the parties they are residing together in rented accommodation at Hamirpur and their son Kartik is studying in Oxford International School, Hamirpur, in 1st Class and further that petitioner is serving in Tata Power CGOL Mundra, Kutch, Gujarat and continuously paying money to his wife and son necessary for their day-to-day expenditure and `18,000/- have also been released in favour of the respondent.

Learned counsel for the respondent, under instructions, has endorsed submission made on behalf of the petitioner and has submitted that respondent has also withdrawn complaint filed by her under Protection of Women from Domestic Violence Act, 2005.

In aforesaid facts and circumstances, learned counsel for the petitioner has submitted that he has instructions to withdraw the petition.

Considering entire facts and circumstances and settlement arrived at between the parties, as prayed, petition is dismissed as withdrawn with words of appreciation to learned Mediator, counsel for parties and also to the parties for settling family of parties by resolving the dispute amicably.

Pending application(s), if any, also stand disposed of.