VIRENDRA KUMAR JOSHI Vs. RADHA DEVI AND ORS.

JUDGEMENT

(1.) IN this matter, which was referred to the Mediation Centre, Rajasthan High Court, Jodhpur, by good efforts of the mediators, the parties have come to a compromise and as per the compromise, a draft in the name of Smt. Radha Devi (respondent No. 1) has been submitted by the appellant Virendra Kumar Joshi along with one gold chain and one gold ring. All the three items (one draft of Rs. 5,00,000/ -, one gold chain and one gold ring) have been given to Smt. Radha Devi before this Court. Smt. Radha Devi has been identified by Shri Rajendra Choudhary Advocate, who has filed Vakalatnama on her behalf today only. Mr. B.L. Choudhary, who was previously representing Smt. Radha Devi, is also present in the Court but he says that his fee has not been paid by Smt. Radha Devi, so he will not participate in the proceedings. Appellant Virendra Kumar Joshi has been identified by Mr. R.S. Choudhary, Advocate. By consent of both the parties, now a decree under Sec. 13 -B of the Hindu Marriage Act, 1955 is hereby passed and the marriage of Virendra Kumar Joshi (appellant) and Smt. Radha Devi (respondent No. 1) is hereby dissolved with immediate effect. Decree of divorce be prepared by the Office as per the procedure. Both the parties to bear the costs of the proceedings themselves.

(2.) REPORT of the mediator along with the copy of the demand draft be kept on record. Appellant does not press the appeal against respondent No. 2 Hafiz Mohd., so appeal against respondent No. 2 is hereby dismissed and appeal against respondent No. 1 is disposed of in the manner indicated above. The judgment and decree passed on 26.10.2006 by Addl. District Judge, Gulabpura District Bhilwara in Civil Misc. Case No. 92/2004 Virendra Kumar v. Smt. Radha Devi & Anr. stand modified to that extent. Copy of this order and decree be sent to the trial Court along with the record of the case immediately within a week.