SWETA KUMARI Vs. PRAKASH KUMAR

JUDGEMENT

(1.) The instant appeal has been filed on behalf of the appellant under Sec. 19(1) of the Family Courts Act, 1984 against the order/judgment dtd. 27/2/2021 [decree signed on 6/3/2021] passed by the learned Principal Judge, Family Court, Hazaribag in Original Suit No. 105 of 2017, whereby and whereunder, the said Suit filed by the appellant-wife under the provisions of Ss. 25(i) & (iii) of Special Marriage Act, 1954 has been dismissed.

(2.) It requires to refer herein that vide order dtd. 12/10/2022 passed by this Court matter was referred for mediation. But the said mediation was failed which would be evident from order dtd. 19/12/2022, for ready reference the aforesaid order is being quoted herein:

(3.) Thereafter again vide order dtd. 9/10/2025 matter was referred to the Jharkhand State Legal Services Authority (JHALSA) for amicable settlement of the issue, but the attempt of amicable settlement failed which would be evident from order dtd. 26/11/2025, for ready reference same is being quoted as under: