PRITI KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant civil misc. petition has been filed under Article 227 of the Constitution of India to stay the order dtd. 30/4/2025 passed by the Principal Judge, Family Court, Chaibasa in Original Maintenance Case No. 71/2024 and also to stay the operation of the award passed in Original Suit No. 105/2024 on 20/11/2024.

(2.) It is submitted by learned counsel for the petitioner that under a mistake of fact, the petitioner signed the settlement made in the Lok Adalat under the impression that the said settlement was for restoring the marital relationship, however, in effect the settlement ended in a divorce between the parties which was not the intention of the petitioner. Petitioner is willing to reunite and restore marital relationship.

(3.) From perusal of the award passed in Original Maintenance Case No. 71/2024 (Annexure-2), the parties agreed before the National Lok Adalat to settle the dispute under the following terms: