RAMBHA KUMARI Vs. RAJESH CHOUDHARY

JUDGEMENT

(1.) The instant appeal under Sec. 19(1) of the Family Courts Act, 1984 is directed against the judgment dtd. 7/10/2021 and the decree dtd. 1/11/2021 passed in Original Suit No.548 of 2015 by the learned Principal Judge, Family Court, Jamshedpur, East Singhbhum (in short, Family Judge) whereby and whereunder the petition filed under Sec. 13 (1) (i) (i-a) (i-b) of the Hindu Marriage Act, 1955 by the respondent-husband against the appellant-wife, has been allowed by granting a decree of divorce in favour of the respondent-husband.

(2.) At the outset, it requires to refer herein that vide order dtd. 15/9/2022 passed by this Court, the present matter was referred for mediation at JHALSA. But as per the report of learned Mediator, JHALSA bearing letter no. 2677 dtd. 27/9/2022 the mediation between the parties had failed.

(3.) Thereafter, vide order dtd. 17/7/2025 matter was again referred before the Mediator under the Special Mediation Drive-Mediation 'For the Nation'. As per the mediation report dtd. 9/10/2025, due to absence of both the parties Mediation is set to be non-started.